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SC Dismisses Petition Challenging Order that Grabbing Breasts of Minor is Not Rape - (25 Mar 2025)

CRIMINAL

Supreme Court has dismissed a petition challenging order passed by the Allahabad High Court which held that grabbing the breasts of a minor girl, breaking the string of her pyjama would not come under the offence of rape or an attempt to rape.

Tags : SUPREME COURT   GRABBING BREASTS   ALLAHABAD HIGH COURT  

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