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AIR 1930 CALCUTTA 753
Calcutta High Court
Hon'ble Judge(s): Panckridge , J

Civil P.C. (5 of 1908) , O.39 R.2— Injunction cannot be granted for not pursuing remedy in criminal Court under Criminal P. C., S. 488. A civil Court has no jurisdiction to restrain a party by an injunction from pursuing her remedy, under S. 488, Criminal P. C., in a criminal Court. (Para 754C1)

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