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Karnataka HC: Application Under Section 12 DV Act Not Barred by Section 468 CrPC - (19 May 2021)

CRIMINAL

Karnataka High Court has held that an application made under Section 12 of the Domestic Violence Act, 2005 is not barred by period of limitation under section 468 of the Criminal Procedure Code, 1973. The court noted that Section 468 (1) and 468(2)(b) of Cr.P.C. themselves show that the bar of limitation for taking cognizance is intertwined with an offence.

Tags : KARNATAKA HIGH COURT   APPLICATION UNDER SECTION 12 DV ACT  

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