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Bom. HC: Making Daughter-in-Law Sleep on Carpet, Not Allowing Her to Watch TV isn’t Cruelty - (11 Nov 2024)

CRIMINAL

Bombay High Court has held that allegations by a daughter-in-law of not allowing her to watch television or making her sleep on a carpet cannot constitute offence of cruelty under Section 498A of the Indian Penal Code, 1860.

Tags : BOMBAY HIGH COURT   DAUGHTER-IN-LAW   SECTION 498A  

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