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Madras High Court: POCSO Act Does Not Exempt Romantic Relationships Involving Minors - (16 Jun 2026)

CRIMINAL

Madurai Bench of the Madras High Court held that an accused under the POCSO Act cannot claim defence of a “consensual romantic relationship” with a minor, as the Act does not recognise consent below 18 years, rejecting the argument that it should not apply to teenage relationships.

Tags : ROMANTIC RELATIONSHIPS; MINORS; EXEMPT  

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