The University’s Centre for Information Communication Technology and Law (CICTL) is launching the edited volume of the book ‘Bharatiya Nyaya Sanhita: Technology, Crime and Justice’ to be published by the Central Academy for Police Training, Bhopal, BPR&D, Ministry of Home Affairs, Government of India. The Volume Editors include Mr. Anil Kishore Yadav (Director, Central Academy for Police Training, Bhopal, BPR&D, Ministry of Home Affairs, Govt. of India), Prof. (Dr.) Dilip Ukey (Vice Chancellor, MNLU Mumbai) and Ms. Aastha Tiwari (Assistant Professor of Law, MNLU Mumbai).
With the introduction of the Bharatiya Nyaya Sanhita (BNS), 2023, India has entered a crucial phase of criminal law reform. A major feature of this transition is the recognition of technology-related crimes.
This edited volume, the second in our trilogy on the new criminal laws, seeks to provide practical insights into the application of BNS provisions on technology-related crimes, case studies, and illustrations highlighting investigation challenges and judicial responses, and suggestive Standard Operating Procedures (SoPs) for law enforcement, police, and forensic experts to address digital crimes effectively. In doing so, comparative perspectives with international practices to identify gaps and adopt best practices will also help. The book is designed as a one-stop guide for law enforcement officers, prosecutors, judges, forensic experts, researchers, and students. It will bridge doctrinal understanding with practical tools, offering both conceptual clarity and practical guidance.
We invite contributions from academicians, practitioners, technologists, industry experts, policymakers, researchers, and students. Your perspectives will play a vital role in shaping how India sails through the challenges of technology-driven crimes under the new criminal law framework and in strengthening the justice delivery system in the digital era.
Themes
-
Structural and Substantive Reforms: A Comparative Analysis of the BNS and the IPC
-
Cybercrime Offences: Tracking Digital Threats under Section 111 and 112.
-
The Socio-Legal Implications of Image-Based Violence: Addressing Non-Consensual Intimate Image Distribution
-
Cyber Terrorism: Addressing High-Stakes Threats under Section 113
-
Online Defamation and Cyberbullying: Legal Framework and Enforcement under Section 356 of the BNS
-
AI and Critical Technologies: Understanding Algorithmic Accountability
-
Financial Fraud: Legal Framework and Prosecution under Sections 318 and 111 of the BNS
-
Digital Sexual Harassment, Voyeurism, and the Evolving Scope of Criminal Liability
-
Obscene Material in the Digital Age: Legal Challenges and Liabilities under the BNS
-
Understanding and Combatting Email Spoofing and Forgery
Formatting Guidelines
-
Word Limit for Chapter Proposals: 1500 Words
-
Font: Times New Roman, 12 pt, 1.5 spacing, justified
-
Citation: Bluebook (21st edition)
-
File Format: Word Document (.doc or .docx)
Submission Guidelines
-
Authors must first submit a chapter proposal (approximately 1,500 words) outlining their research problem, methodology, and key arguments.
-
Proposals must be original and not under consideration elsewhere.
-
Co-authorship of up to two authors is permitted.
-
Selected authors will be notified and invited to submit their full chapters.
Submission Procedure
Submit your chapter proposals (1500 words) to: https://forms.gle/Tjtqy6GrZD4jppjVA
Contact Information
In case of any queries, please send an email to: technologyandnewcriminallaws@gmail.com
To know more click here
