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Calcutta HC: Expecting Educated, Earning Wife to Contribute to Expenses is not Cruelty - (04 Sep 2025)

CRIMINAL

Calcutta HC quashed a wife's cruelty case against her husband and in-laws under S. 498A IPC, ruling that expectations like contributing to household expenses, making online purchases during COVID-19 lockdown or feeding the child cannot be considered cruelty.

Tags : CRUELTY   HUSBAND   LOCKDOWN  

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