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Bombay HC Allows Quashing of Rape Case - (15 Apr 2019)

CRIMINAL

Bombay High Court has allowed quashing of an FIR under Section 376 of Indian Penal Code (IPC), which deals with rape, after the complainant submitted that she wanted to move on in life and her physical relationship was consensual.

Tags : BOMBAY HIGH COURT   QUASHING OF RAPE CASE  

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