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Delhi High Court: Marriage not ‘Good Enough’ to Quash Rape FIR - (20 Nov 2019)

CRIMINAL

Delhi High Court has observed that marriage between a rapist and a survivor is not enough to quash a “heinous” offence like rape. The Court noted the same while asking the husband to face trial for rape charges leveled by his wife prior to the union.

Tags : DELHI HIGH COURT   FIR  

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