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SC: Criminal Cases Having Civil Character Should be Quashed When Parties Resolved Disputes - (04 Oct 2024)

CRIMINAL

SC has stated that criminal cases having overwhelmingly and predominantly civil character, particularly those arising out of commercial transactions or arising out of matrimonial relationship or family disputes should be quashed when the parties have resolved their entire disputes among themselves.

Tags : SUPREME COURT   CIVIL CHARACTER   CRIMINAL CASES  

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