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S. 138 NI Act: Complainant Bound to Explain His Financial Capacity When Questioned by Accused: SC - (10 Apr 2019)

CRIMINAL

Supreme Court has observed that a complainant in a cheque bounce case is bound to explain his financial capacity, when the same is questioned by the accused, by leading evidence to that effect.

Tags : SUPREME COURT   SECTION 138 NEGOTIABLE INSTRUMENTS ACT  

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