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Delhi High Court: Women can be Booked for Gang Rape without Physically Committing it - (16 Oct 2026)

CRIMINAL

Delhi High Court held that a woman can be charged with gang rape under Section 376D IPC and Section 70 BNS even without personally committing rape. It ruled that the term “persons” in these provisions is gender-neutral and can apply to any accused.

Tags : WOMEN; GANG RAPE; GENDER- NEUTRAL  

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