[Law Commission Report 283] Law Commission recommends amending POCSO Act, JJ Act and Penal Code
However, the Commission was of the view that it is not advisable to tinker with the existing age of consent under the POCSO Act.
age of consent
POCSO Act not enacted to punish minors in romantic, consensual relationships: Bombay High Court
Bombay High Court allowed the instant application for bail while expressing concern that further detention of the applicant will bring him in the association of hardened criminals, which will be detrimental to his interest.
“Age of Consent” Under the POCSO Act
by Maharukh Adenwalla† and Prakriti Shah‡
Criminalising marital rape of minors: Supreme Court reserves verdict
Supreme Court: The bench of Madan B Lokur and Deepak Gupta, JJ reserved the judgment in the issue relating to criminalising of