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Delhi High Court Refuses Plea to Direct Centre to Make Marital Rape a Ground for Divorce - (09 Jul 2019)

FAMILY

Delhi High Court has refused to entertain a plea seeking direction to the Centre to frame guidelines for registration of FIR for marital rape as also laws for making it a ground for divorce. The Court disposed of the PIL saying the Court cannot direct framing of laws as it is the domain of the legislature and not the judiciary.

Tags : DELHI HIGH COURT   MARITAL RAPE  

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