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Kerala HC: Breach of 'Monetary Relief' Order Can't be Prosecuted U/S 31 of DV Act - (06 Dec 2022)

CRIMINAL

Kerala High Court has held that the penalty provided under Section 31 of Protection of Women from Domestic Violence (DV) Act would attract only breach of protection orders passed under Section 18 of the Act and in case of violation of any other order passed; provisions of CrPC can be resorted to.

Tags : KERALA HIGH COURT   DOMESTIC VIOLENCE   MONETARY RELIEF  

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