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Delhi HC: Girl Being Friendly on Valentine’s Day Does Not Justify Forced Sexual Activity under POCSO - (23 Mar 2026)

CRIMINAL

Delhi High Court denied regular bail in a POCSO case, observing that a girl being friendly on Valentine’s Day or giving consent for vermilion does not justify forced sexual relations, emphasizing that such acts cannot be excused even if not explicitly prohibited by law.

Tags : GIRL   VALENTINE’S DAY   FORCED SEX  

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