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Bom. HC: Married Sister-In-Law Frequently Visiting Complainant’ House Not in Domestic Rel. With Her - (15 Feb 2024)

FAMILY

Bombay High Court while quashing a domestic violence case against a woman's married sister-in-law, has observed that the sister-in-law frequently visiting the complainant’s household without any permanency is not a sufficient ground to constitute residence in shared household.

Tags : BOMBAY HIGH COURT   DOMESTIC RELATIONSHIP   COMPLAINANT’S HOUSEHOLD  

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