Can High Court quash proceedings for offences under Section 307 IPC? Here’s what SC said
Supreme Court: On the issue relating to the power of compounding of offences conferred on a court under Section 320 Cr.P.C. and
Quashment of proceeding
Criminal proceeding under S. 307 IPC can’t be quashed on the basis of complainant and accused’s settlement
Supreme Court: The bench comprising of DY Chandrachud and MR Shah, JJ set aside a Madhya Pradesh High Court order that had