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Chhattisgarh HC: Man Marrying Woman Not Legally Divorced Cannot Plead Invalidity of S. 125 CrPC - (18 Feb 2021)

FAMILY

Chhattisgarh High Court has held that a man, who marries a woman knowing fully well that her earlier marriage has not ended in a valid divorce, is estopped from raising plea of invalidity of marriage in maintenance proceedings under Section 125 of Code of Criminal Procedure, 1973.

Tags : CHHATTISGARH HIGH COURT   MAN MARRYING WOMAN NOT LEGALLY DIVORCED  

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