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Patna HC: High Court Empowered to Quash Vexatious Criminal Proceeding u/s 482 - (18 May 2017)

Patna High Court has noted that even those complaints of which the Magistrate has taken cognizance of, but are of a private and vexatious nature, can be quashed by High Court u/s 482 CrPC.

Tags : PATNA HIGH COURT   VEXATIOUS CRIMINAL PROCEEDING  

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