JKL HC: Proceeding U/S 12 DV Act Not Bar to Criminal Action Under Section 498A IPC - (24 Feb 2023)
CRIMINAL
Jammu and Kashmir and Ladakh High Court has held that merely because proceedings have been initiated by a wife against her husband under Protection of Women from Domestic Violence Act, 2005 (DV Act), no bar can be construed against lodging FIR for cruelty under Section 498A of IPC.
Tags : JAMMU AND KASHMIR AND LADAKH HIGH COURT DOMESTIC VIOLENCE CRUELTY FIR
Share : 
|