Delhi High Court will be soon pronouncing its ruling with respect to a batch of petitions filed asking for striking down marital rape to be an exception under the Penal Code, 1860.
How can killing your own wife be criminal but indulging in sexual activity without her consent (forcibly) be not a criminal activity?
Delhi High Court to decide on Exception 2 to Section 375 of the Penal Code, 1860. (IPC)
What does Section 375 Exception 2 state?
Sexual intercourse or sexual acts by a man with his own wife, the wife not being under fifteen years of age, is not rape.
On 21-2-2022, the Delhi High Court had reserved its order.
[To be updated once Judgment is pronounced]
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Husband owns wife’s body after marriage: What is holding back India to criminalise this misogyny?
