Supreme Court: After a 73-year-old man from Tamil Nadu sought ban on the Blue Whale challenge game linked to deaths of several children worldwide, the 3-judge bench of Dipak Misra, CJ and AM Khanwilkar and Dr. DY Chandrachud, JJ issued notice to the Centre and sought its response in three weeks. The Court also sought assistance of Attorney General K K Venugopal in the matter.

The Court had agreed to hear the plea on 11.09.2017. The petitioner had also sought creating of awareness among the public about the online game.

As per the media reports, at least 200 people had committed suicide after playing the online Blue Whale game. Most of them are young children in the age group of 13 to 15 years. The petitioner said the Madurai City Police had confirmed that a college student, who had committed suicide after playing the game, had forwarded it to over 150 friends.

Earlier, on 22.08.2017, the Delhi High Court had sought response of Facebook, Google and Yahoo on a plea to direct them to take down the links of the Blue Whale challenge.

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