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Supreme Court Quashes Adultery Charge on Colonel - (08 Aug 2019)

DEFENCE

Supreme Court has quashed general court martial proceedings against a serving Colonel in the light of its September 2018 judgment that extinguished adultery as an offence under the Indian Penal Code, 1860. This has resulted in ending a provision which allowed army personnel to be prosecuted for adultery.

Tags : SUPREME COURT   ADULTERY  

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