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Jharkhand HC: Single Instance of Mother-In-Law Abusing Daughter-In-Law Does Not Amount to Cruelty - (03 Jul 2026)

CRIMINAL

Jharkhand High Court held that a single incident in which a mother-in-law abused her daughter-in-law over a dispute involving a pot of treacle was not sufficient to amount to cruelty under Section 498A IPC, and it set aside the mother-in-law’s conviction in the case.

Tags : MOTHER-IN-LAW; DAUGHTER-IN-LAW; CRUELTY  

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