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SC Rules 'Taking Fingerprint of Accused Doesn't Breach His Right Against Self-Incrimination' - (05 May 2017)

Supreme Court, while settling a doubt which has troubled crime investigators for long, has ruled that asking an accused to give finger or foot prints for investigation purposes did not violate his fundamental right to protect himself from becoming a witness against himself.

Tags : SUPREME COURT   FINGERPRINT   FOOTPRINT   SELF-INCRIMINATION  

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