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DR. LAKSHMAN vs. STATE OF KARNATAKA

Citation : 2019 Latest Caselaw 992 SC

CrPC Section 482. Saving of inherent power of High Court
Indian Penal Code, 1860 (IPC)
IPC Section 34. Acts done by several persons in furtherance of common intention
Negotiable Instruments Act, 1881

Headnote :

NOTICEThe mere act of filing a lawsuit for the recovery of funds and a complaint under Section 138 of the Negotiable Instruments Act does not provide sufficient grounds to dismiss a case involving criminal breach of trust or cheating.According to Section 482 of the Criminal Procedure Code, 1973 and...

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