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Allahabad HC Dismisses Husband's Plea to Quash FIR Filed for Causing Injuries to Wife - (14 Oct 2020)

CRIMINAL

Allahabad High Court has dismissed a plea filed by the husband to quash the First Information Report under Section 307 of the Indian Penal Code, 1860 for causing injuries to his wife by throttling her neck with cost.

Tags : ALLAHABAD HIGH COURT   DISMISSAL OF FIR   INJURIES TO WIFE BY HUSBAND  

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