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Bombay HC: Marriage, Childbirth Not Grounds to Quash POCSO FIR - (29 Sep 2025)

CRIMINAL

Bombay HC held that if a minor girl falls in love, marries an adult man, and bears his child, it does not negate offences under the Protection Of Children from Sexual Offences Act, as consent of a minor is legally irrelevant and the statutory protections cannot be bypassed by such circumstances.

Tags : PROTECTION OF CHILDREN FROM SEXUAL OFFENCES ACT   MINOR   FIR  

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