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SC: Wife May Be Denied Interim Maintenance if Husband Ex Facie Establishes Adultery - (03 Aug 2026)

CRIMINAL

Supreme Court has held that interim maintenance under Section 125 CrPC may be denied if the husband ex facie establishes the wife's adulterous relationship at the interim stage, holding that such a plea need not await final adjudication.

Tags : INTERIM MAINTENANCE; ADULTERY; HUSBAND  

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