The Bombay HC on Friday granted anticipatory bail to a Pune resident booked under the Protection of Children from Sexual Offences (POCSO) Act for tearing off clothes of a minor girl during a scuffle. It said provisions of the law are applicable only when a child is harassed with sexual intent.
“In order to attract the provisions of the Protection of Children from Sexual Offences (POCSO) Act, 2012, it is necessary to commit an act of harassment with sexual intent,” said justice Bharati Dangre while granting pre-arrest bail to the accused.
The accused was booked on the basis of a 17-year-old girl’s complaint on Aug 1.
The judge noted the reading of the FIR's by the parties in the case against each other suggested petty rivalry between two families. Dangre said on account of some petty reasons, there was verbal altercation over some trivial issues. It aggravated & resulted into a scuffle, added Dangre.
Source Link
Picture Source : https://www.latestlaws.com/media/2019/05/Posco_Actpocsoact-1.jpg
