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Delhi HC in Mahmood Farooqi Case: Consent to Any Sexual Advances Does Not Come From Mere Hesitation - (26 Sep 2017)

Delhi High Court while acquitting filmmaker Mahmood Farooqui in a rape case involving a US researcher has said that consent to any sexual advances does not come from a mere hesitation, reluctance or a "no", it has to be "an affirmative one in clear terms".

Tags : DELHI HIGH COURT   MAHMOOD FAROOQUI  

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