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HP HC: Minor's Consent Relevant for Deciding Bail Application of 'Rape' Accused - (13 Nov 2020)

CRIMINAL

Himachal Pradesh High Court has granted bail to a man accused of 'raping' a minor girl on the ground that the girl had consented to the sexual intercourse, stating that although the consent was invalid, it was sufficient to grant bail to the accused.

Tags : HIMACHAL PRADESH HIGH COURT   MINOR'S CONSENT  

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