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SC Takes Objection of Allahabad High Court Order Blaming Victim in Rape Case - (16 Apr 2025)

CRIMINAL

Supreme Court has taken objection to an order passed by Allahabad High Court that granted bail to a rape accused while observing that the victim "herself invited trouble" for the alleged act of rape.

Tags : SUPREME COURT   ALLAHABAD HIGH COURT   RAPE CASE  

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