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The Court observed that the prosecution evidence on being scrutinised should inspire the confidence of the Court regarding the factum of sexual intent being involved in the case in hand.
Sessions Court, Borivali Division, Mumbai: In a case filed by a minor girl against the accused for offences under Sections 354, 354-D,
Meghalaya High Court: W. Diengdoh, J. allowed a petition which was filed with a prayer to set aside and quash the criminal
Special Court for Protection of Children from Sexual Offences Act, 2012, Fort, Greater Bombay: Expressing that, the sexual intention is the state
Court of Fast Track Special Judge (POCSO), Thiruvanathapuram: R. Jayakrishnan, Special Judge addressed a case wherein a minor boy aged 9 years
Bombay High Court: While addressing a matter with regard to “outraging modesty of a woman”, M.G. Sewlikar, J., expressed that, “…touching any
Delhi High Court: Sanjeev Narula, J., while addressing a matter wherein a child aged 9 years old was sexually assaulted, held that,
Delhi High Court: Suresh Kumar Kait, J., dismissed a criminal revision petition filed by the State against the order of the trial court
Delhi High Court: Sanjeev Sachdeva, J. dismissed a petition filed by the State against the order of the trial court whereby the
Bombay High Court: In a petition filed against proceedings pending against the petitioners under the Prevention of Children from Sexual Offences Act,