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Madras HC Suggests Amending POCSO Act to Exclude Consensual Sex After Age of 16 - (29 Apr 2019)

CRIMINAL

Madras High Court has suggested exclusion of consensual sex after 16 years of age from purview of POCSO Act and also observed that a relationship between a girl under 18 years of age and a teenage boy or little over the teenage years cannot be construed as “alien” or “unnatural”.

Tags : MADRAS HIGH COURT   POSCO ACT  

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