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Bom. HC: Keeping Child Away from Mother in Defiance of Court Order Amounts to Cruelty - (12 Dec 2024)

CRIMINAL

Bombay HC has held that in-laws keeping a child of four years old away from her mother in defiance of Court order is mental harassment amounting to cruelty in as much as it would certainly cause grave injury to mental health of the mother of the child.

Tags : BOMBAY HIGH COURT   MENTAL HARASSMENT   CRUELTY  

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