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Calcutta High Court: First Wife Can’t Charge Second Wife with Cruelty - (20 Nov 2024)

CRIMINAL

Calcutta HC has held that offences alleged under Section 494, 498A of Indian Penal Code, 1860 are applicable to the person who has married for the second time, during the lifetime of his spouse in a valid marriage and none of the offences alleged in the complaint are applicable on the second wife.

Tags : CALCUTTA HIGH COURT   FIRST WIFE   SECOND WIFE  

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