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Complaint Need Not be Filed U/S 498A IPC by Woman Subjected to Cruelty Herself: SC - (01 May 2019)

CRIMINAL

Supreme Court has held that Section 498A of Indian Penal Code does not contemplate that complaint for offence under Section 498A should be filed only by women, who is subjected to cruelty by husband or his relative, and also observed that complaint filed by father of woman subjected to cruelty cannot be said to be not maintainable.

Tags : SUPREME COURT   CRUELTY   SECTION 498A IPC  

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