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Delhi HC: FIR for Non-Compoundable Offences Can be Quashed in Matrimonial Disputes - (20 Apr 2022)

CRIMINAL

Delhi High Court has held that First Information Report or complaints can be quashed even with regard to non-compoundable offences pertaining to matrimonial disputes if the Court is satisfied that the parties without any pressure have settled their disputes amicably.

Tags : DELHI HIGH COURT   FIRST INFORMATION REPORT   MATRIMONIAL DISPUTES   NON-COMPOUNDABLE  

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