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Rajasthan HC Directs Magistrate to Re-Record Statement of Minor Victim - (24 Nov 2020)

CRIMINAL

Rajasthan High Court has ordered the Judicial Magistrate hearing the Baran rape case to immediately proceed to record the statements of the prosecutrix as per the procedure laid down under Section 26 of the Protection of Children from Sexual Offences (POCSO) Act, 2012.

Tags : RAJASTHAN HIGH COURT   STATEMENT OF MINOR VICTIM  

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