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Supreme Court: Offences Pertaining to Dowry Demand are Offences Against Society - (11 Feb 2020)

CRIMINAL

Supreme Court has observed that offences pertaining to demand of dowry are not private offences, but offences against the society. The Court further observed that while the offences that the Appellant is charged with are non-compoundable, the inherent power that the High Court has to quash a chargesheet in such offences is well settled through various precedents.

Tags : SUPREME COURT   DOWRY DEMAND  

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