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HP HC Grants Relief to Quash FIR Filed by Wife for Demand of Dowry and Outraging Modesty - (09 Mar 2022)

CRIMINAL

Himachal Pradesh High Court has granted relief to a husband by quashing a First Information Report lodged against him by his wife for allegedly demanding dowry and outraging her modesty, based on a compromise between the parties.

Tags : HIMACHAL PRADESH HIGH COURT   DEMAND OF DOWRY   OUTRAGING MODESTY  

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