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SC: Can’t Charge Friends/Relative for Offence of Bigamy by Mere Presence in Second Marriage - (17 May 2024)

CRIMINAL

SC has observed that perusal of the penal provision would indicate that order framing charge against friends/relatives for bigamy is erroneous because no person other than spouse to second marriage could have been charged for the offence punishable under Section 494 Indian Penal Code, 1860.

Tags : SUPREME COURT   SECTION 494 IPC   BIGAMY  

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