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SC Upholds HC Order Quashing FIR in MP Mohanbhai Delkar Suicide Case - (18 Aug 2025)

CRIMINAL

Supreme Court has upheld Bombay HC’s order quashing FIR against Dadra & Nagar Haveli officials in MP Mohanbhai Delkar’s suicide case. The FIR was based on deemed impressions, lacking material to show abetment or conspiracy.

Tags : SUPREME COURT   MOHANBHAI DELKAR   FIR QUASHED   DADRA & NAGAR HAVELI   ABETMENT TO SUICIDE  

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