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Delhi HC: Sexual Harassment of a Child is a Cognizable And Non-Bailable Offence - (28 Nov 2022)

CRIMINAL

Delhi High Court has held that sexual harassment of a child, which is punishable under Section 12 of Protection of Children from Sexual Offences (POCSO) Act, 2012, is a cognizable and non-bailable offence.

Tags : DELHI HIGH COURT   SEXUAL HARASSMENT   COGNIZABLE   NON-BAILABLE  

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