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Cal. HC Quashed Rape Case Where Question of Marriage Arose After Consensual Physical Relationship - (01 May 2023)

CRIMINAL

Calcutta High Court while quashing proceedings against accused for alleged offence of rape, has observed that if physical relationship between accused and victim was consensual and issue of marriage cropped up after such relations, the same would not amount to false promise to marry.

Tags : CALCUTTA HIGH COURT   RAPE   FALSE PROMISE TO MARRY  

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