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“Impugned order suffers from judicial caprice and arbitrariness”; Supreme Court sets aside Karnataka HC order quashing 498A IPC case against Husband

“Impugned order suffers from judicial caprice and arbitrariness”; Supreme Court sets aside Karnataka HC order quashing 498A IPC case against Husband

Published on May 6, 2025May 6, 2025By Santosh Singh

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Previous story“Impugned order suffers from judicial caprice and arbitrariness”; Supreme Court sets aside Karnataka HC order quashing 498A IPC case against Husband

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