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Supreme Court Issues Notice on NCW Plea Challenging Bombay HC's POCSO Acquittal - (10 Feb 2021)

CRIMINAL

Supreme Court has issued notice on a petition filed by the National Commission for Women challenging the controversial judgment of Bombay High Court (Nagpur Bench) which held that groping over clothes without actual 'skin to skin' touch will not amount to 'sexual assault' under the Protection of Children from Sexual Offences (POCSO) Act, 2012.

Tags : SUPREME COURT   BOMBAY HIGH COURT   ‘SKIN TO SKIN’ TOUCH  

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