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MP HC: Section 125 CrPC Not Constituted to Create Army of Idle People Waiting For Maintenance - (18 Oct 2024)

CRIMINAL

MP HC has held that Section 125 of CrPC, 1973 has not been constituted to create an army of idle or inactive people waiting for maintenance to be awarded from income of the spouse. It is nowhere manifested that able & well qualified lady has to be always dependent upon her spouse for maintenance.

Tags : MP HIGH COURT   SECTION 125   MAINTENANCE  

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