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Meg. HC: 16 Year Old Person is Capable of Making Conscious Decision Regarding Sexual Intercourse - (23 Jun 2023)

CRIMINAL

Meghalaya High Court has observed that looking into the physical and mental development of an children of age around 16 years, it is logical that such a person is capable of making conscious decision as regard his or her well-being as to the actual act of sexual intercourse.

Tags : MEGHALAYA HIGH COURT   SEXUAL INTERCOURSE   DECISION   16 YEARS OLD  

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