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AP HC: Married Sisters Taunting Wife for Not Conceiving Child Isn’t a Ground for Cruelty - (25 Apr 2025)

CRIMINAL

Andhra Pradesh High Court while quashing proceedings against sisters-in-law of a woman, has held that taunting brother’s wife for not conceiving children is not a valid ground for cruelty.

Tags : AP HIGH COURT   MARRIED SISTERS   CRUELTY  

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