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Bombay HC: Can’t Quash Rape Cases on the Basis of Compromise - (03 Jul 2025)

CRIMINAL

Bombay High Court has observed that a compromise in a rape case to quash the FIR cannot be accepted as it would be against the interest of the society and it would become easy for the accused persons to get the consent of such informants by putting pressure or using money power.

Tags : BOMBAY HIGH COURT   RAPE CASE   INTEREST OF SOCIETY  

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