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Del High Court Issues Directions for Quick Disposal of Cases Seeking Quashing on Basis of Compromise - (27 Dec 2024)

CRIMINAL

Delhi High Court has issued directions regarding disposal of cases seeking quashing of First Information Reports (FIR) on the ground that parties have arrived at a settlement. The Court directed that such petitions would now be listed first before Joint Registrar for verification.

Tags : DELHI HIGH COURT   QUICK DISPOSAL   COMPROMISE  

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