Romeo Juliet Clause : Decode SC’s POCSO Judgment Share on Facebook (Opens in new window) Facebook Share on X (Opens in new window) X Share on LinkedIn (Opens in new window) LinkedIn Share on WhatsApp (Opens in new window) WhatsApp Share on Telegram (Opens in new window) Telegram More Print (Opens in new window) Print Email a link to a friend (Opens in new window) Email Share on Reddit (Opens in new window) Reddit Published on January 19, 2026January 19, 2026By Editor Share on Facebook (Opens in new window) Facebook Share on X (Opens in new window) X Share on LinkedIn (Opens in new window) LinkedIn Share on WhatsApp (Opens in new window) WhatsApp Share on Telegram (Opens in new window) Telegram More Print (Opens in new window) Print Email a link to a friend (Opens in new window) Email Share on Reddit (Opens in new window) Reddit Related Tags : JusticeForYouthLawAndLoveLoveVsLawPOCSOActRelationshipRightsRomeoJulietClauseTeenLoveTeenRightsYoungLove 1 Comment
Consensual relationships between minors is very natural. Criminalizing the same is not the answer. Romeo-Juliet can be handled on a case by case basis, with authenticity guidelines being provided by psychiatrists, and mental-health professionals.