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SC: In Rape Cases, Settlement Can be Done in Exceptional Circumstances - (17 Jul 2025)

CRIMINAL

SC has observed that quashing of proceedings involving offences u/s 376 IPC on ground of settlement between parties should not be permitted lightly. However, power of Court u/s 482 Cr.P.C. to secure ends of justice is not constrained and must be exercised with reference to facts of each case.

Tags : SUPREME COURT   EXCEPTIONAL CIRCUMSTANCES   SECTION 376  

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