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Rajasthan HC: Attempt to Resolve Civil Dispute by Invoking Criminal Jurisdiction is Abuse of Process - (25 May 2022)

CRIMINAL

Rajasthan High Court has observed that the attempt of a complainant to get the civil dispute resolved by invoking jurisdiction of a criminal court amounts to abuse of the process of the court.

Tags : RAJASTHAN HIGH COURT   CIVIL DISPUTE   CRIMINAL JURISDICTION  

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