Suo Motu Pil In Re Protecting Dignity Of ... vs State Of Uttarakhand Through Principal ...
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Uttarakhand High Court

Suo Motu Pil In Re Protecting Dignity Of ... vs State Of Uttarakhand Through Principal ... on 16 February, 2026

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      16.02.2026
                                 WPPIL No. 186 of 2025
                                  Suo Motu Pil In Re Protecting Dignity Of Women          --Petitioner
                                                         Versus
                                  State Of Uttarakhand Through Principal Secretary Home Government Of
                                  Uttarakhand Civil Secretariat, Dehradun and others.  --Respondents


                                 Hon'ble Manoj Kumar Gupta, C.J.

Hon'ble Subhash Upadhyay, J.

1. Sri J.S. Virk, learned Amicus Curiae for the petitioner.

2. Sri Arvind Datar, learned Senior Counsel (through V.C.) assisted by Sri Varun Pathak and Sri Vikas Bahuguna, learned counsel for Meta Platform-respondent No. 5.

3. Sri Aditya Sondhi, learned Senior Counsel (through V.C.) assisted by Sri Karthik Jayashankar, Sri Awanish Upadhyay, Sri Anubhav Kumar, Sri Tejpal Singh Rathore and Ms. Sanchli Sethi, learned counsel for M/s X Corporation / respondent No. 6.

4. Sri Vivek Reddy, learned Senior Counsel (through V.C.) assisted by Ms. Swati Agarwal, Ms. Shivika Mattoo, Ms. Rithika Mathur and Sri Yash Bisht, learned counsel for WhatsApp LLC/respondent No. 7.

5. Learned Amicus Curiae states that he has not been provided with a copy of the affidavit filed on behalf of respondent No. 7.

6. Learned Senior Counsel appearing on behalf of the said respondent states that he would share the affidavit with the Amicus Curiae within 24 hours.

7. Submissions have been made by the learned Senior Counsel stating that the offending Social Media messages have mostly been removed and the guidelines are already in place.

8. Learned Amicus Curiae seeks a short time to put his suggestions on record in the light of the stand taken by the concerned respondents in their affidavits.

9. He is permitted to give his suggestions in writing after sharing the same with the respondents' counsel.

10. The matter is adjourned to 25.02.2026.

(Subhash Upadhyay, J.) (Manoj Kumar Gupta, C.J.) 16.02.2026 16.02.2026 Rathour