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Cal. HC: Promise to Marry After Divorce Doesn’t Amount to Cheating - (28 Apr 2023)

CRIMINAL

Calcutta High Court while observing that promise to marry after divorce made by accused was not promise simplicitor, it was contingent on dissolution of his marriage that was subsisting, has held that the same would not by itself amount to cheating as victim consciously accepted risk of uncertainty.

Tags : CALCUTTA HIGH COURT   PROMISE TO MARRY   DIVORCE   CHEATING  

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