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Bombay HC Rules, ‘Consensual Sex on Promise of Marriage is Not Rape’ - (06 Jan 2017)

Bombay High Court, while observing that ‘when two adults “consciously” enter into a physical relationship they are fully aware of consequences’, has discharged a man accused of rape by his former partner after he refused to marry her.

Tags : BOMBAY HIGH COURT   ADULTS   RAPE    

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