SC: POCSO Guilt Presumption Not Absolute, Acquits Accused  ||  Supreme Court: Promotion Cannot Be Claimed as a Vested Right under Repealed Rules  ||  Supreme Court: Promotion Cannot Be Claimed as a Vested Right under Repealed Rules  ||  SC: Unexplained 5-Day Sample Custody Gap Breached S.52A, Acquits 2 after 20 Years  ||  P&H High Court: Illegal Search Alone Does Not Justify Quashing of Complaint under PNDT Act  ||  Bom HC: Creating WhatsApp Group Without Employer's Permission Not Ground for Compulsory Retirement  ||  Madras HC: Lack of Son’s Moral Support Alone Cannot Sustain Father’s Maintenance Claim under CrPC  ||  Kerala HC: University Professor doesn't Occupy 'Public Office', Quo Warranto Not Maintainable  ||  Bombay HC Allows Cutting of 1,237 Mangroves for Connector Bridge in Mumbai’s Western Suburbs  ||  Calcutta HC Orders Return of 3-Year-Old to Adoptive Couple, he wasn't Abandoned    

Patna HC: No Parent of Any Girl in Our Society Can Damage Reputation of His/Her Daughter - (02 Jul 2024)

CRIMINAL

Patna High Court while upholding the conviction of an accused under section 3 of the POCSO Act and section 376 of IPC, has observed that no parent of any girl in our society can damage the reputation of his/her daughter regarding her chastity.

Tags : PATNA HIGH COURT   POCSO ACT   S. 376 OF IPC  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved