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Bombay HC to Centre: Consider Maharashtra's bill to make S. 498A IPC Cases Compoundable - (12 Oct 2022)

CRIMINAL

Bombay High Court has asked the Union of India to consider Maharashtra's bill to make domestic violence cases under Section 498A IPC compoundable with the permission of the concerned court citing hardships caused to innumerable couples who are constrained to approach the High Court for quashing.

Tags : BOMBAY HIGH COURT   DOMESTIC VIOLENCE   COMPOUNDABLE  

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