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Cal. HC: Order Of Acquittal in Cheque Bounce Case Can't be Challenge Before Sessions Court - (04 Nov 2022)

CRIMINAL

Calcutta High Court has held that appeal against the order of acquittal of the accused in a cheque bounce case can be filed only before the High Court under Section 378(4) of CrPC and not before the Sessions Court.

Tags : CALCUTTA HIGH COURT   CHEQUE BOUNCE   SESSION COURT  

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