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“The father-in-law and mother-in-law watched the lovemaking moments of her own son and daughter-in-law on the TV screen in their bedroom and that they also compelled their son to take nude videos and photographs of the daughter-in-law and shared it on family WhatsApp group.”
The Court remarked that in the proposed Bhartiya Nyay Sanhita which is likely to replace IPC, no provision like Section 377 IPC is included therein
by Balram Pandey*
Delhi High Court observed that there is no distinct category within child victims of rape as those who are married and those who are not.
by Sanjay Vashishtha†
Cite as: 2023 SCC OnLine Blog Exp 10
This roundup revisits the analyses of Supreme Court’s judgments/orders on Unmarried persons’ right to safe abortion, Inclusion of ‘marital rape’ under Abortion laws, Journalist Sidhique Kappan’s bail; Constitution Bench’s opinion on Doctrine of Precedents; Reference of question relating to Pre-sentence hearing of death row convicts; Explainers on important law points; Collegium Recommendation; and more
“The nature of sexual violence and the contours of consent do not undergo a transformation when one decides to marry. The institution of marriage does not influence the answer to the question of whether a woman has consented to sexual relations. If the woman is in an abusive relationship, she may face great difficulty in accessing medical resources or consulting doctors.”
TOP STORY OF THE MONTH Marital Rape Split Verdict on Criminalisation of Marital Rape| Can a Husband be labelled as a rapist?
Top Stories of the Week Sedition Law under scanner| All pending cases to be kept in abeyance; Centre/States urged not to register
In the Split verdict on Criminalisation of Marital Rape Exception (MRE), the Division Bench of Delhi High Court pronounced a 393-Pages Judgment,
Delhi High Court: In a split verdict the Division Bench of Rajiv Shakdher and C. Hari Shankar, JJ., laid down their opinion
In the batch of petitions filed asking for striking down marital rape to be an exception under the Penal Code, 1860, Delhi
Delhi High Court will be soon pronouncing its ruling with respect to a batch of petitions filed asking for striking down marital
A man is a man; an act is an act; rape is a rape, be it performed by a man the “husband”
Decades have passed, several amendments have been introduced, yet no specific provision to punish a man indulging in sexual acts with his
SCC Online Weekly Rewind Episode 23rd ft. Devika Sharma, Senior Editorial Assistant is out now. The written episode along with the video episode
Kerala High Court: The Division Bench comprising of A. Muhamed Mustaque and Kauser Edappagath, JJ., held that merely for the reason that
Gujarat High Court: While deciding the present case wherein the focal point was marital rape and unnatural carnal activity, the Bench of
Supreme Court: The bench of Madan B Lokur and Deepak Gupta, JJ reserved the judgment in the issue relating to criminalising of
Supreme Court: Hearing the plea questioning the validity of a provision permitting a man to have physical relationship with his wife, even