Court News
Preparation Is Not Attempt: Patna High Court Alters Attempt-to-Rape Conviction to Outraging Modesty
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Sexual OffencesClear topic ×
6 articles
Court News
When Can a High Court Quash an FIR? Madhya Pradesh High Court’s 2026 Ruling Explained
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Court News
Supreme Court: POCSO Act Covers Minors in Sex Trafficking Cases
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Court News
Supreme Court Quashes Rape Case Based on False Promise of Marriage
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Court News
J&K High Court: CrPC Timelines Ensure Speedy Justice for Victims, Not Automatic Bail for Accused
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Court News
Supreme Court Upholds POCSO Conviction: Ocular Evidence Stronger Than Medical Reports in Child Sexual Assault Case
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