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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  

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