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P&H HC: Person Involved In Live-In Relation Without Obtaining Divorce May Face Bigamy Charge - (08 Nov 2021)

FAMILY

Punjab and Haryana High Court has observed that if a married person is in live-in-relationship, without obtaining a divorce from his/her spouse, then that may amount to an offence under 494 of the Indian Penal Code, 1860 (Bigamy). The Court has observed thus while dealing with a plea filed by a woman, along with her partner, who was in a live-in relationship without obtaining a divorce from her husband.

Tags : PUNJAB AND HARYANA HIGH COURT   PERSON INVOLVED IN LIVE-IN RELATION  

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