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Calcutta High Court: Child Marriage Allegation Alone Cannot Justify Ordering a POCSO FIR - (23 Jul 2026)

FAMILY

Calcutta High Court held that a divorce court hearing a mutual consent petition under Section 13B of the Hindu Marriage Act cannot direct registration of a POCSO case. It set aside a trial court order that dismissed the divorce plea over alleged child marriage and ordered a POCSO FIR.

Tags : ALLEGATION; CHILD MARRIAGE; HINDU MARRIAGE ACT  

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