Information Technology Act, 2000 – Sections 67 and 67A - The appellants, involved in the creation of the web-series ‘College Romance,’ are accused of publishing obscene content under Sections 67 and 67A of the IT Act, leading to an FIR against them - “FIR Quashed, Content Upheld: Supreme Court Rejects Charges Against "College Romance" webseries for Vulgarity”