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Harpreet Singh Alias Happy And Ors Vs State Of Uttarakhand And Others
Decision:
Allowed
07-05-2025
.... 2) 10 SCC 303. However, in a given case, the High Court can quash a criminal proceeding in exercise of its power under Section 482 of the Code having regard to the fact that the parties have amicably settled their disputes and the victim has no objection, even though the offences are non-compoun ...
Uttarakhand High Court
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