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Chhattisgarh HC: WhatsApp Chats Proving Mental Cruelty cannot be Ignored on Evidence Grounds - (28 Sep 2026)

FAMILY

Chhattisgarh High Court held that unchallenged WhatsApp chats indicating mental cruelty cannot be ignored solely for non-compliance with Evidence Act requirements, noting that Family Courts are not strictly bound by ordinary rules of relevancy and admissibility.

Tags : WHATSAPP CHATS; MENTAL CRUELTY; EVIDENCE  

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