Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Calcutta HC Acquits Man of Rape Charges on Failure to Fructify Promise to Marry - (09 Dec 2021)

CRIMINAL

Calcutta High Court has acquitted a man of rape charges while noting that it would be incorrect to punish someone for the offence of rape if the promise to marry did not fructify due to the subsequent events, namely, opposition from family elders which is not attributable to the accused.

Tags : CALCUTTA HIGH COURT   ACQUITTAL OF MAN OF RAPE CHARGES  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved