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Supreme Court: Can Compromise Grievous Hurt Offence in Exceptional Circumstances - (08 Jan 2025)

CRIMINAL

SC has held that while the offence of grievous hurt under Section 326 of IPC is non-compoundable under CrPC, 1973, the exceptional circumstances of a case including the voluntary settlement between the parties warrant the exercise of the Court's inherent powers to give effect to the compromise.

Tags : SUPREME COURT   GRIEVOUS HURT OFFENCE   VOLUNTARY SETTLEMENT  

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