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Del HC Clarifies That Breach of Promise to Marry is Not The Same as False Promise Amounting To Rape - (03 Nov 2025)

CRIMINAL

While granting bail in a rape case, the Delhi High Court, through the court, clarified that a mere breach of promise to marry cannot automatically be treated as a false promise amounting to rape, emphasizing that each case must be assessed based on its specific facts.

Tags : PROMISE   RAPE   BAIL  

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