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Cal HC: Criminal Prosecution Can’t be Concluded Unless Fraudulent Intention Shown from Beginning - (10 May 2023)

CRIMINAL

Calcutta High Court while quashing a criminal proceeding has held that mens rea is the crux of the offence and criminal prosecution for criminal breach of trust or cheating can’t be concluded unless fraudulent and dishonest intention is shown right from beginning of any transaction.

Tags : CALCUTTA HIGH COURT   MENS REA   DISHONEST INTENTION  

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