The Bombay HC has pronounced a significant ruling holding that ‘consent’ obtained by a man from a woman, on the assurance that he loves her alone & no one else, wouldn't be considered ‘consent’.

The HC further held that maintaining sexual relations on such an assurance would amount to rape.

The order was pronounced by Justices Sunil Shukre & Madhav Jamdar, while dismissing a man's plea to discharge him in a rape case.

According to the accused, he had a consensual relationship with a woman. He claimed they had a love affair & she consented to having physical relations with him.

The woman, however, claimed that her consent was given under a misconception, as the man gave her a false assurance. She claimed that he seduced her on the premise that he "exclusively" loved her & no one else.

After having a brief relationship, the couple broke up.

Having considered the contentions & facts of the case, the bench said, "If the allegations made by the woman against the man are considered at face value, a prima facie impression is created that she agreed to have sexual relations with him only in the belief that the love expressed by him was genuine.

It is true that he didn't give any express promise of marriage initially, but it is also true that she had initially resisted his overtures on the ground that before marriage, there could be no physical relationship."

"It was only after such refusal of the woman that the man, to seduce her into agreeing, told her that he loved only her & nobody else. It appears that believing such words she initially surrendered herself," the judges noted.

The bench further noted that the woman did not get involved in the sexual relationship because she had any deep love & passion for the accused. "Rather, this is a case wherein the temptation to enter into such a relationship was given by the man,’’ the bench noted.

"The assurance as was given by the man was sufficient for the woman to misconceive it as genuine. Thus, the petition is without any merit & deserves to be dismissed," the judges held.

Source Link

Picture Source :