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Allahabad HC: Grabbing Breasts of Victim Will Not Constitute Offence of Rape - (20 Mar 2025)

CRIMINAL

Allahabad High Court has observed that the act of grabbing the breasts of the minor victim, breaking the string of her pyjama will not constitute the offence of rape or an attempt to rape.

Tags : ALLAHABAD HIGH COURT   GRABBING BREASTS   RAPE  

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