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Easy availability of porn videos is a hurdle in our progress.
A 27 year old woman filed a petition in the Supreme Court praying to ban the pornographic sites. The woman in her affidavit said that she gave precious time of her life in the care of her husband as well as bearing two children, but now her husband of age about 35 years is badly addicted to porn. The porn videos which are easily available nowadays on the internet are the main reason for such addiction.
The affidavit was filed in the case of Kamlesh Vaswani v. Union of India of 2013, which was a PIL claiming a full ban on online pornography. This affidavit of the woman was filed by advocate Vijay Panjwani. She contended that “ easy availability of porn in India is a serious hurdle in the progress of this nation, as whole new generation is adversely affected by these videos, also loss of moral and spiritual values which if not controlled can lead to lack of productivity, rise in sex crimes, matrimonial disputes and then in a complete disaster.” She also said that her husband has been addicted so much that he texted her that “he don’t like having sex with her”, he also asked for having mutual divorce between them and therefore moved to the family court too.
The affidavit was filed in the case of 2013, for banning online pornography in which the court is issuing directions periodically.
