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Bombay HC Quashes FIR Against In-Laws of Woman Alleging Harassment - (22 Oct 2020)

FAMILY

Bombay High Court has quashed a First Information Report against in-laws of woman who alleged harassment at their hands, observing that it has become a tendency to make vague and omnibus allegations, against every member of the family of the husband, implicating everybody under Section 498-A of the Indian Penal Code, 1860.

Tags : BOMBAY HIGH COURT   HARASSMENT ALLEGATIONS AGAINST IN-LAWS  

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