CCPA Imposes Rs. 1 Lakh Penalty on Britannia Over Misleading ‘100% Whole Wheat Bread’ Claim  ||  Delhi High Court Upholds SEM Notice Asking Neha Bora to Sign Peace Bond Beyond Mere Hearsay  ||  Allahabad High Court: Rape Victims Cannot Be Denied Compensation for Lack of Medical Report  ||  Kerala High Court Quashes Guideline Restricting Production of Arrested Persons After 5 PM  ||  Gujarat High Court Upholds Acquittal of Two in Electric Fence Death of 11-Year-Old  ||  MP High Court Allows Tree Felling for Indore Metro, Orders Phased Cutting under Expert Watch  ||  Bombay High Court Awards Rs. 5 Lakh for Illegal Arrest, Orders Action Against Police, Magistrate  ||  Bombay High Court Sets Aside FIR Against Pune College Staff Over Murud Beach Tragedy  ||  Bombay High Court Proposes Forfeiting Rehab Homes of Slum Dwellers Dumping Garbage on Roads  ||  J&K&L High Court Sets Aside Rs. 10K Cost on Senior Advocate, Says Heated Exchanges are Common    

Kerala HC: Non-Reporting of Child Sexual Abuse is Bailable Offence Under POCSO Act - (25 Nov 2022)

CRIMINAL

Kerala High Court while observing that if statute does not declare a particular offence as bailable or non-bailable, reference has to be made to schedule attached to CrPC, has held that the offence punishable under Section 21 of POCSO Act, 2012 is a bailable offence.

Tags : KERALA HIGH COURT   NON-REPORTING   CHILD SEXUAL ABUSE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved