JUDGEMENT
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(1.) We have heard learned counsel for the parties and learned amicus curiae.
(2.) Learned Additional Solicitor General has placed on record a status report in the matter of Videos of sexual violence and recommendations.
(3.) It is stated in the status report, inter alia, that the Ministry of Home Affairs has identified the keywords for child pornography/rape and gang rape content search and a list of keywords in English language has been compiled and circulated to content providers for further action. Efforts are being made to update the list on regular basis.;
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