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Orissa HC: Case U/S 498A IPC Can’t be Quashed on Ground That Marriage is Not Valid - (02 Dec 2022)

CRIMINAL

Orissa High Court has held that proceedings under Section 498A of Indian Penal Code (IPC) cannot be quashed by a High Court under Section 482 of CrPC on the ground that there was no valid marriage.

Tags : ORISSA HIGH COURT   QUASHING   VALID MARRIAGE  

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