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Delhi HC: Repeated Court Summons May Distress and Re-Traumatize Child Sexual Assault Victims - (16 Mar 2026)

CRIMINAL

Delhi HC directed that minor sexual assault victims should not be repeatedly summoned during trial or bail proceedings noting that such appearances cause distress and re-traumatisation. Under POCSO Act, child-friendly procedures must be followed to protect victims from unnecessary court appearances.

Tags : SUMMONS   DISTRESS   SEXUAL ASSAULT VICTIMS  

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