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Supreme Court: Criminal Complaints in Matrimonial Disputes Require Careful Scrutiny - (25 Sep 2025)

CRIMINAL

Supreme Court reiterated that criminal complaints in matrimonial disputes must be carefully scrutinized. It emphasized considering practical realities to prevent misuse of the law, ensuring that genuine cases proceed while avoiding harassment through false or exaggerated allegations.

Tags : CRIMINAL COMPLAINTS   MATRIMONIAL DISPUTES   SCRUTINY  

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