SC: Daughter Doesn't Lose Ties With Natal Family After Marriage, Such Stereotype is Unconstitutional  ||  SC: Limitation For Filing S.34 Appeal Starts From Disposal of S.33 Application, Allowed or Rejected  ||  SC: In Cases of Drug Trade Threats to the Nation, Sovereignty Prevails over Personal Liberty  ||  Delhi HC: Plaintiff Can Obtain a Refund of Court Fees After an IBC Resolution Plan “Settlement”  ||  Ker HC: Default Bail is Available if Final Report is E-Filed After 5 Pm on Last Statutory Day  ||  J&K&L HC: NDPS Act Provisions Extending Investigation Time Apply to Narco-Terror Cases under UAPA  ||  Supreme Court: Courts Have Sometimes Failed Arbitration, With Interference Curing No Disease  ||  Supreme Court: Co-Heir Cannot Sell Other Heirs' Shares as Karta After Intestate Succession  ||  SC: Casual Labourers With Temporary Status are Eligible For Pension Even Without Regularisation  ||  Supreme Court: High Courts Must Record the Nature of Crime and Allegations While Quashing FIRs    

Delhi HC: Intention of Section 21 POCSO is to Prevent Suppression of Crimes - (24 Apr 2025)

CRIMINAL

Delhi High Court has observed that the intention behind Section 21 of the POCSO Act, 2012 is to prevent suppression of sexual offences and not to penalize victims who despite personal vulnerabilities, report the crime ultimately.

Tags : DELHI HIGH COURT   SUPPRESSION OF CRIMES   SEXUAL OFFENCES  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved