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MP HC: Contempt Notice Served by Husband’s Father, Lawyer at Wife’s House Not Criminal Trespass - (14 Feb 2024)

CRIMINAL

MP HC has held that father-in-law serving the notice directly at the house of the daughter-in-law can’t be said to have been tainted with any mala fide intention, especially when he was accompanied by his lawyer.

Tags : MADHYA PRADESH HIGH COURT   CONTEMPT NOTICE   CRIMINAL TRESPASS  

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