(1.) Since the issues raised in both the captioned appeals are same and the challenge is also to a self-same judgment and order passed by the High Court those were taken up for hearing analogously and are being disposed of by this common judgment and order.
(2.) The present appeals arise out of the final judgment and order passed by the High Court of Judicature at Madras dtd. 11/1/2024 in Criminal Original Petition (Crl. O.P.) No. 37 of 2024 ("Impugned Order") filed by the respondent no. 1 (accused) herein under Sec. 482 of the Code of Criminal Procedure, 1973 (for short, the "Cr.P.C.") by which the High Court allowed the petition and thereby quashed the chargesheet dtd. 19/9/2023 filed for the offences punishable under Sec. 67B of the Information Technology Act, 2000 (for short, the "IT Act") and Sec. 15(1) of the Protection of Children from Sexual Offences Act, 2012 (for short, the "POCSO") arising out of the FIR No. 03 of 2020, P.S. Ambattur, Chennai. As a consequence, the criminal proceedings in Special Sessions Case No. 170 of 2023 stood terminated.
(3.) It may be necessary to clarify that the appellant no. 1 herein, 'Just Rights for Children Alliance' is a collation comprising of five different NGOs that work in unison against child trafficking, sexual exploitation and other allied causes. Whereas the appellant no. 2 is a child rights organization working towards protecting children from exploitation and one of the partner NGOs to the aforesaid collation. The appellants herein were not a party to the proceedings before the High Court. However, having regard to the serious issue of public importance involved in the matter they sought leave of this Court to challenge the impugned judgment of the High Court. The respondent nos. 2 & 3 are the State of Tamil Naidu and the Inspector of Police, All-Women's Police Station Ambattur, Chennai, respectively.