(1.) The present batch of petitions raises a question that stands at the intersec. of constitutional law and the digital age, viz. whether an individual whose name appears in judicial records that are accessible through internet search engines is entitled, by virtue of the right to informational privacy guaranteed under Article 21 of the Constitution, to seek de-indexing of those records from name-based search results and masking of personal identifiers (including names) from publicly accessible digital versions of those records.
(2.) The petitioners range, inter alia, from persons who have been acquitted of criminal charges, to parties to matrimonial disputes, to persons whose names appear incidentally in judicial records of proceedings to which they were not parties. The petitioners share a common grievance that the continued availability and name-based searchability of judicial records bearing their names in the digital public domain causes disproportionate and continuing harm to their reputations, dignity, and life prospects, excessive to any legitimate public interest served by such continued accessibility.
(3.) The present petitions have been filed by the petitioners invoking the "right to be forgotten". The relief sought is anchored in the fundamental right to life and liberty enshrined under Article 21 of the Constitution, which has been judicially recognised to encompass the right to privacy and dignity of the individual. These petitions, while emanating from diverse factual backgrounds, share certain overlapping features and converge upon the invocation of the "right to be forgotten".
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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