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P&H HC: Courts Should Not Engage in Social Mores in Protection Petition - (27 May 2020)

FAMILY

P&H High Court has remarked that a Court hearing a Protection Petition filed by runaway couples need not preach on morality or human behaviour and must ensure that the couple's rights under Article 21 of Constitution are protected.

Tags : PUNJAB AND HARYANA HIGH COURT   SOCIAL MORES IN PROTECTION PETITION  

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