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SC: Husband who got Acquitted after Trial in Sec 498A IPC Case can Seek Divorce on Ground of Cruelty - (25 Nov 2019)

CRIMINAL

Supreme Court has noted that when a husband undergoes a trial in which he is acquitted of the allegation of offence leveled by his wife under Section 498A of Indian Penal Code, 1860, it cannot be said that no cruelty has meted on him.

Tags : SC   CRUELTY  

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