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Patna High Court: Cruelty Claims Against In-Laws are Unlikely Without Shared Residence or Interaction - (20 Jan 2026)

CRIMINAL

Patna High Court recently quashed criminal proceedings in a matrimonial dispute, holding that allegations of cruelty against in-laws are inherently improbable when there is no shared residence or meaningful interaction between the parties.

Tags : CRUELTY   SHARED RESIDENCE   CLAIMS  

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