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Bombay HC: WhatsApp Group Administrator Not Liable for Member's Objectionable Post - (26 Apr 2021)

CRIMINAL

Bombay High Court has held that a Whatsapp group administrator cannot be held liable for objectionable content posted by a member of the group, in the absence of common intention. The Court has observed that merely acting as an administrator of a group on the messaging app 'Whatsapp, would not amount to 'common intention' as the administrator cannot regulate content before it is posted on the group.

Tags : BOMBAY HIGH COURT   WHATSAPP GROUP ADMINISTRATOR   MEMBER’S OBJECTIONABLE POST  

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