Adult Archives | SCC Times

[POCSO] Absence of wisdom tooth does not conclusively prove age below 18 years; Bombay High Court acquits accused

Eruption of wisdom tooth may at the most suggest that the age of the person is 17 years or above, but non-eruption or absence of wisdom tooth does not conclusively prove that the person is below 18 years of age.

Op Eds OP. ED.

Guardian for the Material Affairs of an Adult

by Shrinivas Deshmukh†

Case Briefs High Courts

Rigour under S. 33(5) POCSO Act gets diluted once the child attains majority; Kar HC allowed cross-examination under S. 311 CrPC

Karnataka High Court: M Nagaprasanna, J. allowed the petition filed seeking further cross examination of the child victim as the victim has

Case Briefs High Courts

P&H HC | Merely because two consenting adults get married to each other against wishes of their family members, they cannot be deprived of fundamental rights

Punjab and Haryana High Court: Alka Sarin, J., while addressing the present matter made an observation that: The alleged illegality of the marriage

Case Briefs High Courts

P&H HC | “Accused being treated as adult; possibility of tampering with minor witnesses”: Reasons for which Court rejected bail to accused in Gurugram School Murder case

Punjab and Haryana High Court: Arvind Singh Sangwan, J., dismissed the revision petition filed against the rejection of bail to the accused. The revision