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Kar. HC: Husband Asking Wife to Pursue Education, Expressing Views About Having Child Not Cruelty - (17 Aug 2022)

CRIMINAL

Karnataka High Court while setting aside conviction under Section 498A of Indian Penal Code has held that husband suggesting to his wife or asking her to pursue her education further, cannot be considered as cruelty.

Tags : KARNATAKA HIGH COURT   CRUELTY   HUSBAND  

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