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Allahabad HC: Victim Compensation under POCSO Act Cannot be Withheld For Lack of Injury Report - (19 Jan 2026)

CRIMINAL

Allahabad High Court held that under the Uttar Pradesh Rani Lakshmi Bai Mahila Samman Kosh Rules, 2015, compensation must be granted if the FIR discloses an offence under Section 4 of the POCSO Act, and the absence of injuries in the report cannot justify withholding compensation.

Tags : VICTIM COMPENSATION   INJURY REPORT   UTTAR PRADESH RANI LAKSHMI BAI MAHILA SAMMAN KOSH RULES  

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