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Delhi HC: False Cases under Section 498A of IPC Give Rise to Suspicion against Genuine Victims - (26 May 2025)

CRIMINAL

Delhi High Court has stated that false allegations under Section 498A of Indian Penal Code, 1860 have wide ranging consequences across the society as the same create cynicism and give rise to a suspicion even against genuine victims.

Tags : DELHI HIGH COURT   GENUINE VICTIMS   SECTION 498A  

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