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Supreme Court acquits husband in 498A IPC case, expresses concern over misuse of dowry and cruelty provisions

Supreme Court acquits husband in 498A IPC case, expresses concern over misuse of dowry and cruelty provisions

Published on May 14, 2025May 14, 2025By Santosh Singh

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Previous storySupreme Court acquits husband in 498A IPC case, expresses concern over misuse of dowry and cruelty provisions

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