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Bombay HC: ‘Immediate Inducement’ Not Sine Qua Non For Prosecution in Matrimonial Suicide Cases - (27 Mar 2017)

Bombay High Court has held that in cases of suicides resulting from matrimonial disputes or sustained torture, ‘immediate inducement’ cannot be considered a compulsory requirement to charge someone with abetment.

Tags : BOMBAY HIGH COURT   MATRIMONIAL SUICIDE  

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