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‘Mere threat without intention to cause alarm does not constitute criminal intimidation’: Delhi High Court upholds acquittal in POCSO case

‘Mere threat without intention to cause alarm does not constitute criminal intimidation’: Delhi High Court upholds acquittal in POCSO case

Published on July 25, 2025July 25, 2025By Santosh Singh

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Previous story‘Mere threat without intention to cause alarm does not constitute criminal intimidation’: Delhi High Court upholds acquittal in POCSO case

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