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SC: Can’t Apply Section 498A IPC Mechanically in All Cases of Ill-Treatment by Husband - (06 May 2024)

CRIMINAL

SC has observed that in all cases, where the wife complains of harassment or ill-treatment, Section 498A of the Indian Penal Code, 1860 cannot be applied mechanically. Mere trivial irritations and quarrels between spouses, which happen in day-to-day married life, may not amount to cruelty.

Tags : SUPREME COURT   SECTION 498A IPC   ILL-TREATMENT   CRUELTY  

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