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Meghalaya HC: Act of Holding Hands Of Child Can’t be Considered As Sexual Assault Under POCSO Act - (30 May 2022)

CRIMINAL

Meghalaya High Court has ruled that the act of holding the hands of a child and saying that her hands are beautiful cannot be considered an act of sexual assault under the provisions of Protection of Children from Sexual Offences, 2012.

Tags : MEGHALAYA HIGH COURT   PROTECTION OF CHILDREN FROM SEXUAL OFFENCES   2012   SEXUAL ASSAULT  

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