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Punjab & Haryana HC: No Compromise with Dead Man, FIR u/s 306 IPC Can't Be Quashed on Compromise - (04 Apr 2022)

CRIMINAL

Punjab and Haryana High Court has dismissed the petition which seeks quashing of a First Information Report under Section 306 Indian Penal Code, 1860 on the basis of a compromise. The claim was based on the ground that a compromise has been arrived at between the family of the deceased and the accused.

Tags : PUNJAB AND HARYANA HIGH COURT   QUASHING OF AN FIR   SECTION 306 INDIAN PENAL CODE   1860   COMPROMISE  

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