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Allahabad HC: Proceedings U/S 145 CrPC Has to be Discontinued if Suit for Possession is Pending - (04 May 2022)

CIVIL

Allahabad High Court has observed that where a civil suit for possession or declaration of the title with regard to the same property is pending, the proceedings under Section 145 of the Code of Criminal Procedure, 1973 are liable to be discontinued.

Tags : ALLAHABAD HIGH COURT   SECTION 145   CODE OF CRIMINAL PROCEDURE   1973   POSSESSION  

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