Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Ker. HC: In a Live-in Relationship, Woman’s Partner Can’t be Prosecuted u/s 498A of IPC - (11 Jul 2024)

CRIMINAL

Ker. HC has held that to attract an offence punishable u/s 498(A) of IPC, essential ingredient is to subject a woman to cruelty by her husband or relatives of husband. Thus, without legal marriage, if a man becomes a woman's partner, he will not be covered by the term husband for S. 498(A) of IPC.

Tags : KERALA HIGH COURT   S. 498A OF IPC   LIVE-IN RELATIONSHIP   LEGAL MARRIAGE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved