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Bombay HC Constantly Following or Watching Child With Bad Intention Is Offence Under POCSO Act - (04 Oct 2017)

Bombay HC has ruled that if a person with sexual intent repeatedly or constantly follows or watches or contacts a child either directly or through other means, then he can be said to have committed an offence defined under Section 11 of Protection of Children from Sexual Offences (POCSO) Act.

Tags : BOMBAY HC   PROTECTION OF CHILDREN FROM SEXUAL OFFENCES (POCSO) ACT  

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