SC Holds That if Some Offences Are Quashed On Compromise, The FIR Cannot Continue For Others - (18 Nov 2025)
CRIMINAL
Supreme Court set aside the Bombay High Court’s Aurangabad Bench order that partially quashed an FIR, holding that when some offences from a single transaction are quashed on compromise, the FIR cannot be sustained for remaining offences arising from the same continuous incident.
Tags : FIR OFFENCES QUASHED
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