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JKL HC: Order u/s 12 DV Act can’t be Challenged u/s 482 CrPC Unless Remedy of Appeal is Availed - (09 Nov 2023)

CRIMINAL

Jammu and Kashmir and Ladakh High Court has held that unless the remedy of statutory appeal is availed, orders passed under Section 12 of Protection of Women from Domestic Violence Act, 2005 (DV Act) cannot be directly challenged under Section 482 of CrPC.

Tags : JAMMU AND KASHMIR AND LADAKH HIGH COURT   DV ACT   CRPC  

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