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SC: Relatives Cannot be Implicated in Bigamy Solely Based on Knowledge of a Second Marriage - (27 Apr 2026)

CRIMINAL

Supreme Court held that relatives cannot be held liable for bigamy merely for knowing about a second marriage, clarifying that liability arises only if they actively participated in, facilitated, or encouraged the solemnisation of the second marriage.

Tags : BIGAMY; KNOWLEDGE; SECOND MARRIAGE  

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