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Kar. HC: Criminal Trespass Complaint Can't be Made if Property is Not in Possession of Complainant - (13 Jul 2022)

CRIMINAL

Karnataka High Court has held that a complaint of criminal trespass cannot be made if the property on which the accused is alleged to have trespassed is not in the possession of the complainant.

Tags : KARNATAKA HIGH COURT   CRIMINAL TRESPASS   POSSESSION  

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