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Madras HC: Marriage Does Not Grant Men Absolute Authority, Woman’s Endurance is Not Consent - (04 Nov 2025)

CRIMINAL

Madras High Court has set aside the acquittal of an octogenarian under Section 498A IPC, emphasizing that marriage does not grant men absolute authority over their wives, and ensuring their comfort, safety, and dignity is a fundamental marital obligation.

Tags : MARRIAGE   WOMAN   CONSENT  

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