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Supreme Court: Set Up Two Special Courts in Districts with Over 300 POCSO Cases - (17 Dec 2019)

CRIMINAL

Supreme Court has observed that States would have to set up two designated courts in districts where the number of pending cases of child abuse under the Protection of Children from Sexual Offences (POCSO) Act, 2012 is more than 300. The Court made it clear that an earlier direction of the Apex Court for setting up one court in each district having more than 100 FIRs under POCSO Act meant that it has to be a designated court to deal with only such cases under the law.

Tags : SUPREME COURT   POCSO  

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