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Bom. HC: Domestic Violence Complaint Not Maintainable Against Father and Brother of Daughter-in-Law - (09 Jan 2024)

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Bombay High Court has observed that while the object and purpose of the DV Act, 2005 is to protect a woman from domestic violence, it does not confer a right on a mother-in-law to prosecute the father and brother of her daughter-in-law under the DV Act.

Tags : BOMBAY HIGH COURT   DOMESTIC VIOLENCE   COMPLAINT   DAUGHTER IN LAW  

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