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J&K&L HC: Relatives Can’t be Roped into Dispute Without Instances of Their Involvement in Crime - (02 Aug 2022)

CRIMINAL

Jammu and Kashmir and Ladakh High Court has held that in crimes pertaining to matrimonial disputes and dowry deaths the relatives of the husband should not be roped in on the basis of omnibus allegations unless specific instances of their involvement in the crime are made out.

Tags : JAMMU AND KASHMIR AND LADAKH HIGH COURT   MATRIMONIAL DISPUTE   DOWRY DEATH   RELATIVES  

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