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Ker. HC: When Acts Constitute Offence, Shutting Doors of Criminal Court would be Travesty of Justice - (12 Mar 2025)

CRIMINAL

Kerala High Court has observed that it would amount to travesty of justice to shut out the doors of criminal court against a party for the sole reason that he had opted for civil remedy to mitigate the loss caused to him due to the wrongful acts committed by his opponent.

Tags : KERALA HIGH COURT   CRIMINAL COURT   TRAVESTY OF JUSTICE  

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