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Ker. HC: Untimely Death of Husband Sufficient Ground to Condone Delay - (03 Aug 2024)

LIMITATION

Kerala High Court has held that for seeking condonation of delay in filing an application under Section 394 of Code of Criminal Procedure, 1973, untimely death of husband is sufficient reason to justify such delay.

Tags : SUPREME COURT   S. 394 OF CRPC   UNTIMELY DEATH  

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