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Kar HC Refuses to Quash Dowry Death Case Against Husband Whose Wife Commits Suicide in Parents House - (14 Jul 2022)

CRIMINAL

Karnataka High Court has dismissed a petition filed by a husband seeking to quash a case of dowry death registered against him under Sections 304B and 498A of IPC, after his wife, living separately since over two years, committed suicide in her parental house.

Tags : KARNATAKA HIGH COURT   DOWRY   SUICIDE  

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