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Gujarat High Court: Modern Marriages Fixed on Facebook Bound to Fail - (29 Jan 2018)

Gujarat High Court has observed that modern marriages fixed on Facebook are bound to fail, while hearing a petition filed under Section 482 of CrPC for quashing FIR filed under Sections 498A, 323, 504 r/w Section 114 of the IPC and u/s 3, 5 of the Dowry Prohibition Act.

Tags : GUJARAT HIGH COURT   MARRIAGE  

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