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Meg. HC: Application U/S 12 DV Act Not a Complaint - (06 Mar 2023)

CRIMINAL

Meghalaya High Court while observing that application under Section 12 of Domestic Violence Act is not a complaint, has held that procedure and proceedings prescribed under Section 200-204 CrPC cannot be pursued by the parties or by the Magistrate.

Tags : MEGHALAYA HIGH COURT   DOMESTIC VIOLENCE   CRPC   COMPLAINT  

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