Supreme Court: Companies Can Face Prosecution Without Individual Officers Being Named  ||  SC: Penalties on Insolvent Developers cannot be Recovered from Homebuyers as CIRP Costs  ||  Allahabad HC: ‘Sar Tan Se Juda’ Hits Sovereignty, Unlike ‘Allahu-Akbar’, ‘Jai Shri Ram’  ||  Kerala High Court: Married Woman Cannot Claim Sex Was Based Solely on Promise of Marriage  ||  Madras High Court Refuses Equal Recitation of Tamil Hymns With Sanskrit at Meenakshi Temple  ||  Delhi HC: Absence of ‘Penetration’ In Child Victim’s Testimony Not Enough to Acquit Rape Accused  ||  J&K High Court: Possession of Allegedly Anti-National Book Cannot Justify Preventive Detention  ||  Delhi High Court: DNA Evidence Proves Sexual Intercourse, Not Consent  ||  Madras High Court Upholds Appointment of District Judges as Tamil Nadu Lokayukta Secretary  ||  Allahabad High Court: IO’s Mere Apprehension Cannot Justify Withholding Seized Items    

Bombay HC: Touching Cheeks Without Sexual Intent Wouldn't Attract Offence of 'Sexual Assault' - (31 Aug 2021)

CRIMINAL

Bombay High Court has observed that touching the cheeks without sexual intent would not attract the offence of 'sexual assault', as defined under Section 7 of the Protection of Children from Sexual Offences Act, 2012, while granting bail to a man booked under various offences under POCSO.

Tags : BOMBAY HIGH COURT   TOUCHING CHEEKS WITHOUT SEXUAL INTENT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved