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All. HC: Criminal Proceedings Also Disclosing Civil Dispute Between Parties Not Liable to be Quashed - (19 Jan 2024)

CRIMINAL

Allahabad High Court has held that the mere fact that allegations in criminal proceedings also make out the existence of civil dispute between the parties would not be a ground to quash the criminal proceedings, when the allegations clearly make out commission of cognizable offences by one party.

Tags : ALLAHABAD HIGH COURT   CRIMINAL PROCEEDINGS   CIVIL DISPUTE  

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