Authored By: Favour Bassey Onoyom
University of Calabar
Introduction
Cyber harassment and online gender-based violence (O-GBV) are increasingly pervasive in Nigeria, mirroring global trends in digital abuse. Victims of such harassment often find that even when perpetrators are identified, arrested, or prosecuted, the harmful content remains accessible online. Platforms’ slow response to complaints, inadequate content moderation, and the borderless nature of the internet exacerbate the harm. This raises pressing questions about the efficacy of traditional legal remedies and the role of the law in protecting victims in real-time.
One proposed solution is the concept of a “shadow ban” as a legal remedy, where content is suppressed, restricted, or hidden online pending the outcome of legal proceedings. This article explores the legal feasibility of interlocutory injunctions directed at Internet Service Providers (ISPs) and social media platforms in Nigeria to achieve such suppression. Central to the argument is Section 37 of the Nigerian Constitution, which guarantees the right to privacy, and whether it can be interpreted as grounding a mandatory “Right to Erasure” for victims of cyber GBV.
The Legal Challenge of Cyber harassment in Nigeria
Online-GBV encompasses stalking, harassment, image-based sexual abuse, revenge pornography, and other harmful conduct perpetrated online. In Nigeria, such acts are primarily addressed under the Cybercrimes (Prohibition, Prevention, Etc.) Act 2015 (“Cybercrimes Act”) and related provisions of the Criminal Code and Penal Code in applicable states.
The Cybercrimes Act criminalizes acts such as identity theft, online fraud, and computer-related offences. However, it offers limited practical recourse for victims seeking immediate removal of harmful content. For example, while Sections 24 and 38 of the Act criminalize the unauthorized distribution of obscene materials, enforcement often lags behind content dissemination. Even after a perpetrator is charged, content may remain online indefinitely due to the decentralized and global nature of platforms, which may not prioritize or recognize Nigerian court orders.
Interlocutory Injunctions as a Legal Mechanism
Interlocutory injunctions are a well-established equitable remedy designed to preserve the status quo pending the resolution of a dispute. In the Nigerian legal context, an interlocutory injunction may be granted where a claimant demonstrates:
- A prima facie case with a probability of success;
- The likelihood of irreparable harm if the injunction is refused; and
- That the balance of convenience favors granting the injunction.
Applying this to cyber harassment, victims may seek an injunction requiring ISPs or social media platforms to suppress or remove harmful content while criminal or civil proceedings continue. This could function as a form of “shadow ban,” ensuring that the ongoing presence of the content does not exacerbate harm, such as emotional distress, reputational damage, or further harassment.
However, implementing this raises complex legal and practical issues. First, the jurisdictional reach of Nigerian courts over global platforms is limited. Platforms may argue that they are not bound by Nigerian law unless they maintain a physical presence in the country. Second, there are procedural challenges: courts would need reliable mechanisms to identify the content and ensure compliance, particularly given the rapid and viral nature of digital content.
content, suggesting that a similar approach could be extended to online harassment cases.¹ Section 37 of the Nigerian Constitution and the Right to Erasure Despite these challenges, Nigerian courts have shown increasing willingness to grant orders against intermediaries in civil and commercial contexts. For example, the Federal High Court has previously issued orders requiring domain registrars to disable websites hosting infringing Section 37 of the Constitution guarantees the right to privacy:
“The privacy of citizens, their homes, correspondence, telephone conversations and telegraphic communications is hereby guaranteed and protected.”²
Though primarily aimed at protecting private communications, this provision can be interpreted as encompassing the digital sphere, including online content that infringes personal dignity and autonomy. In particular, victims of cyber-GBV have a strong argument that the continued online presence of abusive content constitutes a violation of their privacy.
This opens the possibility of a “Right to Erasure”, whereby victims could request the removal of harmful online content, and courts could direct ISPs or platforms to comply pending trial or investigation. The concept has parallels in the European Union’s General Data Protection Regulation (GDPR), Article 17, which recognizes a right to erasure or “right to be forgotten” in certain circumstances.³ While Nigeria does not yet have a formal data protection-based right to erasure, the principle can be grounded in constitutional privacy protections combined with civil remedies like injunctions.
Courts could, therefore, issue interlocutory injunctions mandating platforms to suppress content temporarily, effectively giving victims a form of shadow ban until proceedings are concluded. This balances the protection of victims with the rights of alleged perpetrators and avoids permanent censorship before adjudication.
Practical Considerations
While legally feasible in theory, applying interlocutory injunctions to digital content raises several practical considerations:
- Identification of Platforms: Many platforms hosting harmful content operate outside Nigeria. Coordination with international intermediaries may be required.
- Verification of Content: Courts must establish that the content is abusive, harassing, or violative of privacy. This may require expert testimony or technical assistance. 3. Enforcement Mechanisms: Compliance with court orders may need monitoring, and penalties for non-compliance must be clearly defined.
- Freedom of Expression: Interlocutory orders must be carefully framed to avoid unduly infringing on free speech rights under Section 39 of the Constitution. Courts would need to balance victims’ privacy and protection against freedom of expression.
These challenges are not insurmountable. Legal systems in other jurisdictions, such as the UK and India, have successfully issued injunctions against intermediaries and platforms in online harassment cases.⁴ Nigerian courts can draw on comparative law principles while tailoring remedies to local realities.
Policy Implications
Recognizing a constitutional right to erasure and enabling interlocutory injunctions would have significant policy benefits. Victims of cyber-GBV would have access to timely relief, preventing prolonged harm while investigations or trials proceed. It would also incentivize social media platforms to improve content moderation and cooperate with local legal authorities.
However, implementing such remedies requires complementary reforms, including:
- Clear rules for identifying and serving international platforms;
- Guidelines for judicial assessment of online content;
- Capacity-building for courts to handle digital evidence;
- Public awareness campaigns on digital rights and remedies.
By framing interlocutory injunctions within Section 37, Nigeria could pioneer an approach that respects victims’ privacy, strengthens access to justice, and balances constitutional rights in the digital age.
CONCLUSION
The continued presence of harmful online content, even after a perpetrator has been identified or arrested, highlights the limitations of traditional legal remedies in Nigeria. Victims of cyber GBV often remain exposed to harassment, reputational damage, and emotional distress while the legal process unfolds. In this context, interlocutory injunctions directed at ISPs and social media platforms offer a promising mechanism. Acting as a temporary “shadow ban,” such measures could remove or restrict access to harmful content during ongoing trials, ensuring that victims are not subjected to further harm while awaiting justice.
Grounding these remedies in Section 37 of the Nigerian Constitution provides a strong legal basis. The constitutional guarantee of privacy can be interpreted to support a mandatory right to erasure, allowing victims to request the suppression of content that infringes on their dignity, safety, and personal space. Although Nigeria does not yet have a formal statutory right to erasure similar to the European Union’s GDPR, the principle aligns with emerging norms in digital rights and privacy protection, and courts could adapt it to the local context.
Practical challenges remain. Jurisdiction over global platforms, enforcement of court orders, and the need to balance privacy with freedom of expression are all significant considerations. However, Nigerian courts can draw on comparative experiences from other jurisdictions, where courts have successfully issued injunctions against intermediaries to prevent the dissemination of abusive or harmful content. By carefully designing interlocutory relief that is time-bound, narrowly tailored, and enforceable, the courts can protect victims while respecting constitutional safeguards for free speech.
Ultimately, embracing interlocutory injunctions and the right to erasure would ensure that victims of cyber-harassment have access to timely, meaningful, and effective protection in the digital sphere. Such an approach not only addresses the immediate harms caused by online abuse but also signals a broader commitment to adapting Nigeria’s legal framework to the realities of the digital age, where the pace and reach of information require innovative remedies alongside traditional legal mechanisms.
REFERENCES (OSCOLAR style)
Cybercrimes (Prohibition, Prevention, Etc.) Act 2015 (Nigeria).
- Constitution of the Republic of Nigeria 1999, s 37.
- Regulation (EU) 2016/679 of the European Parliament and of the Council of 27 April 2016 on the protection of natural persons with regard to the processing of personal data and on the free movement of such data (GDPR), Art 17.
- Google Inc v Vidal-Hall [2015] EWCA Civ 311; Shreya Singhal v Union of India (2015) 5 SCC 1.
- Federal High Court of Nigeria, MTN Nigeria Communications Ltd v Nigeria Communications Commission (unreported).





