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3 articles

Settled, Verified, Still Sent Back to the Trial Court: Supreme Court Quashes Cheating FIR, Says High Court Should Have Used Its Own Powers After a Genuine Compromise

Court News

Settled, Verified, Still Sent Back to the Trial Court: Supreme Court Quashes Cheating FIR, Says High Court Should Have Used Its Own Powers After a Genuine Compromise

2 Nov 2026Read article ↗

“I Was Coerced Into the Settlement”: Supreme Court Revives Rape Case Quashed on Compromise, Orders Trial to Proceed

Court News

“I Was Coerced Into the Settlement”: Supreme Court Revives Rape Case Quashed on Compromise, Orders Trial to Proceed

29 Oct 2026Read article ↗

Settled After Conviction: Supreme Court Declines to Disturb High Court’s Quashing in Punjab Assault Case

Court News

Settled After Conviction: Supreme Court Declines to Disturb High Court’s Quashing in Punjab Assault Case

19 Oct 2026Read article ↗