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Delhi High Court: Can’t Quash Sexual Violence Cases on the Basis of Monetary Payments - (02 Jul 2024)

CRIMINAL

Delhi High Court while refusing to quash an FIR on the grounds of monetary settlement between the parties, has opined that criminal cases involving allegations of sexual violence cannot be quashed on the basis of monetary payments, as doing so would imply that justice is for sale.

Tags : DELHI HIGH COURT   MONETARY PAYMENTS   SEXUAL VIOLENCE CASES  

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