Punjab-Haryana High Court
Rxxxxx vs State Of Punjab And Ors on 2 August, 2024
Neutral Citation No:=2024:PHHC:098999
CWP-11644
11644-2024 (O&M). -1-
IN THE PUNJAB AND HARYANA HIGH COURT AT
CHANDIGARH.
264
CWP-11644
11644-2024 (O&M).
Date of Decision: 02.08.2024.
RXXXXXX
... Petitioner
Versus
STATE OF PUNJAB AND OTHERS
... Respondents
CORAM: HON'BLE MR. JUSTICE VINOD S. BHARDWAJ.
Present: Mr. Neeraj Yadav, Advocate, for the petitioner.
Mr. Aditya Sharda, DAG, Punjab.
Mr. Dheeraj
Dheeraj Jain, Senior Panel Counsel, with
Mr. Sahil Garg, Advocate,
for respondents No.4 and 5/Union of India.
Mr. Shikhar Sarin, Advocate,
for respondent No.7.
VINOD S. BHARDWAJ, J. (ORAL)
Prayer made in the present writ petition was for seeking issuance of directions to the respondents to remove the objectionable videos containing visuals of explicit sexual assault on the petitioner.
Learned counsel appearing for respondent No.7 contends that all the objectionable video contents conten s that had been uploaded have since then been removed.
1 of 2 ::: Downloaded on - 06-08-2024 05:06:12 ::: Neutral Citation No:=2024:PHHC:098999 CWP-11644 11644-2024 (O&M). -2- In view of aforesaid statement made at Bar by the learned counsel for respondent No.7, the present writ petition is disposed of as having been rendered infructuous.
Needless to mention that in the event of communication of any other objectionable video being uploaded in relation to the incident, respondent No.7 shall take appropriate action thereupon.
August 02,, 2024 (VINOD
VINOD S. BHARDWAJ
BHARDWAJ)
raj arora JUDGE
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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