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Madras HC: Appeal Against Acquittal in Cheque Bounce Cases to be Filed Before High Court - (29 May 2020)

CRIMINAL

Madras High Court has held that the appeal against acquittal of the accused in a cheque bounce case can be filed only before the High Court under Section 378(4) of the Code of Criminal Procedure, 1973.

Tags : MADRAS HIGH COURT   FACILITIES FOR PERSONS RESIDING IN NIGHT SHELTERS  

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