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SC: Notice Issued in Petition Challenging Ker. HC Order Related to Downloading of Child Pornography - (13 Aug 2024)

CRIMINAL

Supreme Court has issued notice in a petition challenging Kerala High Court’s order in which it was held that a person merely downloading child pornography in his phone cannot be said to have committed an offence under the POCSO Act, 2012 or the Information Technology Act, 2000.

Tags : SUPREME COURT   KERALA HIGH COURT   CHILD PORNOGRAPHY  

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