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SC Quashes Marital Cruelty Case by Wife Against In-Laws over Vague & General Allegations - (30 Sep 2025)

CRIMINAL

Supreme Court quashed criminal proceedings against a woman’s in-laws, stating that the allegations of domestic cruelty and mental torture were vague, general, and lacked specific details necessary to proceed with the case.

Tags : MARITAL CRUELTY   WIFE   VAGUE  

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