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Ker. HC: To Avoid Handing Over Custody of Minor Child, False POCSO Cases are Often Launched - (13 Feb 2025)

CRIMINAL

Kerala High Court has observed that in cases when the husband and wife are in loggerheads and one among them sues for custody of a minor child there are instances where the other spouse fabricates facts to implicate the other spouse in POCSO offences by using the child whose custody is sought.

Tags : KERALA HIGH COURT   POCSO OFFENCES   MINOR CHILD  

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