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P&H HC: Victim Going With Accused to Crowded Place & Not Raising Alarm Shows Consensual Relationship - (02 Dec 2024)

CRIMINAL

Punjab and Haryana High Court while acquitting a person convicted for committing aggravated sexual penetrative assault, has observed that the victim’s act of accompanying the accused to a crowded place and not raising alarm to attract attention, denotes consensual relationship.

Tags : P&H HIGH COURT   CROWDED PLACE   CONSENSUAL RELATIONSHIP  

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