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Tik – Tok Mobile App Requires To Be Properly Regulated To Save Terms From Its Negative Impact, Says Orissa High Court.
The Orissa High Court has been considering a bail plea and stated that the app Tik-Tok must be regulated. Justice SK Panigrahi observed that viewing of such an application, is harmful especially for teenagers who indulge a negative impact, therefore is encourages in the degradation of culture and highly showcases disturbing content. The accused in this case was the wife of the deceased. The deceased committed suicide when the deceases came to know that the accused and the co-accused have shared some of the intimate and private videos. Though the court has granted bail, the negative impacts of the application tik-tok lays aloof, it lays a deep impact on the youth. the Court has observed that Tik-Tok has laid a deep impact on the youth, and has become a cause of the tragic end of innocent life. The cases reported are highly rising day by day. The youth also lays vulnerable to such conditions. The deceased have made it embarrassing and humiliating. Therefore, highly encouraging pornography and degrading culture. Therefore showing up explicitly disturbing content and then it is important to save the teen from a negative impact. India highly lacks laws, which ensures cyberbullying. The court also stated that the companies, who look into such applications must take appropriate steps to inculcate the best way so that these applications could be reported when such content is floated. The court also noted that "It is imperative that the personnel engaged in investigation need to be imparted periodical training so as to upgrade their skill to investigate this kind of techno-legal issues. Further, improvement in cyber intelligence, cyber forensics, and cyber prosecution training is long overdue to boost the hitherto rickety cyber policing." The Madras High Court has also observed that the government should prohibit such activities.
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