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Allahabad HC: Police Must Assess Victim's Age in Kidnapping Cases - (13 Apr 2022)

CRIMINAL

Allahabad High Court has ruled that while investigating Kidnapping cases, the police authorities must first assess the victim girl’s age so that in case it is found that she is major and has taken any step for her life, then no one should be unnecessarily put to any harassment.

Tags : ALLAHABAD HIGH COURT   KIDNAPPING   HARASSMENT   VICTIM  

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