A consortium of 17 international media organizations including an Indian news portal published an investigation around a leaked list of phone numbers from across the world, named the Pegasus Project. These numbers in the leaked list are allegedly the “target list” of phones hacked/to be hacked by the Pegasus spyware product sold by Israel’s NSO Group. The target list is said to contain the numbers of prominent politicians, judges, journalists, businessmen, rights activists etc. The Pegasus allegations, whether true or not, have definitely brought back the focus on the glaring regulatory gaps when it comes to surveillance.

Amidst this backdrop, the Law and Technology Society, NLSIU, Bengaluru brings to you a webinar on ‘Pegasus Spyware: Exploring the Origin, Legality, Scope, and Oversight for Surveillance in India’.

The webinar will be held on August 14th, 2021 at 12:30 PM IST.

About the speakers

Dr. Nagarathna Annappa is working as an Associate Professor of Law at NLSIU, Bengaluru. Her areas of specialization include Criminal Law, Cyber laws and Commercial Law. Her areas of interest include Jurisprudence, Intellectual Property Rights, Medical Law and Ethics, Legal Educational and Professional Ethics and Women and Law.

 

Mr. Apar Gupta is the Executive Director of the Internet Freedom Foundation, and is one of the topmost lawyers working in the interface of law, technology, and societal issues. He has written a commentary on the Information Technology Act, and was also a visiting faculty in NLU-D and NLS-B. He has featured in Forbes 30 under 30 list and was a part of some of the landmark judgments like K.S. Puttaswamy v. UOI, Anuradha Bhasin v. Union of India, PUCL v. UOI, etc.

 

Mr. J Sai Deepak is an engineer-turned-litigator who practices as an arguing counsel before the Supreme Court of India and the Delhi High Court. A law graduate from IIT Kharagpur, Mr. Sai has diverse areas of practice including Constitutional Law, IP Law, Arbitration and Competition Law. He has contributed significantly to landmark cases like Tata Sons v Greenpeace, Shreya Singhal and many more.

Zoom link to join the webinar: HERE

Meeting ID: 973 4510 2723

Passcode: 430402

The Organizers – The Law and Technology Society (L-Tech)

The Law and Technology Society (L-Tech) is one of Asia’s oldest student-run tech-law groups and is committed to exploring the boundless contours of the intriguing interface between law and technology.  The main objective of the committee is to build up-to-date scholarship in this field by making research panels and by organizing a series of interesting events including seminars, conferences, policy-making competitions, essay competitions, etc. Our flagship event is Consilience, which is an annual multi-day conference. It was started in the year 2000 and holds the record to be the first of its kind in India.  In the past, the society has had the privilege to host events with dignitaries such as Jacob Appelbaum, Anthony Taubman, Richard Stallman, Stephen Hobe, etc. It is one amongst the many societies at National Law School of India University, Bangalore.

National Law School of India University (NLSIU) Bangalore is the first National Law University to be established in India as well as one of the first in the country to offer the five-year integrated undergraduate law degree. NLSIU Bangalore has consistently been ranked as the topmost law school in India and boasts a large alumni network of academicians, researchers, and lawyers.

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