Supreme Court - Daily Orders
In Re: Prajwala Letter Dated 18.2.2015 ... vs .......... on 11 December, 2017
Bench: Madan B. Lokur, Uday Umesh Lalit
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
(With appln.(s) for impleadment)
Date : 11-12-2017 This matter 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. Pukhrambam Ramesh Kumar, Adv.
Mr. Mayank Sapra, Adv.
Ms. Joshita Pai, Adv.
For Respondent(s)
For CBI/MHA Mr. R. Balasubramanian, Adv.
Ms. Gunwant Dara, Adv.
Ms. Rashmi Malhotra, Adv.
Mr. B.V. Balram Das, Adv.
Yahoo Mr. Samir Ali Khan, AOR
Mr. Sanjay Kumar, Adv.
Mr. Soham Kumar, Adv.
Facebook Ireland Mr. Sidharth Luthra, Sr. Adv.
Ms. Saanjh Purohit, Adv.
Ms. Richa Srivastava, Adv.
Mr. Tejas Chhabra, Adv.
Mr. Nitin Saluja, Adv.
Mr. S. S. Shroff, AOR
Facebook India Ms. Richa Srivastava, Adv.
Mr. S. S. Shroff, AOR
Google Mr. Sajan Poovayya, Sr. Adv.
Ms. Ruby Singh Ahuja, Adv.
Mr. Vishal Gehrana, Adv.
Ms. Tahira Karanjawala, Adv.
Signature Not Verified
Mr. Arvind Chari, Adv.
Digitally signed by
Mr. Priyadarshi Banerjee, Adv.
MEENAKSHI KOHLI
Date: 2017.12.12
17:02:41 IST
Mr. Saransh Kumar, Adv.
Reason:
Mr. Sharvan Sahny, Adv.
Mr. Anupam Prakash, Adv.
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Mrs. Manik Karanjawala, Adv.
Mr. Pratibhan Kharola, Adv.
Mr. Avishkar Singhvi, Adv.
for M/s. Karanjawala & Co.
Microsoft Mr. V. Giri, Sr. Adv.
Mr. Amar Gupta, Adv.
Mr. Akhil Bhardwaj, Adv.
Mr. Divyam Agarwal, AOR
WhatsApp Mr. Kapil Sibal, Sr. Adv.
Mr. Tejas Karia, Adv.
Mr. Shashank Mishra, Adv.
Mr. Koshy John, Adv.
Mr. Vivek Reddy, Adv.
Mr. Raghav Tankha, Adv.
Mr. S.S. Shroff, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the Union of India has handed over a status report. Unfortunately, on going through the status report, it is found to be more in the nature of comments rather than a status report. We expect the Union of India to file a proper detailed status report rather than comments on the orders passed by this Court.
The Learned Amicus and learned counsel for the petitioner have concluded their submissions with regard to Proposal 12(b) and Proposal 13.
The matter may now be listed on 08.01.2018 at 2.00 pm for submissions on behalf of learned counsel for the intermediaries with regard to Proposal 12(b) and Proposal 13. It is stated by Col. R. Bala, learned counsel appearing on behalf of the Union of India that a portal has been prepared for making complaints by citizens with regard to issues pertaining to child sexual abuse, child pornography and rape / gang rape videos. 2 Learned counsel for the Union of India says that the portal will be ready within a month. He further says that standard operating procedures are being prepared for use of the portal.
Learned counsel for the petitioner says that the portal should be given adequate publicity so that people can make complaints. She says that there should also be a provision for making a complaint anonymously.
Col. R. Bala, learned counsel says that he will advise the Union of India accordingly.
The matter has been pending for quite some time and we find from the affidavit filed by the CBI on 08.10.2015 that steps are being taken to enable complaints being filed through a portal. It is high time that the Union of India gets the portal ready and available to the public at large.
Therefore, we direct that the Union of India to have the portal ready on or before 10.01.2018. We would like the report to be given on the next date of hearing i.e. 08.01.2018 with regard to the progress made.
It is also made clear that on the next date of hearing also the proceedings will be held in-camera.
(MEENAKSHI KOHLI) (KAILASH CHANDER)
COURT MASTER COURT MASTER
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