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2013 ACD 106 (UTR)
::AIR 2013 (NOC) (SUPP) 110 (UTR.)
Uttarakhand High Court
Hon'ble Judge(s):
Servesh Kumar Gupta
, J
(A) Negotiable Instruments Act (26 of 1881) S. 138 ' “ Criminal P C (2 of 1974), S 300 ' “ Dishonour of cheque ' “ Second complaint ' “ Dismissal of earlier complaint was not on merits but on account of default on part of complainant ' “ Second complaint is therefore not barred ' “ Provisions of S 300 Cr P C which bar second trial of accused for the same offence after conviction or acquittal in previous one, are not attracted (Para 5,6)
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