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SC: Failure of Relationship is No Ground for FIR for Repeated Rape - (15 Jul 2022)

CRIMINAL

Supreme Court has held that where a woman has willingly been staying with a man and had a relationship with him, and if the relationship is not working out now, the same cannot be a ground for lodging an FIR for the offence of committing rape repeatedly on the same woman.

Tags : SUPREME COURT   REPEATED RAPE   RELATIONSHIP  

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