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SC: Power u/s 482 CrPC can be Exercised in Cheque Bounce Case if Amount Is Patently Non-Recoverable - (08 Sep 2023)

CRIMINAL

Supreme Court has held that only in cases wherein an amount which is non-recoverable, towards which a cheque is issued, dishonoured and for recovery of which a criminal action is initiated, Court can exercise jurisdiction under Section 482 CrPC .

Tags : SUPREME COURT   CHEQUE BOUNCE   SECTION 482 CRPC  

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