Supreme Court: Section 17A PC Act Does Not Cover Bribe Demands Unrelated to Official Duty  ||  Supreme Court Directs Centre to Promote Interim Compensation Scheme for Road Accident Victims  ||  Karnataka High Court Upholds Homicide Charge Against Father for Letting Minor Son Drive  ||  Karnataka High Court Grants Bail to Pan Masala Maker in Rs. 42 Crore Cess Evasion Case  ||  Karnataka High Court: Advocates Practising Without Clearing AIBE May Face Criminal Action  ||  Allahabad HC Orders Scrutiny of UP Basic School Teachers’ Educational and Appointment Records  ||  AP HC: Fabricated Sale Agreements and Breach of Property Undertaking Constitute Perjury  ||  Supreme Court: State Cannot Acquire Temple Property Through Gift Deed  ||  Supreme Court: HC Registry Should Exclude Court Vacations When Listing Cases After Fixed Days  ||  Supreme Court Flags Stark Non-Compliance With Directions on CAPF Cadre Review    

CRIMINAL - Trend of Minor Rape Victims Turning Hostile is on Rise: Bombay HC - (21 Feb 2019)

CRIMINAL

Bombay High Court has taken note of trend of minor rape victims turning hostile and observed mostly culprit is a relative so child is forced to forget horrific incident and said that if a child turns hostile, it is up to the court to decide if she has actually turned hostile or not.

Tags : BOMBAY HIGH COURT   MINOR RAPE VICTIMS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved