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Karnataka HC: Invoking S.138 Of NI Act Does Not Bar Registration of Crime Under Section 420 - (16 May 2022)

CRIMINAL

Karnataka High Court has held that proceedings under Section 420 of the Indian Penal Code are maintainable even if a complaint has been invoked under Section 138 of the Negotiable Instruments Act, 1881.

Tags : KARNATAKA HIGH COURT   SECTION 420 OF INDIAN PENAL CODE   1860   NEGOTIABLE INSTRUMENTS ACT   1881  

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