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Bom. HC: Every Harassment or Every Type of Cruelty Doesn’t Attract Section 498A of IPC - (25 Sep 2024)

CRIMINAL

Bom. HC has stated that S. 498A of IPC doesn’t attract every harassment or every type of cruelty. Prosecution has to establish that beating & harassment of wife was with a view to force her to commit suicide or to fulfill demand of dowry. Mere harassment for dowry or causing injury isn’t cruelty.

Tags : BOMBAY HIGH COURT   S. 498A   HARASSMENT  

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