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CG. HC: Partner Not Liable for Abetment of Suicide in Cases of Love Failure - (12 Dec 2023)

CRIMINAL

Chhattisgarh High Court while observing that for a wrong decision taken by a man of frail mentality, another person can’t be blamed as having abetted his suicide, has held that if a lover commits suicide due to love failure, his/her partner can’t be held to have abetted the commission of suicide.

Tags : CHHATTISGARH HIGH COURT   ABETMENT OF SUICIDE   LOVE FAILURE  

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