Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Kerala HC Directs CWC to Hand Over Custody of Minor Boy Allegedly Sexually Assaulted by Sister - (28 Mar 2022)

CIVIL

Kerala High Court has directed a Child Welfare Committee (CWC) here to hand over custody of a minor boy, who was allegedly sexually harassed by his cousin sister, to his parents saying that he would need their emotional support to overcome the trauma. The Court's order came on the parent's plea challenging the committee's decision to deny custody of the child to them for the reason that it could affect the criminal prosecution of the case.

Tags : KERALA HIGH COURT   CUSTODY OF MINOR BOY  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved