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J&K HC: Magistrate Can Revoke Orders or Drop Proceedings if No Case is Made Out - (14 Jul 2025)

ADMINISTRATIVE

J&K HC has observed that since the proceedings under Section 12 of DV Act 2005 are not, in strict sense, criminal in nature, a Magistrate, after obtaining response from the other side, is well within his jurisdiction to revoke his order of issuing summons to them or he can even drop the proceedings.

Tags : J&K HIGH COURT   DROP PROCEEDINGS   REVOKE ORDERS  

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