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Criminal Complaints can't be Quashed Just because Allegations Appear to be of Civil Nature: SC - (13 Feb 2019)

Supreme Court has observed that criminal complaints cannot be quashed only on the ground that the allegations made therein appear to be of a civil nature.

Tags : SUPREME COURT   CRIMINAL COMPLAINTS   CRIMINAL COMPLAINTS CAN'T BE QUASHED MERELY BECAUSE ALLEGATIONS APPEAR TO BE OF CIVIL NATURE  

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