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CRIMINAL - Mere Refusal to Marry is Not an Instigation to Commit Suicide: Chhattisgarh HC - (07 Mar 2019)

CRIMINAL

Chhattisgarh High Court has observed that mere refusal to marry is not an instigation to commit suicide and will not attract charges of 'abetment to suicide'.

Tags : CHHATTISGARH HIGH COURT   MERE REFUSAL TO MARRY IS NOT INSTIGATION TO COMMIT SUICIDE  

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