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Supreme Court: There Has Been a Growing Tendency to Misuse Section 498A of IPC by Wife - (11 Dec 2024)

CRIMINAL

Supreme Court has stated that inclusion of Section 498A of IPC was intended to curb cruelty inflicted on a woman by her husband and his family but there has been a growing tendency to misuse this provision for unleashing personal vendetta against the husband and his family by a wife.

Tags : SUPREME COURT   SECTION 498A IPC   CRUELTY  

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