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Allahabad HC Imposes Cost on Woman for False Rape Charges Against Husband Before Marrying Him - (25 Apr 2022)

CRIMINAL

Allahabad High Court has quashed an FIR lodged pursuant to the false allegations of rape made by a woman, who later on, got married to the accused, as the Court found that the lodging of an FIR was a way to build pressure upon the petitioners so as to get her marriage solemnized.

Tags : ALLAHABAD HIGH COURT   FALSE RAPE CHARGES   MARRIAGE  

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