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SC: Criminal Case Must Go If Civil Dispute Exists Without Criminal Intent - (01 Aug 2025)

CRIMINAL

Supreme Court held that criminal proceedings should be quashed when a civil case is already pending on the same issue and there is no element of criminality involved. The ruling reinforces the principle that criminal law shouldn't be misused for civil disputes.

Tags : SUPREME COURT   QUASHING OF FIR   SECTION 482 CRPC   MALICIOUS PROSECUTION  

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