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SC: Court’s Judgment in Joseph Shine Doesn’t Approve of Adultery - (20 Feb 2023)

CRIMINAL

Supreme Court has clarified that its 2018 judgment in Joseph Shine striking down Section 497 IPC will not impact court martial proceedings initiated against personnel serving the armed forces for adulterous conduct and stated that it is not as if this Court approved of adultery.

Tags : SUPREME COURT   ADULTERY   CLARIFICATION  

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