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SC: Domestic Violence Complaint not Valid if Parties are not Living Together in Shared Household - (15 Oct 2019)

FAMILY

Supreme Court has upheld a dismissal of domestic violence complaint filed by a woman against persons not living with her in a shared household. The Court observed that the High Court has rightly found in effect that the ingredients of domestic violence were wholly absent in the present case.

Tags : SC   DOMESTIC VIOLENCE  

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