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Himachal Pradesh HC: Girl Voluntarily Accompanying Known Person Doesn’t Mean Consents Sex - (09 Mar 2017)

Himachal Pradesh High Court, while convicting nine persons accused of raping a girl, has observed that ‘a girl voluntarily accompanying a known person does not imply that she was a consenting party to have sexual intercourse with such person’.

Tags : HIMACHAL PRADESH HIGH COURT   RAPE   CONSENT  

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