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P&H HC: Wife’s Suicide in Matrimonial Home Doesn’t Automatically Make In-Laws Liable for Harassment - (26 Jun 2023)

CRIMINAL

Punjab and Haryana High Court has held that wife’s suicide in matrimonial home doesn’t automatically make her in-laws and husband liable for harassment & abetment to commit suicide, and prosecution must give sufficient evidence capable of suggesting accused instigated deceased to commit suicide.

Tags : PUNJAB AND HARYANA HIGH COURT   WIFE   SUICIDE   MATRIMONIAL HOME  

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