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AP HC: Condition to Deposit Min. 20% Fine May be Relaxed by Court if Exceptional Case Made Out - (30 Aug 2024)

CRIMINAL

AP HC has held that, Appellate Court will be justified in imposing condition of deposit as provided in S. 148 of N.I Act, 1881. However, in a case, where Appellate Court is satisfied with the condition that deposit of 20% will be unjust, exceptions can be made for the reason specifically recorded.

Tags : AP HIGH COURT   S. 148 OF NI ACT   APPELLATE COURT  

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