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Rajasthan HC: Right to Live With Dignity as Human Being Includes Being Able to Act as a Good Husband - (28 Oct 2024)

CRIMINAL

The Rajasthan High Court while allowing interim bail of Petitioner for 3 months on medical grounds of his wife has observed that Article 21 of the Constitution includes the right to live with dignity as a human being which necessarily also entailed to act as a good husband in terms of marital vows.

Tags : RAJASTHAN HIGH COURT  BAIL   ARTICLE 21  

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