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Ker. HC: Minor Quarrels Due to Differences of Opinion Don’t Constitute Cruelty - (08 Jan 2024)

CRIMINAL

Kerala High Court held that minor quarrels between spouses in ordinary life because of differences of opinion or mere sporadic incidents of ill-treatment are not sufficient to establish the offence under Section 498A of the Indian Penal Code.

Tags : KERALA HIGH COURT   CRUELTY   MINOR QUARRELS  

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