SNEHA KALITA Vs. UNION OF INDIA AND ANOTHER

JUDGEMENT

(1.) When the matter was listed on 27th October, 2017, this Court had passed the following order:-

(2.) In pursuance of the aforesaid order, the Central Government through Scientist-G and Group Coordinator in the Ministry of Electronics and Information Technology (MeitY), New Delhi, has filed an affidavit.

(3.) Mr. K.K. Venugopal, learned Attorney General for India and Mr. P.S. Narasimha, learned Additional Solicitor General have drawn our attention to paragraphs 16, 18, 22, 23, 24 and 25 of the affidavit. Paragraph 16 states about the meetings that have been held by the Central Government at various levels. Paragraph 18 deals with the high-level Committee that has been constituted under the Chairmanship of Director General of CERT-In to investigate all cases where suicides have been committed or attempted allegedly using 'Blue Whale Challenge Game' and the Committee was asked to submit a report after carrying out thorough technical analysis of the personal computers/laptops/mobile devices seized by the police. The composition of the said Committee is reproduced herein-below:- <FRM>JUDGEMENT_163_LAWS(SC)11_2017_1.html</FRM>