Karnataka HC: Provision of Appeal Under DV Act Does Not Take Away Right to Approach HC - (22 Dec 2021)
Karnataka High Court has held that the provision of Appeal under Section 29 of the Protection of Women from Domestic Violence Act, 2005 does not take away the right of an aggrieved person to approach the High Court under Section 482 of Criminal Procedure Code, 1973 for quashing of proceedings.
Tags : KARNATAKA HIGH COURT PROVISION OF APPEAL UNDER DV ACT
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