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Law Firm Name : SSv associates

Country : India

City : East Delhi

Area : Krishna Nagar


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Practicing Since :  2018

Qualification : Ba.llb

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Enrolment No Enrolment State Enrolment BAR
4167/18 Delhi Delhi

 Civil

 Contract & Drafting

 Criminal Law

 Family & Divorce

 High Courts (India)

 RERA

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Subject :  Can NI 138 and IPC 420 be filed together?

Question :  I have filed NI 138. The respondent absconded because he cheated another 14 persons like me and also filed IP case. After 5 months of NI 138 filed against him, then I moved to SP office and put FIR against him by IPC 406 and 420. My question is Can NI 138 and IPC 420 be filed together?

Answer by SSv associates :  Sec 138 NI act and 420ipc and 406 ipc are mutually exclusive thus if complaint has been filed under sec 138 then fir under section 420 ipc and 406 ipc cannot be lodged for the same cause of action