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Delhi HC: False Marriage Promise Invalidates Consent Only if it Taints Consent - (19 Aug 2026)

CRIMINAL

Delhi High Court observed that a false promise of marriage makes consensual sex an offence only when it induced the sexual relationship. The Court clarified that merely consensual sexual relations between adults do not constitute the offence unless the consent was “tainted” by such an assurance.

Tags : FALSE MARRIAGE; CONSENT; RELATIONSHIP  

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