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P&H HC: No Right to Physically Exploit Fiancée During the Period Between the Engagement and Marriage - (07 Sep 2022)

FAMILY

Punjab and Haryana High Court has ruled that merely because the parties are engaged and are meeting each other, it doesn't give any right or liberty to the proposed bridegroom to sexually exploit the fiancée without her consent.

Tags : PUNJAB AND HARYANA HIGH COURT   SEXUALLY   FIANCÉE  

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