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Delhi HC: Court Cannot Permit Quashing of FIR Relates to Heinous Offences Against Children - (01 Feb 2021)

CRIMINAL

Delhi High Court has held that the Court cannot permit quashing of First Information Report merely on the ground that the parties have entered into a compromise where the FIR relates to heinous offences against small children under Section 377 of Indian Penal Code, 1860 and Protection of Children from Sexual Offences Act, 2012.

Tags : DELHI HIGH COURT   HEINOUS OFFENCES AGAINST CHILDREN  

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