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MP HC:Depending on Facts, Wife Terminating Pregnancy without Husband Consent may be Termed as Cruelty - (02 Sep 2024)

FAMILY

The Madhya Pradesh High Court while upholding a family court's order dissolving the marriage of a couple, has observed that depending on the "facts of the case", a wife opting to terminate her pregnancy without her husband's consent "may" be termed as cruelty.

Tags : MADHYA PRADESH HIGH COURT   PREGNANCY TERMINATION  

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