“Legal process cannot be misused to re-traumatise child abuse survivors”: SC rejects POCSO convict’s plea to recall 11-year-old niece for cross-examination

“Legal process cannot be misused to re-traumatise child abuse survivors”: SC rejects POCSO convict’s plea to recall 11-year-old niece for cross-examination

Published on By

recall of child victim

Leave a comment

Most Read

Must Watch

Join the discussion

Leave a Reply

Your email address will not be published. Required fields are marked *

This site uses Akismet to reduce spam. Learn how your comment data is processed.