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Supreme Court: Can’t Quash POCSO Cases on the Basis of Compromise - (08 Nov 2024)

CRIMINAL

SC while setting aside a judgement of Rajasthan HC quashing a sexual assault case on the basis of compromise, has held that that commission of such offences cannot be taken lightly as offences of private nature and in fact, such offences are bound to be taken as offences against the society.

Tags : SUPREME COURT   POCSO CASES   RAJASTHAN HIGH COURT  

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