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Bombay HC: Hazardous To Force Parties To Litigate Despite Compromise In DV Cases U/S 498A IPC - (17 Oct 2022)

CIVIL

Bombay High Court while underscoring the importance of quashing domestic violence cases once parties arrive at a settlement, even though they are categorized as non-compoundable offence, has ruled that it would be "hazardous" to force a couple to litigate when they want to live happily.

Tags : BOMBAY HIGH COURT   HAZARDOUS   COUPLE  

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