SC: Dismissal, Being the Severest Punishment, Should be Imposed Only For Grave Misconduct  ||  SC: Constructive Res Judicata Applies to Grounds Omitted Through Negligence or Inadvertence  ||  Madras High Court: Honour Killing is a Shameful Act and an Extreme Manifestation of Casteism  ||  Bombay High Court: Traditional Families Often Hesitate to Report Sexual Offences  ||  Jharkhand High Court Directs Circle Officers to Digitally Verify Land Records and Remove Mismatches  ||  MP High Court: Writ Court Cannot Grant Interim Relief Once Party is Relegated to Alternate Forum  ||  Supreme Court Issues Directions to Speed Up MACT Claims Amid Six-Year Average Pendency  ||  Supreme Court: Sex Selection Practices Continues Due to Preference For Male Children  ||  Supreme Court: Injury From a Fallen Tree is Not a Motor Accident for MACT Claims  ||  Madras HC: Recent Tamil Nadu Elections Reflect Voting Beyond Caste and Community Considerations    

Kar HC: In Rape Cases Over False Promise to Marry, Length of Relationship is an Important Factor - (10 Mar 2023)

CRIMINAL

Karnataka High Court while quashing rape charges over false promise to marry after 5 yrs of relationship has observed that length of relationship & acts b/w two in such a period takes away rigor of ingredients of S.375 IPC as it can’t be said consent for such long period was taken against her will.

Tags : KARNATAKA HIGH COURT   RAPE   FALSE PROMISE TO MARRY  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved