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SC Issues Notice on Bail Application Upon Accused's Plea That Victim Had Consented - (08 Dec 2020)

CRIMINAL

Supreme Court has issued notice on a bail plea of a man accused of rape of a girl, who was a minor aged 17 years 8 months at the time of the offence, noting the submission that allegedly the victim had consented to the act.

Tags : SUPREME COURT   BAIL APPLICATION  

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