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MP HC: Delayed Cruelty FIR not Counterblast When Wife “Remains Silent” to Save her Married Life - (08 Oct 2026)

CRIMINAL

Madhya Pradesh High Court refused to quash a cruelty FIR against a husband and his relatives, holding that a 14-month delay in filing does not make it a counterblast, as the wife’s conduct indicated efforts to reconcile and preserve the marriage

Tags : MADHYA PRADESH HIGH COURT; CRUELTY; COUNTERBLAST; MARRIAGE  

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