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Jh. HC: Married Woman Can’t Claim that Consent was Obtained on False Promise to Marry - (18 Sep 2023)

CRIMINAL

Jharkhand High Court has held that a married woman cannot claim that her consent for entering into physical relationship outside marriage was obtained by the accused under the pretense of false promise to marry.

Tags : JHARKHAND HIGH COURT   MARRIED WOMAN   CONSENT  

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