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Gujarat High Court Refuses to Quash Trial Court Order Dismissing Private Complaint - (02 Mar 2022)

CRIMINAL

Gujarat High Court has observed that the Trial Court had duly followed the procedure under Section 203 of the Code of Criminal Procedure, 1973, affirming the Trial Court's decision of dismissing a private complaint on the ground that the dispute was of civil nature.

Tags : GUJARAT HIGH COURT   DISMISSAL OF PRIVATE COMPLAINT  

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