Supreme Court - Daily Orders
In Re: Prajwala Letter Dated 18.2.2015 ... vs .......... on 18 May, 2018
Bench: Madan B. Lokur, Uday Umesh Lalit
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ITEM NO.301 COURT NO.4 SECTION PIL-W
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SMW (Crl.)No(s).3/2015
IN RE: PRAJWALA LETTER DATED 18.2.2015
VIDEOS OF SEXUAL VIOLENCE AND RECOMMENDATIONS
Date : 18-05-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE UDAY UMESH LALIT
Ms. N.S. Nappinai, Adv. (A.C.)
For Petitioner(s) Ms. Aparna Bhat, AOR
Mr. P. Ramesh Kumar, Adv.
Ms. Rajkumari Banju, Adv.
Ms. Joshita Pai, Adv.
Mr. Mayank Sapra, Adv.
For Respondent(s) Mr. Maninder Singh, ASG
For CBI/MHA Mr. Aman Sinha, Sr. Adv.
Mr. R. Balasubramanian, Adv.
Ms. Gunwant Dara, Adv.
Ms. Rashmi Malhotra, Adv.
Mr. P.K. Dey, Adv.
Mr. T.A. Khan, Adv.
Ms. Aarti Sharma, Adv.
Mr. Prabhas Bajaj, Adv.
Ms. Sushma Suri, AOR(NP)
Mr. Mukesh Kumar Maroria, AOR
Mr. B.V. Balram Das, Adv.
Yahoo Mr. Samir Ali Khan, AOR
Mr. Sanjay Kumar, Adv.
Mr. Kushank Sindhu, Adv.
Facebook Ireland Mr. Sidharth Luthra, Sr. Adv.
Ms. Richa Srivastava, Adv.
Mr. Tejas Chhabra, Adv.
Mr. Nitin Saluja, Adv.
Mr. Shijo George, Adv.
Signature Not Verified
Ms. Ishani Banerjee, Adv.
Mr. Kumar Vaibhav, Adv.
Digitally signed by
MEENAKSHI KOHLI
Date: 2018.05.19
12:23:55 IST
Reason: Mr. Mrinal Srivastava, Adv.
Mr. Karan Khaitan, Adv.
Mr. S. S. Shroff, AOR
Facebook India Ms. Richa Srivastava, Adv.
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Mr. S. S. Shroff, AOR
Google Mr. Sajan Poovayya, Sr. Adv.
Ms. Ruby Singh Ahuja, Adv.
Mr. Vishal Gehrana, Adv.
Ms. Tahira Karanjawala, Adv.
Mr. Arvind Chari, Adv.
Mr. Priyadarshi Banerjee, Adv.
Mr. Saransh Kumar, Adv.
Mr. S. Pratibhanu Singh Kharola, Adv.
Mr. Sharvan Sahny, Adv.
Mr. Avishkar Singhvi, Adv.
Mrs. Manik Karanjawala, Adv.
Mr. Sanjeet Ranjan, Adv.
for M/s. Karanjawala & Co.
Microsoft Mr. V. Giri, Sr. Adv.
Mr. Amar Gupta, Adv.
Mr. Akhil Bhardwaj, Adv.
Mr. Divyam Agarwal, AOR
Whats App Mr. Kapil Sibal, Sr. Adv.
Mr. Tejas Karia, Adv.
Mr. Shashank Mishra, Adv.
Mr. Koshy John, Adv.
Mr. Raghav Tankha, Adv.
Mr. Ashwin Reddy, Adv.
Mr. S.S. Shroff, Adv.
UPON hearing the counsel the Court made the following
O R D E R
We have heard the learned Amicus, the learned ASG, Ms. Aparna Bhat - learned counsel for the petitioner and learned counsel for the other parties.
On going through the Status Report handed over in Court today by the learned ASG, we find that a substantial amount of work still remains to be done. It has been stated that the launch of Beta Version of Online Cyber Crime reporting portal has been given up and now the portal in its final form will be launched on or before 15th July, 2018.
It is further stated that at present, the security audit is 3 going on.
With regard to Portal Integration with CCTNS, it is stated that this is likely to take about two months’ time and the Ministry of Home Affairs is co-ordinating with the States and the Union Territories in this regard.
With regard to Institutional Mechanism at Central Level, it is stated that there is some dialogue between the States and the Ministry of Electronics and Information Technology and other Ministries in this regard.
It is further stated that all these three activities will be completed on or before 15th July, 2018. In our opinion, more than sufficient time has been taken by the Ministry of Home Affairs to complete these tasks and to complete other tasks. However, time is granted to the Ministry of Home Affairs to complete the tasks on or before 30th June, 2018.
In our order dated 16.04.2018, we had required the parties before us i.e. Yahoo, Facebook Ireland, Facebook India, Google India, Google Inc., Microsoft and Whats App to let us know the status of progress made pursuant to the recommendations accepted by these entities as mentioned in the Report of the Committee. None of these entities has filed anything to show us the progress nor any of these entities is ready with any response pursuant to our aforesaid order.
We direct these entities to file an affidavit on or before 15 th June, 2018 giving us the status of the progress made.
The Registry will accept the affidavit filed by these entities along with costs of Rs.1 lac each which will be kept in a fixed 4 deposit for a short term period immediately upon receipt. List the matter on 2nd July, 2018 at 2.00 pm. It is made clear that the proceedings need not be in camera.
(MEENAKSHI KOHLI) (KAILASH CHANDER) COURT MASTER COURT MASTER