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Cal. HC Quashes Cruelty Proceedings against Brother-In-Law of Woman after 18 Years of Marriage - (26 Dec 2024)

CRIMINAL

Calcutta High Court has quashed a cruelty case filed by a woman against her brother-in-law, after eighteen years of her marriage and stated that the allegations are general in nature and there does not appear to be any specific allegations against the brother-in-law.

Tags : CALCUTTA HIGH COURT   BROTHER-IN-LAW   CRUELTY PROCEEDINGS  

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