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Delhi HC : FIR Cannot be Quashed on Ground that Victim Decided to Compromise Matter - (31 Mar 2021)

CRIMINAL

Delhi High Court has observed that an FIR filed under the Protection of Children from Sexual Offences (POCSO) Act, 2012 cannot be quashed on the ground that the victim after attaining majority decided to compromise the matter with the accused.

Tags : DELHI HC. FIR  

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