Edited Book on "Proximity of Victimization in the Digital Age": Call for Chapters

Papers are invited in the form of Chapters for the forthcoming edited book titled "Proximity of Victimization in the Digital Age".

The rapid advancement of digital technologies has transformed the nature of victimization, making it more pervasive and immediate. In the digital age, traditional notions of proximity have evolved-victims and perpetrators no longer need to share physical space for harm to occur. Cybercrimes such as online harassment, cyberstalking, identity theft, financial fraud, and digital surveillance highlight how digital proximity can lead to real-world consequences. This call for papers seeks to explore how digital connectivity affects victimization, the psychological and social impact on victims, and the role of law enforcement, policymakers, and technology developers in addressing these issues.

Goal:
This special issue aims to advance scholarly discussions on the concept of digital proximity in victimization, addressing theoretical frameworks, empirical research, legal perspectives, and technological interventions. We invite papers that examine:

• The redefinition of proximity in digital victimization
• Psychological and emotional effects of cyber victimization
• Emerging trends in cybercrime and online abuse
• Legal and ethical challenges in combating digital victimization
• The role of artificial intelligence and digital forensics in crime prevention
• Cross-border jurisdictional issues in online victimization
• Strategies for digital literacy and victim support

Researchers, practitioners, and policymakers are encouraged to submit original research, case studies, and critical analyses that contribute to understanding and mitigating digital victimization in an increasingly interconnected world.

Key Focus Areas:

• Conceptualizing Digital Proximity and Victimization
• The evolving definition of proximity in the digital landscape
• How digital platforms create new spaces for victimization
• Differences between physical and digital victimization
• Psychological and Social Impact of Digital Victimization
• Emotional and mental health consequences for victims
• Social isolation and stigma related to online victimization
• The role of digital anonymity in increasing victimization risks
• Cybercrime and Emerging Threats
• Cyberstalking, online harassment, and cyberbullying
• Identity theft, financial fraud, and scams in digital spaces
• The rise of AI-driven victimization (deepfakes, automated scams)
• Legal and Ethical Challenges in Digital Victimization
• Jurisdictional complexities in prosecuting cybercrimes
• Privacy laws and their role in protecting victims
• Ethical considerations in digital surveillance and crime prevention
• Technology and Digital Forensics in Crime Prevention
• The role of AI, big data, and machine learning in detecting cybercrimes
• Digital forensics and investigative challenges in online victimization cases
• Strengthening cybersecurity to prevent digital victimization
• Policy, Law Enforcement, and Victim Support
• Global and regional policy responses to cyber victimization
• Law enforcement strategies in addressing digital crimes
• Online victim support services and digital literacy programs
• Cross-Border and Transnational Perspectives on Digital Victimization
• Differences in digital victimization trends across regions
• International cooperation in cybercrime investigations
• The role of digital platforms in mitigating global cyber threats

Guidelines for the full Paper Submission:

• Title: Times New Roman, font size 12, bold, capital letters
• Author details with affiliation: Name of the first author, corresponding authors, Institutional Affiliation, Correspondence Address, E-Mail ID
• Abstract: An abstract of about 150-200 words with 5 keywords.
• Full Paper: The word limit of the paper should be between 4000-5 000 words. The Editorial Board reserves the right to make changes to these conditions and guidelines mentioned herein.
• Sub-titles: Sub titles in Times New Roman, font size 12, bold, capital letters, 1.5 line spacing.
• Main Text: Times New Roman, font size 12, 1.5 spacing, justified, with a margin left 1.5 inch and right 1.0-inch, top 1 inch and bottom 1 inch. The first line of the paragraph is not to be indented.
• APA citations: Please ensure that all information in your manuscript that is taken from another source is substantiated with an in-text reference citation. The publisher will return your submission to you for correction if you do not properly format your references. For more information and examples on APA citations (7)
• Originality of manuscripts: Only ORIGINAL submissions will be accepted
• Publication: Manuscripts may not have been previously published or be submitted for publication elsewhere.
• Peer review: All submissions must undergo a double-blind review process before being accepted for publication.
• Similarity: Should not exceed 10% All papers shall include an 'Introduction' and 'Conclusion', all pages shall be numbered.All tables, charts, graphs, figures etc. should be kept to the minimum. They should be on separate sheets with sources indicated at the bottom.
• Submission to: MS Word file must be sent to drsateesh@manuu.edu.in

Note: Paper will be rejected if they are not adhering to guidelines

Publication Fees:
There is no submission or acceptance fee for manuscripts. However, after the acceptance of manuscripts if authors want the hard copy of edited book, then he shall be required to pay publishing cost (cost of Book) only".

Note: The Book will bear ISBN Number and will be published by publisher of repute.*

Important Date:

Contact:
Manuu Law School
Phone: +91-9455228837
Email: drsateesh@manuu.edu.in

 Back