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Delhi HC: Sex on Promise of Marriage Not Rape if Consensual Sex Over Long Period - (17 Dec 2020)

CRIMINAL

Delhi High Court has held that sex on promise of marriage doesn’t constitute rape if a woman has consensual sex over a long period. The Court has stated that sexual relations can be said to be induced on false promise if the victim fell prey to it momentarily.

Tags : DELHI HIGH COURT   CONSENSUAL SEX   RAPE  

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