The High Court of Madhya Pradesh has quashed an FIR registered against a man by his wife accusing him of having unnatural sex with the observation that it was not an offence in law as she was wedded to him.
'This court is of considered opinion that after having come to a conclusion that the act of unnatural sex by a husband with his legally wedded wife residing with him is not an offence under Section 377 of IPC, no further deliberations are required as to whether FIR was lodged on the basis of frivolous allegations or not,' a single bench of High Court comprising Justice G S Ahluwalia observed.
The order was issued on Wednesday & its details were uploaded on the High Court website on Thursday.
The Order said, 'Marital rape has not been recognized so far. Accordingly, an FIR in Crime No.377/2022 registered at Police Station Kotwali, Jabalpur & criminal prosecution of the applicant (husband) is hereby quashed'.
The man had filed a petition in court to quash the FIR lodged against him on the complaint of his wife.
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