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SC: Court Cannot Probe Credibility of FIR Allegations While Entertaining Quashing Plea - (10 Nov 2025)

CRIMINAL

Supreme Court set aside the Madhya Pradesh High Court’s order quashing an FIR under Sections 498A IPC and the Dowry Prohibition Act. The court held that courts cannot conduct a ‘mini-trial’ or assess the credibility of allegations at the quashing stage.

Tags : DOWRY PROHIBITION ACT   QUASHING   ALLEGATIONS  

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