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SC: Failure to Lodge FIR Complaining Dowry & Harassment Before Death of Victim Inconsequential - (17 Aug 2020)

CRIMINAL

Supreme Court has set aside the bail granted to a man accused in a dowry death case by Allahabad High Court, stating that the failure to lodge a First Information Report complaining of dowry and harassment before the death of the victim is inconsequential.

Tags : SUPREME COURT   FIR COMPLAINING DOWRY & HARASSMENT  

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