Indian Evidence Act, 1872

Back

Sections	Particulars
Chapter X	The Examination Of Witnesses
151	Indecent and scandalous questions
Description	The Court may forbid any questions or inquiries which it regards as indecent or scandalous, although such questions or inquiries may have some bearing on the questions before the Court, unless they relate to facts in issue, or to matters necessary to be known in order to determine whether or not the facts in issue exited.