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SC: Magistrate Must Ensure if Complaint Constitutes Only Civil Wrong Before Summoning Accused - (04 Jan 2023)

CRIMINAL

Supreme Court has held that when the violation of law alleged is clearly debatable and doubtful, the Magistrate must ensure clarification of the ambiguities, and should not pass a summoning order under Section 204 CrPC lightly or as a matter of course.

Tags : SUPREME COURT   SUMMONING ORDER   COMPLAINT  

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