Latest News
Back
Centre Informs Rajya Sabha That There Is No Proposal To Reduce The Age Of Consent Under POCSO Act
The critical government has informed the Rajya Sabha that there's no notion to reduce the age of consent from 18 years to 16 years for the safety of kids from the Sexual Offences Act 2012 to save the criminalisation of consensual relationships among teenagers.
Union Minister for girls and infant development Smriti Irani stated this in reaction to a query raised by Rajya Sabha MP Binoy Viswam.
The question raised inside the unstarred query became: whether the government is thinking about any inspiration to lessen the age of consent from 18 to sixteen years under the Act to prevent the criminalization of consensual relationships between teenagers?
"Does not arise", changed into the fast written reaction of the Minister. The Minister further said that as in keeping with the Indian Majority Act, 18 years is the age of majority and that the POCSO Act "absolutely defines a baby as any character below the age of 18 years".
it can be mentioned that these days, leader Justice of India DY Chandrachud had appealed to the Parliament to take into account worries concerning the age of consent under the POCSO Act thinking about the reality that "romantic relationships" shape a large majority of cases underneath the law.
"you are aware that the POCSO Act criminalizes all sexual acts amongst the ones under 18 regardless of whether or not consent is gift factually a few of the minors due to the fact the regulation presumes that there's no consent within the prison experience amongst the ones below 18. In my time as a choice, I have determined that this category of cases poses hard questions for judges across the spectrum. there's a growing issue surrounding this problem which must be considered using the legislature given dependable studies by professionals in adolescent healthcare," CJI Chandrachud located at the country-broad Stakeholders consultation at the POCSO Act being organized by the very best court docket Committee on Juvenile Justice, in association with UNICEF on December 10.
The high Courts of Madras and Karnataka have additionally endorsed that the age of consent is decreased.
the ultimate year also, the Madras high court stated: "Punishing a youngster boy who enters into a courting with a minor female through treating him as a culprit, changed into never the objective of the POCSO Act."
Our readers may also observe that lately, the Delhi high courtroom also observed that the intention of The Safety Of Children From Sexual Offences (POCSO) Act turned into guarding kids against sexual abuse and now not criminalising consensual romantic relationships of teenagers.
