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Bombay HC: Mere Repayment of Loan Amount ‘No Ground’ For Quashing Cheating Case - (29 Mar 2017)

Bombay High Court has held that re-payment of loan amount will not have any adverse effect on a criminal prosecution and observed that offences involving banking and loan transactions were “offences of serious nature, where the FIR cannot be quashed only on the ground that the loan is repaid”.

Tags : BOMBAY HIGH COURT   BANKING AND LOAN TRANSACTIONS  

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