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Supreme Court Issues Fresh Notice to Accused in POCSO Case - (29 Jul 2025)

CRIMINAL

Supreme Court has issued fresh notice to an accused in a Special Leave Petition filed against order of Delhi High Court which acquitted the accused on the grounds that the survivor's testimony that there was 'samband' cannot be interpreted to mean 'sexual intercourse'.

Tags : SUPREME COURT   SPECIAL LEAVE PETITION   SEXUAL INTERCOURSE  

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