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SC: Proceedings under Section 125 of CrPC are Civil in Nature - (14 Jan 2025)

CRIMINAL

SC has observed that maintenance proceedings under Section 125 of Code of Criminal Procedure, 1973 are essentially civil in nature and even if non-compliance with an order for payment of maintenance entails penal consequences such proceedings would not qualify as or become criminal proceedings.

Tags : SUPREME COURT   MAINTENANCE PROCEEDINGS   PENAL CONSEQUENCES  

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