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Bombay HC: Consent Obtained For Sex Without Disclosing First Marriage Constitutes Rape - (28 Jul 2022)

CRIMINAL

Bombay High Court while refusing to discharge husband in a rape case filed by a Marathi actress, has held that consent obtained for sex in a second marriage without disclosing first marriage would prime facie constitute rape.

Tags : DELHI HIGH COURT   RAPE   CONSENT  

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