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MP HC: Oral, Anal Sex Between Married Couples Not Punishable under Section 377 IPC - (27 Mar 2026)

CRIMINAL

Madhya Pradesh High Court held that sexual acts between husband and wife, including oral and anal sex, do not constitute an “unnatural offence” under Section 377 IPC, noting that such acts within a subsisting marriage cannot be prosecuted under the law governing sexual offences.

Tags : MARRIED COUPLES   ANAL SEX   SEXUAL OFFENCES  

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