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HP HC: Adultery Not a Ground to Automatically Disqualify Divorced Wife from Receiving Maintenance - (24 Jul 2024)

CRIMINAL

Himachal Pradesh High Court has observed that a divorced wife cannot be automatically disqualified from receiving maintenance under Section 125(4) of Code of Criminal Procedure, 1973 only on the ground that she was living in adultery.

Tags : HP HIGH COURT   DIVORCED WIFE   MAINTENANCE   ADULTERY  

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