PARTHASARATHI .M Vs. STATE OF KERALA

JUDGEMENT

(1.) Is strict proof of the age of the victim required in all cases of child pornography ? Should the prosecution prove the identity of the victim in child pornography cases ? These are essentially the questions raised in all these petitions. Therefore, I prefer to dispose of all these cases analogously.

(2.) In Crl.M.C.No.2231 of 2023, the petitioner challenges the final report and the order dtd. 1/11/2022 in CMP.No.468 of 2022, an application seeking discharge, passed by the Court of Additional District and Sessions Judge, Ernakulam (for the trial of cases relating to Atrocities & Sexual Violence against Women and Children). In Crl.M.C.No.1736 of 2021, the petitioner challenges the final report in S.C.No.519/2020 on the file of the Additional District and Sessions Court-I, Kasaragod.

(3.) In all the Criminal Revision Petitions, the petitioners challenge the orders rejecting their applications seeking discharge under Sec. 227 Cr.P.C.. Crl.M.C.No.1736 of 2021