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MP HC: Burden Lies Upon Prosecution to Prove First Marriage & Legality of Second Marriage - (15 Jul 2022)

CRIMINAL

Madhya Pradesh High Court has held that in a prosecution for matrimonial offences, the burden of proof lies upon the prosecution to prove the first marriage and also to prove the legality of the second marriage.

Tags : MADHYA PRADESH HIGH COURT   MARRIAGE   LEGALITY  

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