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Delhi HC: Section 498A IPC Applies Even if Marriage is Later Declared Invalid - (04 Nov 2025)

CRIMINAL

Delhi High Court ruled that Section 498A IPC, which penalizes cruelty by a husband or his relatives, applies even if the marriage is later declared invalid, ensuring protection for women regardless of the subsequent legal status of the marital relationship.

Tags : MARRIAGE   CRUELTY   LEGAL STATUS  

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