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MP HC Directs Man to Ensure Basic Necessities to Enable Girl to Live Life of Dignity - (28 Jun 2021)

FAMILY

Madhya Pradesh High Court has directed a man wishing to be in a live-in relationship with an 18-year-old girl to make sure that he takes care not only of her basic necessities but also of the comforts of the girl to enable her to live a life of dignity, in a habeas corpus plea of the man who alleged that the corpus/girl abandoned her parental home sometime in December, 2020 being piqued by the father of the corpus subjecting her to physical and mental cruelty.

Tags : MADHYA PRADESH HIGH COURT   ENABLE GIRL TO LIVE LIFE OF DIGNITY  

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