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Kerala HC: Cannot Rely on Settlement Affidavit to Quash Rape Case - (03 Aug 2024)

CRIMINAL

Kerala High Court has held that whether the relationship between parties is consensual, is a matter to be decided during evidence and an offence like rape cannot be quashed on the basis of a settlement affidavit.

Tags : KERALA HIGH COURT   SETTLEMENT AFFIDAVIT   RAPE CASE  

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