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Kerala HC: To Prosecute Public Servant for Failing to Report POCSO Offences Sanction Isn’t Mandatory - (27 Feb 2025)

CRIMINAL

Kerala High Court has observed that to prosecute a public servant under Sections 19 and 21 of the POCSO Act for failing to report POCSO Offences it is not mandatory to obtain sanction under Section 197 of Code of Criminal Procedure, 1973.

Tags : KERALA HIGH COURT   POCSO OFFENCES   PUBLIC SERVANT  

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