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Guj HC: Section 498A Being Rampantly Misused by Only With a View to Harass Family Members - (27 Jun 2023)

CRIMINAL

Gujarat High Court while quashing a FIR under Section 498A against an octogenarian woman has observed that Sections of 498A are being rampantly misused by complainants and in such cases, all the family members are roped in complaint only with a view to harass family members.

Tags : GUJARAT HIGH COURT   SECTION 498A   HARASS   FAMILY MEMBERS  

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