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Orrisa HC: Prima Facie Disclosure of Violence Sufficient to Maintain a Complaint Under PWDV Act - (11 Jan 2023)

CRIMINAL

Orissa High Court has observed that complainant need not mention particulars of every single act of domestic violence in complaint and even a prima facie disclosure of acts of violence would be sufficient to maintain a complaint under Protection of Women from Domestic Violence Act, 2005 (PWDV Act).

Tags : ORISSA HIGH COURT   DOMESTIC VIOLENCE   PRIMA FACIE  

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