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Bombay HC Grants Bail to POCSO Accused; Says Kissing & Fondling Not Unnatural Offence U/S 377 IPC - (16 May 2022)

CRIMINAL

Bombay High Court has granted bail to a man accused of a minor boy's sexual assault and observed that kissing and touching private parts are prima facie not unnatural offences under Section 377 of the Indian Penal Code, 1860 (IPC).

Tags : BOMBAY HIGH COURT   INDIAN PENAL CODE   1860   SECTION 377   KISSING   PRIVATE PARTS  

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