SC: NDPS Disposal Rules Do Not Prevent Interim Release of Seized Vehicle to Innocent Owner  ||  SC: Police Can Register FIR for Threatening Witness under S.195A IPC Without Court Complaint  ||  Supreme Court: Pre-Litigation Mediation Not Required for Cases of Continuing IPR Infringement  ||  Madras HC: Customs Brokers’ Offence Report Need Not Be Penal; 90-Day Period Starts on Receipt  ||  Delhi HC: Police Evidence Valid Even if Narcotics Search and Seizure Were Not Videographed  ||  Orissa HC: Court Must Pass Decree Based on Mediation Report Once Dispute is Referred to Mediation  ||  Delhi HC: Employees Strictly Liable to Return Company Property Upon Termination of Employment  ||  Delhi HC: Cheques Issued Solely as Security Cannot be Encashed for Any Existing Debt  ||  Delhi HC: Changing POCSO Victim’s Clothes Before Medical Examination Does Not Affect Evidence  ||  Delhi HC: Legal Heirs Can Seek Impleadment in Pending Appeals under FEMA    

Delhi HC: Changing POCSO Victim’s Clothes Before Medical Examination Does Not Affect Evidence - (28 Oct 2025)

CRIMINAL

Delhi High Court observed that changing the clothes of a minor rape victim under the POCSO Act before her medical examination does not weaken the prosecution's evidence, affirming that such a change does not affect the integrity or admissibility of medical or testimonial proof.

Tags : VICTIM   EVIDENCE   MEDICAL EXAMINATION  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved