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Supreme Court: Asking a Woman to Adjust in Marriage Does Not Amount to Cruelty By In-Laws - (28 May 2026)

CRIMINAL

Supreme Court held that a husband’s relatives cannot face cruelty charges merely for asking a wife to “adjust” in marriage or return to her parental home, observing that such conduct may be morally wrong but does not automatically amount to a criminal offence.

Tags : MARRIAGE; CRUELTY; WOMAN  

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