Karnataka HC: Victim/Complainant Does Not Have Right to Challenge Every Order of Trial Court - (13 Jan 2022)
CIVIL
Karnataka High Court has held that a victim/ complainant does not have the right to challenge each and every order that is passed by the trial Court. The filing of a revision petition itself is not a right which is granted to a party to a criminal trial.
Tags : KARNATAKA HIGH COURT RIGHT TO CHALLENGE EVERY ORDER OF TRIAL COURT
Share : 
|