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Ker. HC Directs Preservation of Fetus to Protect Interest of Minor Victims - (21 Feb 2025)

CRIMINAL

Kerala High Court has directed the Director, Health Department, State of Kerala, to communicate to all doctors in the State, directing them to preserve the fetus of minor victims mandatorily in order to protect the interest of the minor victims and to avoid flee of the accused from trial.

Tags : KERALA HIGH COURT   MINOR VICTIMS   PRESERVATION OF FETUS  

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