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CRIMINAL - Presence of Complainant Not Required to Take Cognizance in Dishonour of Cheque Case: Kerala HC - (28 Feb 2019)

CRIMINAL

Kerala High Court has held that presence of complainant is not necessary to take cognizance of a cheque bouncing case under Section 138 of Negotiable Instruments Act, 1881, if complaint is accompanied by an affidavit and all necessary documents are in order.

Tags : KERELA HIGH COURT   COGNIZANCE IN DISHONOUR OF CHEQUE CASE  

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