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Delhi HC: Friendship Doesn’t Give Liberty to Indulge in Sexual Intercourse without Consent - (25 Jul 2025)

CRIMINAL

Delhi High Court while denying bail to a man in a POCSO case, has observed that merely because a girl befriends a boy, the latter cannot be given liberty to indulge into sexual intercourse with her without her consent.

Tags : DELHI HIGH COURT   SEXUAL INTERCOURSE   POCSO CASE  

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