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SC: Suo Motu Cognisance Taken on Allahabad HC Decision that Grabbing Breasts Won’t Constitute Rape - (26 Mar 2025)

CRIMINAL

Supreme Court has taken suo motu cognizance of Allahabad High Court’s holding 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   SUO MOTU COGNIZANCE   ALLAHABAD HIGH COURT  

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