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Bombay High Court: Court Can Summon Executive Magistrate Who Conducted TIP in Case of Doubt - (02 Jun 2017)

Bombay High Court has observed that if a magistrate has doubts about admitting a document on memorandum of a test identification parade, he may summon executive magistrate who conducted identification parade as a witness.

Tags : BOMBAY HIGH COURT   TEST IDENTIFICATION PARADE  

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