Romeo Juliet Clause : Decode SC’s POCSO Judgment Click to share on Facebook (Opens in new window) Facebook Click to share on X (Opens in new window) X Click to share on LinkedIn (Opens in new window) LinkedIn Click to share on WhatsApp (Opens in new window) WhatsApp Click to share on Telegram (Opens in new window) Telegram More Click to print (Opens in new window) Print Click to email a link to a friend (Opens in new window) Email Click to share on Reddit (Opens in new window) Reddit Published on January 19, 2026January 19, 2026By Editor Click to share on Facebook (Opens in new window) Facebook Click to share on X (Opens in new window) X Click to share on LinkedIn (Opens in new window) LinkedIn Click to share on WhatsApp (Opens in new window) WhatsApp Click to share on Telegram (Opens in new window) Telegram More Click to print (Opens in new window) Print Click to email a link to a friend (Opens in new window) Email Click to share on Reddit (Opens in new window) Reddit Related Tags : JusticeForYouthLawAndLoveLoveVsLawPOCSOActRelationshipRightsRomeoJulietClauseTeenLoveTeenRightsYoungLove 1 Comment
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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.