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Allahabad HC Denies Bail To Accused Of Committing Rape By False Promise To Marry - (07 Jan 2022)

Allahabad High Court has denied bail to the accused of committing Rape by establishing a physical relationship with the Victim on a false promise to marry her and subsequently, threatening her to accept the Muslim religion.

Tags : ALLAHABAD HIGH COURT   FALSE PROMISE TO MARRY   RAPE  

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