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Kerala HC: Maintenance Must be Granted from Date of Filing of Petition - (20 Dec 2022)

CRIMINAL

Kerala High Court has held that a petitioner under Section 125 CrPC must be granted maintenance from the date of filing of petition and not just date of passing of order, and any deviation from the same must come with reasons recorded in the order.

Tags : KERALA HIGH COURT   SECTION 125 CRPC   MAINTENANCE  

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