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Bombay High Court Rejects Plea for Annulment of Marriage by Wife Claiming She Was Drugged - (08 Jul 2022)

FAMILY

Bombay High Court while refusing relief to a woman who claimed she was drugged and abducted to her marriage venue in December 2011, has held that petition for annulment of marriage on grounds of fraud must be presented within a year of discovering such deception.

Tags : BOMBAY HIGH COURT   DRUGGED   ANNULMENT  

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