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Cal. HC: Filing False Case u/s 498A IPC Amounts to Cruelty - (03 Jan 2024)

FAMILY

Calcutta High Court while allowing the husband’s petition for grant of divorce, has held that the wife lodging a false criminal case under Section 498A/406 of the IPC is one of the elements of cruelty and, therefore, the Court cannot ignore the same while considering the appeal on merit.

Tags : CALCUTTA HIGH COURT   FALSE CASE   SECTION 498A IPC   CRUELTY  

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