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All. HC: Application u/s 483 CrPC for Speedy Disposal of Plea u/s 125 CrPC, Maintainable - (11 Jun 2024)

CRIMINAL

All. HC has held that as Family Court exercises jurisdiction of judicial magistrate while deciding application under Section 125 Cr.P.C., application under Section 483 Cr.P.C. seeking a direction to Family Court for expeditious disposal of application under Section 125 Cr.P.C. would be maintainable.

Tags : ALLAHABAD HIGH COURT   S. 483 OF CRPC   S. 125 OF CRPC   EXPEDITIOUS DISPOSAL  

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