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Kar. HC: Cannot Prosecute Second Spouse or Their Family for Bigamy Under Section 494 IPC - (28 Mar 2024)

CRIMINAL

Karnataka High Court has held that only a husband or wife who gets married for the second time during the lifetime of the first spouse shall be prosecuted under Section 494 of the Indian Penal Code (IPC). No prosecution shall lie against the second spouse or their family.

Tags : KARNATAKA HIGH COURT   BIGAMY   SECTION 494 IPC  

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