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Gau. HC: Consensual Relationship and Failure to Prove Victim is Minor, Ground for Bail Under POCSO - (11 May 2023)

CRIMINAL

Gauhati High Court while setting aside conviction of an accused under Section 6 of POCSO Act, has held that in cases where the prosecution fails in proving that the victim is a minor and the relationship was not consensual, bail can be granted to the accused.

Tags : GAUHATI HIGH COURT   POCSO   VICTIM   MINOR   CONSENSUAL RELATIONSHIP  

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