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Kar. HC: Petition to Quash S. 138 of NI Act Conviction is Not Maintainable Under Section 482 CrPC - (20 Feb 2023)

CRIMINAL

Karnataka High Court has said that a petition filed under Section 482 of Criminal Procedure Code (CrPC) seeking to quash conviction handed down to an accused under the Negotiable Instruments Act is not maintainable.

Tags : KARNATAKA HIGH COURT   NEGOTIABLE INSTRUMENTS   QUASH   CONVICTION  

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