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POCSO Cases: Consider Upper Age Where Victim’s Age Determined Through Bone Age Ossification Report - (04 Jul 2024)

CRIMINAL

Delhi High Court has held that in cases of sexual assault under the POCSO Act, wherever, the court is called upon to determine the age of the victim based on a "bone age ossification report", the upper age given in "reference range” be considered as age of the victim.

Tags : DELHI HIGH COURT   POCSO CASES   BONE AGE OSSIFICATION REPORT   REFERENCE RANGE  

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