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Apex Court: Initiating Criminal Complaint for Settling Civil Dispute is Abuse of Process of Law - (09 Aug 2019)

CRIMINAL

Apex Court has ruled that initiating criminal proceedings and filing a criminal complaint for settling a civil dispute is nothing but an abuse of the process of law. The Court set aside the High Court judgment which had passed certain directions relating to registration of a First Information Report in a case of cheating.

Tags : APEX COURT   CRIMINAL COMPLAINT  

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