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Meghalaya HC: Can't Equate Act of Mutual Love Between Young Boyfriend-Girlfriend to Sexual Assault - (31 Oct 2022)

CRIMINAL

Meghalaya High Court while quashing POCSO charges against a minor's partner has held that the term 'sexual assault' as per POCSO Act can’t be attributed to an act where there is mutual love and affection between a young couple.

Tags : MEGHALAYA HIGH COURT   POCSO   SEXUAL ASSAULT  

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