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Kar. HC: Non-Consummation of Marriage Does Not Amount to Cruelty Under Section 498A IPC - (20 Jun 2023)

CRIMINAL

Karnataka High Court has held that non-consummation of marriage will amount to cruelty under Section 12(1)(a) of Hindu Marriage Act but not cruelty as is defined under Section 498A of the Indian Penal Code (IPC).

Tags : KARNATAKA HIGH COURT   CRUELTY   NON-CONSUMMATION  

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