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Supreme Court: We Cannot Make a Law, It is for the Parliament to do so - (28 Jan 2025)

CRIMINAL

Supreme Court while dismissing a Public Interest Litigation seeking directions for ensuring that a man and his family are not harassed in false domestic violence case, has stated that we cannot make a law as it is for the Parliament to do so.

Tags : SUPREME COURT   PUBLIC INTEREST LITIGATION   DOMESTIC VIOLENCE CASE  

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