AMEET PARMESWARAN Vs. COMMISSIONER OF POLICE, DELHI

JUDGEMENT

(1.) Status report has been filed on behalf of respondent no.1. Notice was issued to respondent nos. 3 to 5. Learned Senior Counsels for respondent 3 and 4 are present. No one is present on behalf of respondent no.5.

(2.) Learned Senior Counsel for respondent no.3 submits that WhatsApp Messages are end to end encrypted and are not stored on their server once delivered. However, the chats would be available on the recipients and sender's phones.

(3.) Learned Senior Counsel for the petitioners has, however, drawn the attention of this Court to the order passed by Madras High Court in W.P. Nos. 20774 and 20214 of 2018 dated 25.04.2019, wherein Learned Senior Counsel appearing on behalf of WhatsApp has made the following submissions;