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Ker. HC: Procee. against Subsequent Doctor Unwarranted if Initial Doctor has Reported POCSO Offence - (05 Feb 2025)

CRIMINAL

Ker. HC has held that when the initial doctor reports commission of the offence under POCSO Act without much delay and on that basis crime is registered, criminal prosecution against the doctor who subsequently treated the same victim for the offence under POCSO Act, is an abuse of process of court.

Tags : KERALA HIGH COURT   SUBSEQUENT DOCTOR   INITIAL DOCTOR  

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