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Jharkhand HC: Married Woman Can't Prosecute Another Man for Sex on False Pretext of Marriage - (09 Dec 2022)

CRIMINAL

Jharkhand High Court has held that a married woman, who enters into a consensual sexual relationship with another man cannot later on prosecute him for rape on the false pretext of marriage.

Tags : JHARKHAND HIGH COURT   MARRIED WOMAN   FALSE PRETEXT OF MARRIAGE  

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