MS X Vs. STATE

JUDGEMENT

(1.) The status report has been filed, which indicates that further URLs containing the offending images/clips have been uploaded on Youtube, Telegram and Instagram.

(2.) Ms Rao, learned ASC appearing for the State submits that this is a matter of child pornography and constitutes an offence under the Protection of Children from Sexual Offences Act, 2012.

(3.) Mr Tejas Karia, learned appearing for respondent no.2 and Ms Jha, learned counsel appearing for R-3/Google submits that there are protocols for preventing child pornography and they shall file a comprehensive affidavit disclosing the same. Mr Karia also submits that the protocols adopted in India are not different from those adopted in other countries.