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” - Supreme Court of India Judgements
SUPREME COURT OF INDIA DIVISION BENCH APOORVA ARORA AND ANOTHER ETC — Appellant Vs. STATE (GOVT. OF NCT OF DELHI) AND ANOTHER. — Respondent ( Before : A.S. Bopanna and Pamidighantam Sri Narasimha, JJ. ) Criminal Appeal No(s)……2024 (Arising Out of SLP(Crl.) No(s). 5463-5464 of 2023 with Criminal Appeal No(s). ….2024 (Arising out of SLP […]
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