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Kar. HC: Consent Cannot be Assumed Even if Woman is of Bad Character or Vulnerable - (08 Jul 2022)

CRIMINAL

Karnataka High Court while setting aside anticipatory bail granted to a police constable accused of sexually assaulting a women over a period of three years under the false promise of marriage, has held that consent cannot be assumed even if woman is of bad character.

Tags : KARNATAKA HIGH COURT   ANTICIPATORY BAIL   CONSENT  

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