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SC: In False Marriage Promise Rape Cases, Courts Must Probe if Promise Was Made Just to Satisfy Lust - (10 Sep 2025)

FAMILY

SC clarified that consensual sex after a broken marriage promise differs from sex based on a false promise made with mala fide intent. Courts must examine if the accused genuinely intended to marry or deceived the victim to satisfy lust, which amounts to cheating or deception.

Tags : CONSENSUAL SEX   PROMISE   VICTIM  

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