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Delhi HC: Place Where Tormented Lady Gets Compelled to Kill Herself has No Bearing - (09 Apr 2025)

CRIMINAL

Delhi High Court has stated that place where a tormented lady gets compelled to kill herself has no bearing. For purposive interpretation of the provision under Section 304B of IPC, it is the existence and continuance of matrimony which has to be kept in mind and not the place.

Tags : DELHI HIGH COURT   TORMENTED LADY   SECTION 304B  

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