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SC: Failure of Promise to Marry in Prolonged Relationship Not to Deem Consensual Sex as Rape - (02 Mar 2021)

FAMILY

Supreme Court has said in a prolonged live-in relationship, consensual sex between a couple could not be categorised as rape if the man failed to keep his promise of marriage to the woman.

Tags : SUPREME COURT   FAILURE OF PROMISE TO MARRY  

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