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Karnataka HC Directs Keeping of Minor Girl in Juvenile Centre to Allow Her to Continue Her Studies - (29 Nov 2021)

FAMILY

Karnataka High Court has come to the rescue of a minor girl who willingly left her parents home as they allegedly discontinued her education and were forcing her to marry. The Court has directed that the girl be kept in a Juvenile Centre/Remand Home, away from her parents and permitted her to continue with her further studies.

Tags : KARNATAKA HIGH COURT   KEEPING OF MINOR GIRL IN JUVENILE CENTRE  

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