Child Pornography-Child Sexual Abuse Material| Standard Operating Procedure for cyber portal-handling complaints finalised: SC

Supreme Court: The Bench comprising of Madan B. Lokur and Uday Umesh Lalit, JJ. gave a cut off date for finalizing the

Supreme Court: The Bench comprising of Madan B. Lokur and Uday Umesh Lalit, JJ. gave a cut off date for finalizing the “Standard Operating Procedure” for cyber police portal-handling complaints involving child pornography-child sexual abuse material, rape/gang rape, and obscene contents.

It has been stated that the Union of India has prepared SOP concerning the above-stated issue. The first version of the said SOP was prepared on June 18, 2018, and a revision followed on July 12, 2018. The comments and suggestion concerning the same are being received from time to time and this is a continuous process. In view of these improvements being a continuous process, Supreme Court finalised 15 November 2018 as the cut off date for the finalization of the SOP.

Further, the bench stated that the copy of SOP should be circulated amongst the intermediaries for the purpose of any suggestions, etc. before 9 November 2018 to Ministry of Home Affairs. Union of India has been directed to file an affidavit indicating the number of complaints received an the action been taken for the same.

The matter has been further listed for 22-11-2018. [Prajwala Letter Dated 18.2.2015 Videos of Sexual Violence and Recommendations, In Re, 2018 SCC OnLine SC 2111Order dated 22-10-2018]

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