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Bom. HC: Imprisonment Exceeding Twelve Months Can’t Be Given For Default in Payment of Maintenance - (28 Feb 2024)

CRIMINAL

Bom. HC has observed that the Magistrate under Section 125 of CrPC can only impose imprisonment upto twelve months on 1 application for default of payment of maintenance. Court clarified that 12 defaults can be put together in 1 application and further defaults in separate applications.

Tags : BOMBAY HIGH COURT   SECTION 125 OF CRPC   PAYMENT OF MAINTENANCE  

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