SC: Filing a False FIR Alone does not Amount to Abetment of Suicide  ||  SC: Police Cannot Probe Offences under Pre-Conception & Pre-Natal Diagnostic Techniques Act  ||  SC: UP Gangsters Act Creates no Offence, Perpetuates Violence against Citizens  ||  SC: Caste Abuse in Private Space without Public Presence is not SC/ST Act Offence  ||  SC Reduces Judicial Service Practice Norm to 1 Year; Mandates Training & Clerkship  ||  SC: Wife’s Income does not Reduce Father’s Duty to Maintain Children  ||  SC: Government Cannot Revisit PSC Eligibility Decision When Service Rules Make it Final  ||  Allahabad HC: S.34 IPC Applies if Co-Accused Shares a ‘Functional Relationship’ with Offence  ||  P&H High Court: PSC Cannot Introduce Minimum Interview Marks After Medical Faculty Selection Begins  ||  MP HC: Comprehensive Insurance Doesn't Mean Unlimited Passenger Liability Without Terms    

Delhi High Court: POCSO Allows Child Witness Cross-Examination but Bars Aggressive Questioning - (20 Aug 2026)

CRIMINAL

Delhi HC clarified that POCSO does not prohibit cross-examination of child witnesses, but requires safeguards against aggressive questioning and character assassination, ensuring the child’s dignity is protected throughout the trial.

Tags : CHILD WITNESS; CROSS-EXAMINATION; AGGRESSIVE QUESTIONING  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved