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Delhi HC: Victim’s Past or Character Cannot be Used to Suggest Consent in Assault Cases - (07 Nov 2025)

CRIMINAL

Delhi HC held that a victim’s character, however blemished, cannot be used to imply consent in rape cases. The court noted that even a willing companion for consideration can be a victim, emphasizing this while hearing a plea to quash an FIR against a man accused of rape and unnatural sex.

Tags : VICTIM   CONSENT   ASSAULT  

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