The Delhi Commission for Women has taken suo moto cognizance of reports regarding a group called ‘Bois Locker Room’ operational on social media platform ‘Instagram’ which comprises of several hundred members.
The group is used for sharing objectionable pictures of minor girls and young women many a times with their personal information.
Members of the group have been reported to have discussed techniques of raping women and gang-raping minors.
Several other illegal acts and comments have been made on thr group. Commission is in receipt of several screenshots of the group wherein the handle names and the usernames are clearly visible.
In view of the same, DCW has instituted inquiry into the matter.
DCW issues notice to Delhi Police & Instagram.
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Section 66-E of Information & Technology Act, 2000: Punishment for violation of privacy
Whoever, intentionally or knowingly captures, publishes or transmits the image of a private area of any person without his or her consent, under circumstances violating the privacy of that person, shall be punished with imprisonment which may extend to three years or with fine not exceeding two lakh rupees, or with both.
Any man who watches, or captures the image of a woman engaging in a private act in circumstances where she would usually have the expectation of not being observed either by the perpetrator or by any other person at the behest of the perpetrator or disseminates such image shall be punished on first conviction with imprisonment of either description for a term which shall not be less than one year, but which may extend to three years, and shall also be liable to fine, and be punished on a second or subsequent conviction, with imprisonment of either description for a term which shall not be less than three years, but which may extend to seven years, and shall also be liable to fine.
Delhi Commission for Women
[Notice dt. 04-05-2020]
