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Madras HC: Petition u/s 482 CrPC Not Maintainable to Quash Complaint u/s 12 DV Act - (19 Jan 2021)

CRIMINAL

Madras High Court has held that a Petition under Section 482 of the Code of Criminal Procedure, 1973 (CrPC) to quash a complaint under Section 12 of the Domestic Violence Act, 2005 (DV Act) is not maintainable. The Court has observed that a petition under Article 227 of the Constitution of India, 1949 may be maintainable if it is shown that the proceedings before the Magistrate suffer from a patent lack of jurisdiction.

Tags : MADRAS HIGH COURT   PETITION U/S 482 CRPC  

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