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P&H HC: Courts Cannot Reveal Identities of Children in Conflict With Law in Court Records - (27 Aug 2026)

CRIMINAL

Punjab and Haryana High Court held that the identity of a Child in Conflict with Law cannot be disclosed in judgments, orders or public judicial records, ruling that Section 74 of the Juvenile Justice Act, 2015 also applies to judicial proceedings.

Tags : CHILD; COURT RECORDS; JUVENILE JUSTICE ACT  

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