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Gujarat HC Quashes Cruelty FIR Against Mother-in-Law as Complainant’s Earlier Marriage Subsisted - (23 Oct 2026)

CRIMINAL

Gujarat High Court quashed a cruelty FIR against a mother-in-law, holding Section 498A IPC inapplicable as the complainant’s earlier marriage was still subsisting when she married the accused’s son. The prior marriage was dissolved only months after the second marriage.

Tags : CRUELTY; MOTHER-IN-LAW; COMPLAINANT  

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