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SC raps States for Not Appealing Acquittals in PC-PNDT Cases Calls It a Cover-Up for Poor Prosecution - (10 Sep 2025)

LAW OF MEDICINE

Supreme Court questioned why States fail to appeal acquittals in Pre-Natal Diagnostic Techniques (Prohibition of Sex Selection) Act. It cited Rule 18A(5)(vi) of the PC-PNDT Rules, which mandates filing appeals within 30 days of an acquittal order, urging strict compliance by authorities.

Tags : PRE-NATAL DIAGNOSTIC TECHNIQUES (PROHIBITION OF SEX SELECTION) ACT   PROSECUTION   ACQUITTAL  

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