Supreme Court: State Cannot Acquire Temple Property Through Gift Deed  ||  Supreme Court: HC Registry Should Exclude Court Vacations When Listing Cases After Fixed Days  ||  Supreme Court Flags Stark Non-Compliance With Directions on CAPF Cadre Review  ||  Supreme Court: Internet Access and Use is a Fundamental Right, Including for Children  ||  Supreme Court: Letters Patent Bench Cannot Interfere Merely Over Errors of Fact or Law  ||  Supreme Court: Voters May File Complaints Against Candidates over False Affidavits under RP Act  ||  Madras HC: Using Children in Campaign is Inappropriate but Does Not Invalidate Election  ||  Allahabad HC: Section 69 BNS Cannot Be Invoked by Transgender Woman in False Marriage Promise Case  ||  Delhi High Court Permits Britannia’s ‘No Added Sugar, Maida or Palm Oil’ Claim on Biscuit Packs  ||  Calcutta High Court Bars Deportation of Alleged Bangladeshi Woman until CAA Application is Decided    

Bombay HC: Charges of Kidnapping Not Tenable If Minor Girl Elopes Voluntarily - (09 Jan 2017)

Bombay High Court has held that if a girl, even if she is a minor but has attained the “age of discretion”, leaves her parents or guardians voluntarily, knowing “full import of what she was doing”, the boy she eloped with cannot be accused of having kidnapped her.

Tags : BOMBAY HIGH COURT   MINOR GIRL   KIDNAPPING  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved