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AP HC: Rape Case Can't be Lodged Merely Because Consensual Relationship Did Not Work Out - (16 Aug 2022)

CRIMINAL

Andhra Pradesh High Court has held that failure of a consensual relationship cannot be a ground for lodging an FIR for offence of Rape under Section 376(2)(n) of the Indian Penal Code.

Tags : ANDHRA PRADESH HIGH COURT   RAPE   CONSENSUAL RELATIONSHIP  

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