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The Supreme court observing that the use of technology and the social media has taken into a dangerous step and asked the centre to step in and come up with the strict guidelines within three weeks. The Bench headed by Hon'ble Justices Deepak Gupta and Aniruddha Bose expressed a serious concern that in social media platforms the offender cannot be tracked down who has violated the privacy of any person or of a matter of any security issue, and hence urged the government to come up with strict regulations regarding the same. The originator of any kind of offensive message or any other message which is violative in nature cannot be tracked down easily in these social media platforms hence the need of strict guidelines is required.
The Apex Court referring the issue as a scientific issue said that neither the Apex Court nor the High Court have the competency to decide anything in this matter also quoting that "it is the government that must come up with strict guidelines to deal with matter" India's Regulatory framework regarding the cyber security and online privacy is much behind as compared to other countries and hence their is a urgent need for data protection laws in the country. As the online space is no longer safe, a person can easily access the private data of some other person or upload some offensive messages, there should be platforms where these activities are prohibited or the platforms must ensure the data security of people and that no one can upload these kind of offensive messages. Data Security and Online space security holds a greater importance than just providing a platform of communication, the privacy of the individual must be protected.
The Apex Court also said that "we cannot escape by saying that we do not have the technology to stop the offenders in the online space, if we have the technology to develop it, then there must be a technology to stop it, and if there is not we must create such technology".
The need of guidelines for the cyber and online data security must be regulated in the country, it is one of the basic structures of a developing country to ensure the cyber security of the online users as it is directly related that how much the country is technologically advanced. Strict Guidelines and regulations must be there to safeguard the interest of the users in all the online based platforms, hence Apex court has given three weeks time to the government to come up with the guidelines for the cyber and data security in public domain for the users in all online platforms.
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