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SC: If Some Offences are Quashed By Compromise, the FIR For The Same Incident Cannot Continue - (20 Nov 2025)

CRIMINAL

Supreme Court set aside the Bombay High Court’s Aurangabad Bench order that partially quashed an FIR, dropping some charges but retaining the dacoity charge, ruling that all offences arose from a single transaction and one continuous incident, making the FIR unsustainable.

Tags : OFFENCE   FIR   INCIDENT  

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