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The Gujrat High court while deliberating on a matter observed the status of marital rape and termed it as a disgraceful offence. The High Court had to answer the question that whether a wife has a right to proceed against his husband for unnatural sex. Marital rape is embedded deeply in the tradition and has never been considered as a crime. What people fail to understand is that it has stigmatized the pure and soulful concept of marriage and a lot of women in India do suffer from Marital Rape. In marriage, consent is necessary for consummating the marriage but many men people just don’t understand this and consider it as their right to indulge in sex without wife’s permission. The Court has decided to take 3 issues in hand namely:
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