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Kar. HC: Inordinate Delay in Lodging Extortion Complaint Gives Rise to Doubts as to its truth - (03 Aug 2022)

CRIMINAL

Karnataka High Court has held that unexplained delay in registering extortion complaint under Indian Penal Code, gives rise to embellishment to a particular complaint and if proceedings are permitted to continue it would degenerate into harassment resulting in abuse of the process of law.

Tags : KARNATAKA HIGH COURT   EXTORTION   HARASSMENT  

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