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P&H HC: Questions on Validity of Marriage Not Grounds for Denial of Protection to Couple - (25 May 2021)

FAMILY

Punjab and Haryana High Court has reaffirmed that in protection petitions, questions surrounding validity of the marriage cannot be a ground for denial of protection of the couple's life and liberty and that the scope of the present petition is only regarding the protection of life and liberty of the petitioners.

Tags : PUNJAB AND HARYANA HIGH COURT   GROUNDS FOR DENIAL OF PROTECTION TO COUPLE  

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