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Madras High Court: In 32 cases regarding domestic violence filed under Section 482 Code of Criminal Procedure, 1973 (CrPC), the full bench
Karnataka High Court: Sreenivas Harish Kumar J. dismissed the petition being devoid of merits. The facts of the case are such that
Himachal Pradesh High Court: Chander Bhusan Barowalia J. disposed of the petition and quashed the FIR/complaint. The facts of the case are
Karnataka High Court: A Single Judge bench comprising of John Michael Cunha, J. decided a criminal petition filed under Section 482 CrPC,
Orissa High Court: While deciding the issue that whether it would be proper to quash the criminal proceedings against the petitioner in
Himachal Pradesh High Court: A Single Judge Bench comprising of Sandeep Sharma, J., decided a criminal petition filed under Section 482 CrPC,
Himachal Pradesh High Court: A Single Judge Bench comprising of Chander Bhusan Barowalia, J., decided a criminal petition filed under Section 482
Rajasthan High Court: The petitioner preferred a criminal miscellaneous petition under Section 482 CrPC for quashing of FIR No. 322/2016 for the
Chhattisgarh High Court: A Medical Camp was held on 8.11.2014 at Pendri, Sakri conducted under the National Family Planning Programme for sterilization of