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Gujarat HC: Revisional Power Can't be Invoked With Unclean Hands - (23 Aug 2022)

CRIMINAL

Gujarat High Court has upheld the decision of Sessions Court rejecting the complaint under the SC/ST (Prevention of Atrocities) Act on the ground that the Petitioner had not approached the court with 'clean hands' and was accused of theft of electricity.

Tags : GUJARAT HIGH COURT   SC/ST ACT   ELECTRICITY THEFT  

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