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Kar HC: Can’t Quash Wife’s Complaint U/S 498A Merely Because Filed After Husband Demand’s Divorce - (06 Jun 2023)

CRIMINAL

Karnataka High Court has observed that there can’t be a declaration of law that once the divorce notice is sent by the husband, the complaint registered by the wife under Section 498A of IPC thereafter loses its significance.

Tags : KARNATAKA HIGH COURT   COMPLAINT   SECTION 498A   DIVORCE  

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