SC: HUSBAND HAVING PRE-MARITAL AFFAIRS NOT SUFFICIENT GROUNDS FOR KIDNAPPING, RAPE CHARGES - (27 Dec 2021)
Criminal
Supreme Court has observed that husband having some pre-marital love affairs can hardly be a case under Section 376 of the Indian Penal Code, 1860, where a husband charged with offence of kidnapping and rape against his wife by the wife's family.
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