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SC: Mere Breakup of Relationship Between Consenting Couple Can’t Result in Criminal Proceedings - (21 Nov 2024)

CRIMINAL

SC has stated that a mere breakup of a relationship between a consenting couple cannot result in initiation of criminal proceedings. What was a consensual relationship between the parties cannot be given a colour of criminality when the said relationship does not fructify into marital relationship.

Tags : SUPREME COURT   CONSENTING COUPLE   CRIMINAL PROCEEDINGS  

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