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J&K&L HC: Case of Courtship & Consensual Physical Relation Does Not Amount To Rape - (25 Feb 2022)

CRIMINAL

Jammu and Kashmir and Ladakh High Court has observed that a promise to marry, whereby two adults engaged in a physical sexual relationship is a case of courtship and love affair, and by no stretch of the imagination would it come within the definition of Section 375 of IPC [Rape].

Tags : JAMMU AND KASHMIR AND LADAKH HIGH COURT   CONSENSUAL PHYSICAL RELATION  

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