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Delhi High Court Denies Quashing of FIR Against Rape Accused - (10 Jan 2022)

Delhi High Court has refused to quash an FIR containing allegations of rape against a Government Servant. The court has observed that such an FIR cannot be quashed on the basis of settlement between parties and their subsequent marriage as it does not waive off the offense alleged.

Tags : DELHI HIGH COURT   RAPE   QUASHING OF FIR  

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