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Meghalaya HC: Cannot Pass Attachment Order if No Evidence of Likelihood of Breach of Peace - (27 Jun 2024)

CRIMINAL

Meghalaya High Court has observed that if there is no direct evidence of any likelihood of breach of peace, the inability of the Magistrate concerned to come to a finding as to which party is in possession of the disputed land, cannot be sole ground for passing of order of attachment.

Tags : MEGHALAYA HIGH COURT   ATTACHMENT ORDER   BREACH OF PEACE  

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