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Calcutta HC: Cruelty Claims, Late Medical Certificates Can't Justify Attempt-To-Homicide Charges - (26 Feb 2026)

CRIMINAL

Calcutta High Court held that mere omnibus allegations and belated medical certificates cannot justify attempt-to-culpable-homicide charges, partly allowed a criminal revision, and discharged the mother- and sister-in-law under Section 308 IPC, citing abuse of process.

Tags : CRUELTY   MEDICAL CERTIFICATES   ATTEMPT-TO-HOMICIDE  

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