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SC: Husband Having Pre-Marital Affairs Not Sufficient Grounds for Kidnapping, Rape Charges - (27 Dec 2021)

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.

Tags : SUPREME COURT   GROUNDS FOR KIDNAPPING   RAPE CHARGES  

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