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Army Officer CaseClear topic ×

3 articles

Calcutta HC Acquits Army Officer in Tinder Case: False Promise to Marry Not Rape in Consensual Long-Term Relationship

Court News

Calcutta HC Acquits Army Officer in Tinder Case: False Promise to Marry Not Rape in Consensual Long-Term Relationship

22 May 2026Read article ↗

Madhya Pradesh High Court Quashes FIR Against Army Officer: False Promise of Marriage Allegation Not Tenable

Court News

Madhya Pradesh High Court Quashes FIR Against Army Officer: False Promise of Marriage Allegation Not Tenable

17 Mar 2026Read article ↗

Punjab & Haryana HC: Rape Charges Cannot Be Used to Force Marriage

Court News

Punjab & Haryana HC: Rape Charges Cannot Be Used to Force Marriage

5 Feb 2026Read article ↗