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SC: Concerned Over Wrong & Rampant Conversions of Civil Disputes into Criminal Cases - (17 Dec 2024)

CIVIL

Supreme Court while hearing a plea seeking quashing of charges under Indian Penal Code, 1860, has expressed concerns over rampant practices of converting civil disputes into criminal cases in several states.

Tags : SUPREME COURT   RAMPANT CONVERSIONS   CIVIL DISPUTES   CRIMINAL CASES  

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