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Chh. HC: Second Wife Cannot File Complaint/FIR Against Husband and Her In-Laws u/s 498-A IPC - (19 Jan 2024)

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Chhattisgarh High Court has held that any complaint/FIR filed by the second wife under Section 498-A of Indian Penal Code, 1860 (IPC) against her husband and in-laws is not maintainable.

Tags : CHHATTISGARH HIGH COURT   SECTION 498-A OF IPC  

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