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PROCEDURE TO REGISTER A CYBER CRIME COMPLAINT
Cyber-crime is a term for any illegal activity that uses a computer as a primary means of commission. It is a type of offence that is created against a person or a group of individuals with a criminal motive to intentionally harm the reputation of the victim or cause physical or mental harm to the victim directly or indirectly using modern communication network such as internet.
INDIA PROGRESS TOWARDS A ‘DIGITAL INDIA’ VISION
The “Digital India” vision and the 2016 demonetization have been the game-changers for India’s digital landscape.
Within a fortnight, thousands of Indians were creating their presence ‘online’. Additionally, affordable mobile handsets and high-speed data plans saw more and more Indians welcoming the digital frenzy with open arms. And with this people get too much involved with the internet and find many sources to do the crime.
As, the number of social network users in India has increased drastically from 202.7 million in 2016 to 326.1 million in 2019 and it is expected the same would increase to 390 million in 2021. Facebook, Twitter, Instagram, Linkedln, YouTube, WhatsApp, and Snapchat are some of the popular social networking sites in India. While with this Cyber Crime is also increasing with a high phrase. So, the people should be aware about it that how to file a complaint if they suffered form the Cyber Crime or if there any friend or family member has suffered from the same.
STEPS TO FILE A CYBER-CRIME COMPLAINT
There are many questions which arise in a person mind that Where to file a cyber-crime complaint? What are the steps to register a cyber-crime FIR? What evidence to provide? How long to wait before following up and so much more. This all will be solved by knowing the steps of the Cyber- Crime complaint.
As these are the steps which not just known by the person who has suffered from the Cyber- Crime but it is well known to all the person because it becomes to distressing and tough for the person to know all about it at that time only.
The steps are as follows-
- Submit an application letter addressing the chief of the Cybercrime Division.
- According to the IT Act, a cyber-crime comes under the purview of global jurisdiction. This means that a cyber-crime complaint can be registered with any of the cyber cells in India, irrespective of the place where it was originally committed.
- Then, with filing the complaint one should provide with the details name, contact details, and addressing of the mail. The complaint has to be addressed to the head of the Cybercrime Division of the city where you are filing the cybercrime complaint.
- If you are a victim of online harassment, you may be asked to provide certain documents with the complaint. This depends on the nature of the crime that has been committed.
- Register a Cyber Crime FIR If you do not have access to any of the cyber cells in India, you can file a First Information Report (FIR) at the local police station. In case your complaint is not accepted there, you can approach the Commissioner or the city’s Judicial Magistrate too.
- Certain cyber-crime offenses come under the Indian Penal Code. You can register a cyber-crime FIR at the nearest local police station to report them. It is mandatory under Section 154, Code of Criminal Procedure, for every police officer to record the information/ complaint of an offense, irrespective of the jurisdiction in which the crime was committed.
- Most of the cybercrimes that are covered under the Indian Penal Code are classified as cognizable offenses. A cognizable offence is the one in which a warrant is not required for an arrest or investigation.
DOCUMENTS REQUIRED FOR THE SOCIAL MEDIA BASED COMPLAINTS
- Provide a copy or screenshot showing the offending profile or content.
- A screenshot of the URL of the content.
- Hard and soft copies of the content.
- Ensure that a soft copy is provided in a CD.
REGISTERING AN ONLINE CYBER CRIME COMPLAINT
For filing online Cyber Crime complaint the link that are given below one can go through the link. The Cyber Crime Cell of Delhi Police and Indore have already launched an online portal for educating the masses on cyber-crimes and also accepting online cyber-crime complaints. Following are the links to file a cyber-crime complaint in India through an online portal:
https://www.cybercelldelhi.in/
https://www.indorepolice.org/cyber-crime.php
