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SC: Complaint Deserves to be Quashed if No Offence Made Out By Careful Reading of it - (31 Aug 2022)

CRIMINAL

Supreme Court has held that a criminal complaint has to be quashed if no offence is made out by a careful reading of the complaint, even if all the averments in the complaint are true but none of the ingredients of offence are made out, the complaint has to be quashed.

Tags : SUPREME COURT   INGREDIENTS   QUASHED  

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