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Supreme Court Quashes Bail Condition Forcing Conjugal Life With Wife - (04 Aug 2025)

FAMILY

Supreme Court struck down a bail condition requiring a husband to resume conjugal relations and to maintain his wife with dignity, calling it a violation of individual autonomy and personal liberty.

Tags : SUPREME COURT   BAIL CONDITION   CONJUGAL RIGHTS   MARITAL AUTONOMY   DIGNITY   PERSONAL LIBERTY  

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