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Darshna and Ors. v. State and Ors. - (High Court of Delhi) (26 Aug 2015)

Proactive steps to encourage second marriage while aware of subsisting first sufficient for charge of criminal conspiracy

MANU/DE/2456/2015

Criminal

In a case where the Petitioners played an active role in entertaining the second wife of the Respondent and encouraged her to live in the same house as the Respondent's other wife, the Court refused to quash charges of criminal conspiracy against the Petitioners. It noted that the conduct of the Petitioners was sufficiently overt an act for it to fall under the purview of Section 120 IPC.

Relevant : Section 120A Indian Penal Code, 1860 Act

Tags : CRIMINAL CONSPIRACY SECOND MARRIAGE

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