Uttarakhand HC: Severity of POCSO Charges Alone Cannot Deny Juvenile Bail - (27 Jul 2026)
CRIMINAL
Uttarakhand High Court granted bail to a juvenile accused in a POCSO case, holding that the seriousness of the alleged offence alone cannot justify denial of bail unless the statutory exceptions under Section 12 of the Juvenile Justice Act apply, and found no material supporting such exceptions.
Tags : JUVENILE JUSTICE ACT; BAIL; ACCUSED
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