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AIROnline 2005 SC 352
::2005 SCC (Cri) 1513
Supreme Court Of India
Hon'ble Judge(s):
B. P. Singh,
S. B. Sinha
, JJ
Constitution of India , Art.136— Remand - Complaint alleging offence under S. 499, I.P.C. - High Court declined to quash proceedings on ground that matter is pending at charge stage - Appellant's plea that no offence under S.499 is made out - Matter requiring detailed consideration - Therefore, remanded to High Court for fresh disposal. (Para 4)
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