BIBI AYESHA KHANUM Vs. UNION OF INDIA

JUDGEMENT

(1.) Sri.M.N.Kumar, learned CGSC accepts notice for respondent No.1. Smt.H.Vani, learned Additional Government Advocate accepts notice for respondents No.2 and 3. Sri.Shridhar Prabhu, learned counsel accepts notice for respondent No.4.

(2.) The petitioners are before this Court seeking for the following reliefs:

(3.) In this Public Interest Litigation, the petitioners are seeking for effective implementation of the Protection of Children From Sexual Offences Act 2012 ('POCSO Act' for short) and the Protection of Children from Sexual Offences Rules, 2020 ('POCSO Rules' for short) as also the amended provisions of Sec. 438 and 439 of the Code of Criminal Procedure, 1973.