In Madhya Pradesh's Datia district, a Man, 50 years old was arrested on Thursday for accusations of rape attempt on a Baby Girl.
The Baby Girl was less than two years of age, was the granddaughter of the accused's friend.
The complaint was filed by saying that the girl was offered chocolates and was taken inside of the house where the accused tried to rape her.
Indergarh Police Station In-Charge Raju Razak said that the Girl felt uncomfortable and started crying. When the accused felt the terror, he fled from the spot but later on, he was arrested.
A case under relevant sections of Protection of Children from Sexual Offences (POCSO) Act, was registered against the accused.
Cases related to Child Abuse or Sexual abuse is increasing day by day. For this, the Indian Judicial System introduced an Act, Protection of Children from Sexual Offences. May it be a girl child or boy child, everyone faces sexual abuse at some point of the other in their life. Some even come to know about it later, when they are grown enough. Some even, in order to defame someone, put false charges against a person which is totally intolerable.
POCSO Act is basically related to child abuse where other than Penile/Vaginal Penetration, other forms of sexual abuses are also considered.
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