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SC: Breach of Promise to Marry Doesn’t Amount to Rape Unless Fraudulent Intent Exists - (26 Mar 2025)

CRIMINAL

Supreme Court while quashing a rape case against a man accused of forcible sex under the pretext of marriage, has observed that a breach of a promise to marry will not automatically amount to rape unless there is existence of fraudulent intention at the time of consent.

Tags : SUPREME COURT   PROMISE TO MARRY   FRAUDULENT INTENT  

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