J&K&L HC Quashes 65-Year-Old's Detention, says Cattle Smuggling isn't Public Disorder  ||  Karnataka HC Bars Denial of MV Inspector Posts over Experience with Non-Existent HGV/HPV Vehicles  ||  P&H HC: Lengthy Incarceration alone is No Substantial Change for Repeat Bail Plea  ||  Meghalaya HC Flags Amicus' Non-Appearance amid Lawyers' Strike, Stresses Loyalty to Justice  ||  MP HC: Arms Act doesn't allow Sports Firearm Licence Conversion to Self-Defence Category  ||  Delhi HC: Public Funding of LTC, CGHS Benefits doesn't Mandate Personal Disclosure under RTI  ||  Delhi HC: Fake Caste Certificate alone cannot Justify Removing Advocate from State Rolls  ||  Delhi HC Refuses to Stop Sale of 47 Law Books in Family Copyright Dispute  ||  Supreme Court: S. 394 IPC Conviction Requires Proof of Robbery or Attempted Robbery  ||  Supreme Court Questions MP HC's Cryptic Reduction of Murder Conviction as 'Shocking'    

Chhattisgarh HC: Denying Marriage in Live-In Relationship Does Not Constitute Rape - (30 Jun 2026)

CRIMINAL

Chhattisgarh High Court held that in long-term live-in relationships, physical relations are presumed consensual and a later refusal to marry does not amount to rape, as a mere intention or expression to marry does not prove that sexual relations were based solely on a promise of marriage.

Tags : MARRIAGE; RAPE; LIVE-IN RELATIONSHIP  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved