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JKL HC: S.482 CrPC Cannot be Invoked to Challenge Proceedings Initiated U/S 12 J&K DV Act - (25 Jul 2023)

CRIMINAL

Jammu & Kashmir & Ladakh HC has held that Section 482 of Code of Criminal Procedure (CrPC) cannot be used to challenge the proceedings initiated under Section 12 of the Jammu and Kashmir Protection of Women From Domestic Violence Act, 2010 or the orders passed thereunder.

Tags : JAMMU & KASHMIR & LADAKH HC   CODE OF CRIMINAL PROCEDURE   JAMMU AND KASHMIR PROTECTION OF WOMEN FROM DOMESTIC VIOLENCE ACT   2010  

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