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Del. HC: Can Invoke Offence of Penetrative Sexual Assault Under POCSO Act Against Women - (12 Aug 2024)

CRIMINAL

Del. HC has held that the word ‘he’ appearing in section 3 of the POCSCO Act, 2012, cannot be given a restrictive meaning that it refers only to a ‘male’ but must be given its intended meaning, namely that it includes within its ambit any offender irrespective of their gender.

Tags : DELHI HIGH COURT   PENETRATIVE SEXUAL ASSAULT   POCSO ACT  

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