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J&K&L HC: Presumption of Innocence U/S 3(i) of JJ Act Not Applicable to Adult Co-Accused - (04 Jul 2022)

CRIMINAL

Jammu and Kashmir and Ladakh High Court has held that the presumption of innocence in favour of a juvenile under Section 3(i) of the Juvenile Justice (Care and Protection of Children) Act, 2015 (JJ Act) cannot be applied to the adult co-accused in a crime.

Tags : JAMMU AND KASHMIR AND LADAKH HIGH COURT   JUVENILE JUSTICE   PRESUMPTION OF INNOCENCE  

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