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Karnataka HC Initiates Suo Moto Case to Quash Private Complaint Against Judicial Magistrate - (24 Jul 2020)

CRIMINAL

Karnataka High Court has directed the Registrar General of the High Court to register a suo-motu criminal Petition under Section 482 of the Code of Criminal Procedure, 1973 to quash a private complaint lodged against a Judicial Magistrate First Class.

Tags : KARNATAKA HIGH COURT   PRIVATE COMPLAINT AGAINST JUDICIAL MAGISTRATE  

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