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Delhi HC: Subsequent Marriage Between Man and Woman Does Not Waive Off Offence of Rape - (02 Aug 2021)

CRIMINAL

Delhi High Court has refused to quash an FIR registered under section 376 (punishment for rape) and 506 (Punishment for criminal intimidation) of the Indian Penal Code, 1860 against a man after observing that subsequent marriage between a man and a woman does not waive off the offence of rape.

Tags : DELHI HIGH COURT   SUBSEQUENT MARRIAGE BETWEEN MAN AND WOMAN  

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