How Cyber Forensics helped nail a Man Accused of uploading Child Pornography

Nearly 18 months after a man from Kalol uploaded a clip of child pornography on social media, Gandhinagar Police on Sunday filed a complaint against him. The complaint was filed against the 27-year-old man after forensic reports confirmed that the material was indeed shared by him. An officer of the special operations group (SOG) of Gandhinagar Police said that the accused, Guddu Rai, had on Feb 6, 2019, uploaded a video showing a child being sexually exploited.

The SOG officer said that “We received information from a US organization, National Centre for Missing & Exploited Children, that a child pornography video had been uploaded from a cellphone number from Kalol".

SOG officers said that they identified the culprit as Rai, who worked at a private firm in Kalol GIDC, on January 28. Police officers had then seized his cellphone & had sent it for examination to forensic experts.

The Officer said that “We have found that Rai got the video from someone & shared it on Facebook". 

Police have booked Rai under Section 67 (B) of the Information Technology Act which deals with offences related to child pornography. 

According to the law, it is a punishable offence to publish or transmit material depicting children in sexually explicit acts. In 2019, CID (crime) of Gujarat Police had prepared a list of about 100 people who were suspected paedophiles in major cities such as Ahmedabad, Surat, Vadodara, & Rajkot. The SOG officer said that this is the first case of child pornography in Gandhinagar district which has been filed after a thorough analysis by forensic experts. The officer said that the probe will also focus on who had sent the video or from which website it was downloaded. Another officer said that police have identified the numbers of other men who had uploaded or downloaded child porn & said that action will be taken against them.

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