- (1.) On 18th of February, 2015, this Court had received a letter from NGO-Prajwala to the effect that videos of sexual violence were being circulated in abundance.
(2.) After hearing learned counsel for the parties, an order was passed on 22nd March, 2017 constituting a Committee to assist and advise this Court on the feasibility of ensuring that videos depicting rape, gang rape and child pornography are not available for circulation, apart from anything else, to protect the identity and reputation of the victims and also because circulation of such videos cannot be in public interest at all.
(3.) We had expected the Committee to preferably arrive at a consensus on the possibility of ensuring that objectionable videos pertaining to child pornography, gang rape and rape are not made available on the internet. For some technical reasons, if that was not possible to explain and detail the reasons why it was not possible.;