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Delhi HC Observes that Marriage Doesn't Mean Consent for Sex - (19 Jul 2018)

Delhi HC while hearing petitions on making marital rape an offence has observed that physical force is not necessary for rape as a man could bring her wife under financial pressure to force sex and held that marriage doesn't mean that wife is always consenting for physical relation with her husband.

Tags : DELHI HIGH COURT   MARITAL RAPE  

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