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SC: High Court Must Consider Case Background Before Quashing FIR Under Sections 482/528 CrPC - (19 Sep 2025)

CRIMINAL

Supreme Court cautioned High Courts against dismissing quashing petitions based only on the FIR's contents. It stressed that the context and reasons for filing, including whether the FIR was retaliatory or meant to harass, must be considered before deciding on quashing in some cases.

Tags : FIR   QUASHING   SUPREME COURT  

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