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Gujarat HC Grants Interim Bail to Husband Under Gujarat Freedom of Religion (Amendment) Act, 2021 - (18 Oct 2021)

FAMILY

Gujarat High Court has granted interim bail to an accused/husband, his relatives on a joint plea filed by him and his complainant-wife seeking quashing of an FIR under the Gujarat Freedom of Religion (Amendment) Act, 2021 in the plea of the interfaith couple submitting that the issues have been resolved and that they wish to continue with their marital relationship.

Tags : GUJARAT HIGH COURT   GUJARAT FREEDOM OF RELIGION (AMENDMENT) ACT   2021  

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