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SC: Court Can’t Impose Bail Condition that Husband Must Resume Conjugal Life with Wife - (08 Dec 2023)

CRIMINAL

Supreme Court has held that the High Court while granting an anticipatory bail should not impose a condition that the husband (accused under Section 498A IPC) has to take his wife to his house and keep and maintain her with full dignity and honor as his lawful wife.

Tags : SUPREME COURT   SECTION 498A   CONJUGAL LIFE   BAIL  

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