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POCSO Special Court, at Fort, Gr. Bombay: In a case where charge sheet is filed against the accused for offences
Karnataka High Court: Alok Aradhe, J. dismissed a petition filed under Articles 226 and 227 of the Constitution of India with respect
Supreme Court: The 10-year-old girl, who’s plea to terminate her pregnancy was refused by the Supreme Court on 28.07.2017, will receive Rs.
High Court of Madras: The Court while examining a petition filed for compensation by the petitioner in view of severity of the
Supreme Court: Considering the need for implementation of the victim compensation scheme, the bench comprising of Adarsh K.Goel and V. Gopala Gowda,