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Jharkhand HC: Pending Litigations Can't be Sole Ground to Quash Criminal Proceedings U/S 482 CrPC - (09 May 2022)

CRIMINAL

Jharkhand High Court has ruled that simply because there is a case and a counter case between the parties or merely because there has been a title suit amongst the parties, the same is not sufficient to quash the criminal proceedings instituted by one party against the other.

Tags : JHARKHAND HIGH COURT   CRIMINAL PROCEEDINGS  

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