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The legal questions in this batch of criminal appeals relate to the involuntary administration of certain scientific techniques, namely narcoanalysis, polygraph examination and the Brain Electrical Activation Profile (BEAP) test
...for the purpose of improving investigation efforts in criminal cases.
This is a faithful reproduction of the official record from the e-Courts Services portal, extracted for research.
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which remains the sole authoritative version for judicial purposes.
This platform provides research aids, not legal advice; verify all content against the official Court Registry before legal use.
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