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SC Quashed Complaint Alleging Offence Under SC/ST Act - (09 Jan 2023)

CRIMINAL

Supreme Court while quashing a complaint alleging complaint under Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, has observed that private civil dispute between the parties is converted into criminal proceedings, and it amounted to abuse of process of law.

Tags : SUPREME COURT   SC/ST ACT   PRIVATE DISPUTE   ABUSE OF LAW  

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