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Regularly Consuming Liquor and Picking Up Quarrels with Wife is Cruelty Not Abetment: Bombay HC - (05 Dec 2018)

Bombay High Court has held that frequent quarrels with wife after consuming liquor during married life of 17 years may amount to cruelty because conduct is harsh and harmful, but the same may not be sufficient to infer abetment to suicide.

Tags : BOMBAY HIGH COURT   CRUELTY  

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