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SC: Courts Shouldn’t Impose Onerous Conditions on Complainants Under DV Act - (28 Feb 2023)

CRIMINAL

Supreme Court while setting aside condition imposed by Delhi High Court that victim of domestic violence can lead evidence subject to payment of Rs. 20000 per witness, has held that it’s not open for Courts to place such onerous conditions.

Tags : SUPREME COURT   ONEROUS CONDITIONS   DOMESTIC VIOLENCE  

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