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SC: Onus Not on Complainant to Prove Financial Capacity at Threshold - (04 Apr 2025)

CRIMINAL

Supreme Court has observed that the onus is not on the complainant at the threshold to prove his capacity/financial wherewithal to make the payment in discharge of which the cheque is alleged to have been issued in his favour.

Tags : SUPREME COURT   FINANCIAL CAPACITY   CHEQUE  

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