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Allahabad High Court: Oral Sex with Minor Not Aggravated Sexual Assault - (24 Nov 2021)

CRIMINAL

Allahabad High Court has concluded that oral sex with a minor is not aggravated sexual assault and only a lesser offence coming into category of penetrative sexual assault which is punishable under Section 4 of Protection of Children from Sexual Offences Act, 2012.

Tags : ALLAHABAD HIGH COURT   ORAL SEX WITH MINOR  

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