Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Cannot Disclose Identity of POCSO Victim, Supreme Court Calls for Sensitization - (08 Apr 2024)

CRIMINAL

SC has observed that exercise of sensitization of judicial officers and police officers is required to be done in the State of West Bengal to ensure compliance of the mandatory requirement that identity of victims under Protection of Children from Sexual Offences Act, 2012(POCSO) is not disclosed.

Tags : SUPREME COURT   POCSO VICTIM   IDENTITY   SENSITIZATION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved