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Arati Singha (Mukhopadhyay) Vs State Of West Bengal & Ors.
Decision:
Dismissed
10-08-2023
.... abuse of the process of the court. Scope and ambit of courtspowers under section 482 Cr.P.C. This court in a number of cases has laid down the scope and ambit of courtspowers under section 482 Cr.P.C. Every High Court has inherent power to act ex debito justitiae to do real and substantia ...
Calcutta High Court (Appellete Side)
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