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J&K HC: Authorities Must Ensure that Anonymity of Victim in Cases u/s 376 or POCSO Act is Maintained - (10 Mar 2025)

CRIMINAL

Jammu and Kashmir High Court has directed that state authorities must ensure that anonymity of victim in cases under section 376 of IPC or POCSO Act, 2012 is maintained.

Tags : J&K HIGH COURT   ANONYMITY OF VICTIM   STATE AUTHORITIES  

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