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Karnataka High Court: Not Abiding to Promise of Marriage Not Cheating - (24 Jan 2022)

CRIMINAL

Karnataka High Court has reiterated that not abiding with the promise of marriage will not amount to the offence of cheating under section 420 of the Indian Penal Code, 1860, while quashing the FIR registered against a man and his family.

Tags : KARNATAKA HIGH COURT   NOT ABIDING TO PROMISE OF MARRIAGE  

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