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SC: Courts to Ensure Distant Relatives are Not Unnecessarily Impleded in Cases of Domestic Cruelty - (28 Nov 2024)

CRIMINAL

Supreme Court has cautioned Courts to ensure that in domestic cruelty cases under section 498A of the Indian Penal Code, 1860 distant relatives of the husband are not unnecessarily impleaded.

Tags : SUPREME COURT   DISTANT RELATIVES   DOMESTIC CRUELTY  

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