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Jharkhand HC: Merely Breach of Undertaking to Repay Loan Cannot be Basis of Conviction - (16 Jul 2021)

CRIMINAL

Jharkhand High Court has held that in the absence of any allegation of deception, false promise, or inducement at the time of the transaction, merely the breach of undertaking to repay the loan in the manner claimed cannot be a basis for conviction under Section 420 of the Indian Penal Code, 1860.

Tags : JHARKHAND HIGH COURT   BREACH OF UNDERTAKING TO REPAY LOAN  

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