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SC Quashes Rape Case against Man Who Backed Out from Marriage - (30 May 2025)

CRIMINAL

SC has quashed a rape case against a man accused of having forced sexual intercourse on the pretext of marriage on the ground that accused was absolutely justified in panicking and backing out from the proposed marriage upon coming to know of the aggressive sexual behaviour of the complainant.

Tags : SUPREME COURT   RAPE CASE   SEXUAL INTERCOURSE  

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