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Judgment
2 paragraphs · 75 words
1.
We agree with the Sessions Judge that in this case, where the girl who is said to have committed bigamy has a husband, who is of age, and a father, he and not the father of the girl is the person aggrieved within the meaning of Section 198, Criminal Procedure Code, and, as such, entitled to institute a complaint u/s 494, Indian Penal Code, against the girl''s mother,
2.
We, accordingly, quash the commitment.