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Delhi HC: Incumbent Upon Prosecution to Establish that Victim's Age Was Less Than 18 Years - (06 Jun 2025)

CRIMINAL

Delhi HC while granting relief to a POCSO convict, has observed that it is incumbent upon the prosecution to establish that the victim's age was less than 18 years by conducting ossification test or any other latest medical age determination test conducted on orders of the Committee or the Board.

Tags : DELHI HIGH COURT   POCSO CONVICT   VICTIM'S AGE  

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