Delhi High Court: Prathiba M. Singh, J., while citing the scope of Right to Privacy and Right to be Forgotten granted interim protection in light of the same in the present matter.

In the present matter, the petitioner sought for the removal of a Judgment titled: Custom v. Jorawar Singh Mundy, Crl A No. 14 of 2013, from the platforms – Google, Indian Kanoon and vLex.in.

Background

Petitioner who is an American Citizen submitted that when he travelled to India in the year 2009, a case under the Narcotics Drugs and Psychotropic Substances Act, 1985 was lodged against him. Though the trial court had acquitted him of all the charges in the year 2011, for which an appeal was filed and a Single Judge of this Court upheld his acquittal.

Petitioner after his acquittal had travelled back to the United States and pursued law and realized that he was facing a huge disadvantage due to the fact that the judgment rendered by this Court was available on Google search to any potential employer who would check his background before employing him.

Due to the above situation, the petitioner was unable to get employment to his expectations despite having good academic record.

In view of the above, the petitioner issued a legal notice to the respondents for the removal of the Judgment.

Right to Privacy

vLex.in removed the Judgment, however the other platforms did not and hence the petitioner sought removal of the Judgment from all the Respondent platforms, recognizing the Right to Privacy of the Petitioner under Article 21 of the Constitution.

Counsel on behalf of Respondent 1 – Shiva Lakshmi submitted that if this Court directed the removal of the said Judgment, MEITY would accordingly issue directions to the said Respondents 2 – 4 platforms.

Whether a Court Order can be removed from Online Platforms? 

The above issue requires examination of the two rights – Right to Privacy and Right to Information of the Public and Maintenance of Transparency.

Supreme Court’s Constitutional Bench in K.S. Puttaswamy (Privacy-9j.) v. Union of India, (2017) 10 SCC 1 recognised the Right to Privacy.

Orissa High Court in Subhranshu Rout v. State of Odisha 2020 SCC OnLine Ori 878 had also examined the aspect and applicability of the “Right to be Forgotten” qua Right to Privacy, in a detailed manner.

[Also Read: https://www.scconline.com/blog/post/2020/12/07/orissa-hc-read-how-high-court-emphasised-the-need-of-right-to-be-forgotten-in-cases-of-objectionable-photos-and-videos-of-victims-on-social-media/]

High Court on perusal of the above and on careful consideration of the present matter opined that owning to the irreparable prejudice that may be caused to the petitioner, his social life and his career prospects, prima facie in Court’s opinion, Petitioner is entitled to some interim protection, while the legal issues are pending adjudication by this Court.

Therefore, Court directed Indian Kanoon to block the said Judgment from being accessed by using search engines such as Google/Yahoo etc. till the next date of hearing.

Matter to be listed on 20-08-2021.[Jorawer Singh Mundy v. Union of India, 2021 SCC OnLine Del 2306, decided on 12-04-2021]


Advocates before the Court:

For the Petitioner: Sanjay Kumar

For the Respondents: Shiva Lakshmi

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  • […] look at the case of an American citizen hailing from India. In 2009, this person was listed in a narcotics case during his visit to India. […]

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