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Delhi HC: Consensual Romance With Minor Nearing 18 May be Considered For Bail in POCSO Case - (04 Feb 2026)

CRIMINAL

Delhi High Court granted bail in a POCSO case, noting that while a minor’s consent holds no legal value, the romantic nature of the relationship and the minor being close to 18 years are relevant factors to consider at the bail stage.

Tags : CONSENSUAL ROMANCE   MINOR   BAIL  

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