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All. HC: Medical Report Determining Age of Victim in POCSO Cases to be Submitted to Court Promptly - (17 Apr 2024)

CRIMINAL

Allahabad High Court has held that in cases under the Protection of Children from Sexual Offences Act, 2012, it should be ensured by police authorities/investigating officers that a medical report determining the age of the victim is submitted to the Court without any delay.

Tags : ALLAHABAD HIGH COURT   MEDICAL REPORT   POCSO   INVESTIGATING OFFICERS  

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