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Supreme Court:Criminal Complaint Cannot Carry on After Settlement Between Parties in Marital Disputes - (25 Oct 2019)

FAMILY

Supreme Court has ruled that a criminal complaint made under Dowry Prohibition Act, 1961 and Section 498A of the Indian Penal Code, 1860 cannot continue if the parties have amicably settled the matter. The Apex Court noted that the High Court despite the arrangement arrived at between the parties declined to quash the proceedings.

Tags : SUPREME COURT   MARITAL DISPUTES  

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