MS X Vs. STATE

JUDGEMENT

(1.) The learned counsel for the parties were heard through videoconferencing.

(2.) The petitioner has filed the present petition, inter alia, praying that directions be issued to respondent nos. 2 to 4 to remove webpages as are mentioned in paragraph no. 15 of the petition.

(3.) The petitioner is a young woman. She states that in the year 2012, she was sixteen years old and was studying in a well-known School in Delhi. She came to be acquainted with a boy (hereafter "the Accused?), who was studying in the same class. And, within a short span of time she became very close friends with him. However, he was very possessive and would not permit her to talk to anyone else. On several occasions he had snatched her phone and read all her messages. She alleges that the accused started emotionally blackmailing her and compelled her to send her intimate photographs to him. He threatened that if she didn?t, he would commit suicide. She succumbed to the said tactics and started sending him her "intimate pictures". She states that the relationship with the Accused was very abusive and therefore, she broke up her relations with him.