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Delhi HC: Age Document under JJ Act Not Final If Its Authenticity is Questionable - (09 Oct 2025)

CRIMINAL

Delhi High Court held that a document given higher preference for determining a victim’s age under the Juvenile Justice Act cannot be treated as “gospel truth” if its contents are shaky, unreliable, or stand falsified, and must be assessed for credibility before being accepted.

Tags : AGE DOCUMENT   JUVENILE JUSTICE ACT   VICTIM  

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