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Delhi HC: Partial Quashing of FIR, Qua Accused with Whom Complainant has Settled Matter Permissible - (13 Apr 2022)

CRIMINAL

Delhi High Court has held that partial quashing or part quashing of First Information Report only qua the accused with whom the complainant has compromised or settled the matter can be permissible.

Tags : DELHI HIGH COURT   FIRST INFORMATION REPORT  

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