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SC Dismisses Plea of Wife Asking That She Is Entitled to Be Left Alone and Can’t Be Subjected to RCR - (28 Sep 2018)

Supreme Court has dismissed a writ petition filed by a wife, who banking on the privacy judgment of the constitution bench had contended that she is entitled to be left alone and cannot be subjected to a decree for restitution of conjugal rights.

Tags : SUPREME COURT   RCR  

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