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Allahabad HC: HC Can Nullify Order of Conviction in Criminal Revision in Cheque Bounce Case - (16 Aug 2021)

CRIMINAL

Allahabad High Court has held that High Court can nullify an order of conviction passed by it in a Criminal Revision in a Cheque bouncing case, by using the power under Section 482 Code of Criminal Procedure, 1973, noticing subsequent compromise of the case by the contesting parties.

Tags : ALLAHABAD HIGH COURT   ORDER OF CONVICTION IN CRIMINAL REVISION IN CHEQUE BOUNCE CASE  

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