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J&K&L HC: Simultaneous Prosecution U/S 420 IPC & S.138 NI Act on Same Facts Not Double Jeopardy - (18 Jul 2022)

CRIMINAL

Jammu and Kashmir and Ladakh High Court has held that two complaints under Section 420 of Indian Penal Code (IPC) and under Section 138 of Negotiable Instruments Act (NI Act), on same facts doesn’t amount to double jeopardy as ingredients for both offence are distinct from each other.

Tags : JAMMU AND KASHMIR AND LADAKH HIGH COURT   DOUBLE JEOPARDY  

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