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Madras HC: Proceedings U/S 12 of DV Act Can Be Challenged Only Under Article 227 - (18 Nov 2022)

CRIMINAL

Madras High Court has held that proceedings under Section 12 of Domestic Violence Act can be challenged in High Court only under Article 227 of Constitution and not by invoking the court's power under Section 482 of CrPC.

Tags : MADRAS HIGH COURT   DOMESTIC VIOLENCE   CONSTITUTION  

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