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Supreme Court | High Courts can quash proceedings under Section 12 of DV Act pending before Magistrate

Supreme Court | High Courts can quash proceedings under Section 12 of DV Act pending before Magistrate

Published on May 22, 2025May 22, 2025By Santosh Singh

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Previous storySupreme Court | High Courts can quash proceedings under Section 12 of DV Act pending before Magistrate

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