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Kerala HC: Cognizance Of Rape u/s 376B IPC Needs Complaint by Separated Wife, Not on Police Report - (17 Sep 2025)

CRIMINAL

Kerala High Court quashed criminal proceedings against a man accused under Section 376B IPC, stating that as per Section 198B of the CrPC, courts can take cognizance of such offences only upon a complaint filed by the separated wife, and not based on a police report or any other method.

Tags : RAPE   POLICE REPORT   OFFENCE  

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