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Meghalaya HC: POCSO Act Not Meant to Breakdown Happy Family Relationship - (02 Sep 2022)

CRIMINAL

Meghalaya High Court while quashing FIR against a minor's partner has held that POCSO may not be applied to break down happy family relationship and Such cases must be decided by taking sympathetic view towards accused, who is in a consensual relationship with minor, who is almost 18 years of age.

Tags : MEGHALAYA HIGH COURT   POCSO   FAMILY RELATIONSHIP  

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