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Karnataka HC: Private Complaint Before Magistrate Court Alleging Offence u/s 191 IPC Maintainable - (17 Mar 2022)

CRIMINAL

Karnataka High Court has said that a private complaint made before the magistrate court alleging offence under section 191 of Indian Penal Code, 1860 is maintainable, if the forgery of document took place outside the Court before the document was produced as evidence in the court proceedings.

Tags : KARNATAKA HIGH COURT   PRIVATE COMPLAINT BEFORE MAGISTRATE COURT  

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