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Delhi HC: Matrimonial FIR Cannot Be Quashed If Couple’s Settlement Agreement is Not Executed - (31 Oct 2025)

CRIMINAL

Delhi High Court held that a matrimonial FIR cannot be quashed if the settlement agreement between the estranged couple is not executed. The court refused to quash a 2005 FIR against a Dubai-based man for dowry harassment, noting the agreement was never acted upon.

Tags : MATRIMONIAL   SETTLEMENT   AGREEMENT  

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