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Telangana HC: Dispute Regarding Non-Refund of Money is Of Civil Nature - (24 Feb 2022)

CRIMINAL

Telangana High Court has reiterated that the dispute regarding non-refund of money is of civil nature. For criminal prosecution under the offence of cheating or criminal breach of trust, it has to be proved that the accused persons had an intention to cheat/deceive the victim from the inception and accused dishonestly misappropriated the property entrusted to them.

Tags : TELANGANA HIGH COURT   NON-REFUND OF MONEY  

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