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Madras HC: Pending Domestic Violence Case Alone Cannot Curtail Husband’s Right to Travel Abroad - (25 Aug 2026)

CRIMINAL

Madras High Court held that a spouse cannot be denied foreign travel merely due to a pending matrimonial dispute. It granted relief to a husband, noting that DV Act proceedings remain civil in nature until an order under Section 31 is passed.

Tags : DOMESTIC VIOLENCE; HUSBAND; RIGHT TO TRAVEL ABROAD  

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