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Bombay HC: Mere Allegation That Accused Abused Complainant Not Offence u/s 504 IPC - (21 Oct 2021)

CRIMINAL

Bombay High Court has held that a mere allegation that the accused abused the complainant does not itself satisfy the ingredients of offence under section 504 of the Indian Penal Code, 1860.

Tags : BOMBAY HIGH COURT   ALLEGATION THAT ACCUSED ABUSED COMPLAINANT  

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