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Delhi High Court: Marriage With the Victim Cannot Absolve an Accused of Rape under POCSO - (10 Apr 2026)

CRIMINAL

Delhi High Court observed that a rape accused cannot be absolved of repeated rape under the Protection of Children from Sexual Offences Act (POCSO Act) by marrying the minor victim, and denied bail to the accused who married the victim after she filed a criminal case.

Tags : PROTECTION OF CHILDREN FROM SEXUAL OFFENCES ACT   ACCUSED   RAPE  

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