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Allahabad HC: Maintenance U/S 125 CrPC Can be Granted if Restitution of Conjugal Rights is Passed - (27 Apr 2022)

FAMILY

Allahabad High Court has held that there is no bar under Section 125 of the Code of Criminal Procedure, 1973 to grant maintenance to a wife, even against whom, a decree for restitution of conjugal rights has been passed.

Tags : ALLAHABAD HIGH COURT   SECTION 125   CODE OF CRIMINAL PROCEDURE   1973   CONJUGAL RIGHTS  

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