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J&K&L HC: Extreme Injustice to Parties if Despite Settlement, Criminal Proceedings Allowed to Continu - (21 Mar 2022)

CRIMINAL

Jammu and Kashmir and Ladakh High Court has observed that it would amount to extreme injustice if despite settlement having been arrived at by the parties, the criminal proceedings are allowed to continue, quashing a FIR under Section 498A of Ranbir Penal Code.

Tags : JAMMU AND KASHMIR AND LADAKH HIGH COURT   CRIMINAL PROCEEDINGS   SETTLEMENT  

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