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Rajasthan HC: Magistrate Empowered to Sentence Defaulter to Separate Terms of Imprisonment - (06 Dec 2021)

FAMILY

Rajasthan High Court has held that a Magistrate is empowered under Section 125 of the Code of Criminal Procedure, 1973 to pass separate sentences over non-compliance of its order granting maintenance, and that such sentence may be of up to one-month imprisonment each for every month's default.

Tags : RAJASTHAN HIGH COURT   SEPARATE TERMS OF IMPRISONMENT  

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