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J&K HC: Complaint Under Section 498A is Maintainable Even If Marriage is Void - (04 Jan 2021)

CRIMINAL

Jammu & Kashmir High Court has held that even if the complainant woman's marriage with a man is void, still the man and his relatives could be prosecuted for offence under Section 498A of Ranbir Penal Code, 1932 (RPC).

Tags : JAMMU AND KASHMIR HIGH COURT   COMPLAINT UNDER SECTION 498A  

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