Cruelty by husband or relatives of husband (Sec 498A IPC) Bhumika Indulia 3 years ago Click to share on Facebook (Opens in new window) Facebook Click to share on X (Opens in new window) X Click to share on LinkedIn (Opens in new window) LinkedIn Click to share on WhatsApp (Opens in new window) WhatsApp Click to share on Telegram (Opens in new window) Telegram More Click to print (Opens in new window) Print Click to email a link to a friend (Opens in new window) Email Click to share on Reddit (Opens in new window) Reddit Section 498A IPC| Husband’s relatives cannot be forced to undergo trial in absence of specific allegations of dowry demandDateFebruary 15, 2022In relation toCase BriefsHusband’s Live-in Partner not being a ‘relative’ cannot be prosecuted for cruelty under IPC Section 498A: Kerala High CourtDateAugust 25, 2023In relation toCase BriefsMisuse of Section 498-A, IPC by implicating husband’s relatives in matrimonial disputes; Jharkhand High Court quashes criminal complaintDateJuly 28, 2023In relation toCase Briefs
