December 11, 2018:
Bench said that there should be prompt disposal of requisitions of law enforcement agencies to remove unlawful contents.
The Supreme Court Tuesday said the Centre might frame guidelines or standard operating procedure (SoP) to eliminate online videos & images of child pornography & rape.
A bench of Justices Madan B Lokur & U U Lalit said the guidelines or SoP in this regard might be implemented within two weeks.
"The Government of India may frame the necessary guidelines/SoP & implement them within two weeks so as to eliminate child pornography, rape & gang rape imageries, videos & sites in content hosting platforms & other applications," the bench said in its order.
The court has posted the matter for further hearing in February next year.
The top court had on December 6 said that the Centre & internet giants, including Google, Microsoft & Facebook, were in agreement that videos of rape, child pornography & objectionable material were needed to be "stamped out".
The Centre had last month suggested to the court that the intermediaries should deploy trusted flaggers for identifying & deletion of unlawful content & also set up of 24X7 mechanism for dealing with requisitions of law enforcement agencies.
It had also suggested that there should be prompt disposal of requisitions of law enforcement agencies to remove unlawful contents.
The court was hearing a matter following a letter sent in 2015 to then Chief Justice of India H L Dattu by Hyderabad-based NGO Prajwala, along with two rape videos in a pen-drive.
The court had on its own taken cognisance of the letter & asked the CBI to launch a probe to apprehend the culprits.
The NGO's letter had also mooted the idea of maintaining a national sex offenders' register which should contain details of persons convicted for offences like eve-teasing, stalking, molestation & other sexual assaults. Source Link
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