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Allahabad HC Imposes Cost on Dowry Death Accused After Misuse of Process of Law - (07 Mar 2022)

CRIMINAL

Allahabad High Court has imposed Rs. 20,000 cost on a dowry death accused after noting that she misused the process of law by filing successive applications before the Court suppressing the material facts and documents and had misled the Court.

Tags : ALLAHABAD HIGH COURT   DOWRY DEATH  

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