Supreme Court - Daily Orders
Shreya Singhal vs U.O.I. on 2 December, 2014
Bench: J. Chelameswar, S.A. Bobde
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ITEM NO.9 COURT NO.7 SECTION PIL
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Criminal) No(s). 167/2012
SHREYA SINGHAL Petitioner(s)
VERSUS
U.O.I. Respondent(s)
(With appln.(s) for exemption from filing O.T., impleadment,
directions and office report)
(For final disposal)
WITH
W.P.(C) No. 21/2013
(With Office Report)
W.P.(C) No. 23/2013
(With Office Report)
W.P.(C) No. 97/2013
(With Office Report)
W.P.(Crl.) No. 199/2013
(With appln.(s) for directions and Office Report)
W.P.(C) No. 217/2013
(With appln.(s) for permission to file additional documents, stay
and Office Report)
W.P.(Crl.) No. 222/2013
(With Office Report)
W.P.(Crl.) No. 225/2013
(With Office Report)
W.P.(C) No. 758/2014
(With appln.(s) for stay and Office Report)
W.P.(Crl.) No. 196/2014
(With Office Report)
Date : 02/12/2014 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s)
WP(CRL)167/2012 Mr.Soli Sorabjee,Sr.Adv.
Signature Not Verified
Ms. Manali Singhal,Adv.
Mr. Saurabh Kirpal,Adv.
Digitally signed by
Om Parkash Sharma
Date: 2014.12.04
17:40:59 IST
Reason: Ms. Ranjeeta Rohtagi,Adv.
Mr. Ninad Laud,Adv.
Mr. Abhishek P. Singh,Adv.
Ms. Mehernaj Mehta,Adv.
Mr. Santosh Sachin,Adv.
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Mr. Gaurav Srivastava,Adv.
WP(Crl)199/2014 Mr. Sanjay Parikh,Adv.
Mr. Apaar Gupta,Adv.
Ms. Karuna Nandy,Adv.
Ms. Mamta Saxena,Adv.
Mr. Sumit Kumar Vats,Adv.
Mr. Pukhrambam Ramesh Kumar,Adv.
WP(C)21/2014 Mr. Prashant Bhushan,Adv.
Mr. Pranav Sachdeva,Adv.
WP(C)23/2013 Mr. Sajan Poovayya,Sr.Adv.
Mr. Sumit Attri,Adv.
Mr. Priyadarshi Banerjee,Adv.
Mr. Maahesh Agarwal,Adv.
Mr. Rishi Agrawala,Adv.
Mr. E. C. Agrawala,Adv.
Mr. Krishan Kumar,Adv.
WP(C)217/20143 Mr. Shyam Divan,Sr.Adv.
Ms. Mishi Choudhary,Adv.
Ms. Shagun Behwat,Adv.
Ms. Praseena E. Joseph,Adv.
for M/s. Lawyer S Knit & Co,Adv.
WP(Crl)167/2012 Mr. S. Udaya Kumar Sagar,Adv.
Mr. Krishna Kumar Singh,Adv.
WP(Cr)167/2012 & Mr. K.K. Venugopal,Sr.Adv.
WP(Crl)222/2013 Mr. Ankur Dalal,Adv.
Ms. Liz Mathew,Adv.
Mr. M.F. Philip,Adv.
Mr. Kush Chaturvedi,Adv.
WP(C)758/2014 Mr. Abhinav Mukerji,Adv.
Ms. Purnima Krishna,Adv.
WP(CR)196/2014 Ms. Lakshmi N. Kaimal,Adv.
For Respondent(s) Mr. Gaurav Bhatia,AAG,U.P.
Mr. Abhishek Chaudhary,Adv.
Mr. Utkarsh Jaiswal,Adv.
WP(Crl)167/2012 Mr. Sapam Biswajit Meite,Adv.
Mr. Z.H. Isaac Haiding,Adv.
Mr. Ashok Kumar Singh,Adv.
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Mr. D. Mahesh Babu,Adv.
Mr. Maninder Singh,ASG
Mr. Sarfraz A. Siddiqui,Adv.
Mr. S.K. Mishra,Adv.
Ms. Rashmi Malhotra,Adv.
Mr. D. S. Mahra,Adv.
For Intervenor Dr. Nafis A. Siddiqui,Adv.
In WP(crl)222/2014) Mr. Shabeel Ahmad,Adv.
Mr. Atul Sinha,Adv.
Mr. Aftab Rasheed,Adv.
Mr. Mohit D. Ram,Adv.
Mr. Ravi Prakash Mehrotra,Adv.
Mr. R. V. Kameshwaran,Adv.
For Intervenor Mr. Shubail Farook,Adv.
In WP(crl)167/12 Mr. Faisal Farook,Adv.
Mrs. Priya Puri,Adv.
WP(C)167/2012 Mr. V. G. Pragasam,Adv.
Mr. S.J. Aristotle,Adv.
Mr. Gireesh Kumar,Adv.
Mr. Sriram P,Adv.
Mr. Vijay Kumar,Adv.
Mr. Arun R. Pedneker,Adv.
Mr. Anirudda P. Mayee,Adv.
Ms. Asha Gopalan Nair,Adv.
Mr. Anip Sachthey,Adv.
Ms. Shagun Matta,Adv.
Mr. Saakaar Sardana,Adv.
(St. of Kerala) Mr. V. Shyamohan,Adv.
Ms. C.Y. Dhinoja,Adv.
Mr. P. venkat Reddy,Adv.
Mr. Sumanth Nookala,Adv.
For M/s. Palwai Venkat Law Associates
UPON hearing the counsel the Court made the following
O R D E R
W.P.(Crl.)No.222/2013
This writ petition is filed challenging the 4 constitutionality of 66A of the Information technology Act in the background of a prosecution initiated against the petitioner herein in Crime No.4786/2013 dated 4.12.2013 at P.S. Kotwali, District Bareilly, Uttar Pradesh.
Mr. K.K. Venugopal, learned senior counsel appearing on behalf of the petitioner submitted that during the pendency of the writ petition, the police investigated into the allegations made in the above mentioned case and submitted a final report before the concerned Magistrate on 2.6.2014. It is submitted by learned counsel that in view of the pendency of the present writ petition, the learned Magistrate is not able to take any further action on the final report.
In the circumstances, we deem it appropriate to clarify that it is open to the learned Magistrate to act on the final report, if any submitted by the police in the above mentioned crime and pass appropriate orders in accordance with law. CRL.MP.NO.22357/2014 IN W.P.(CRL)NO.199/2013 Issue notice in CRL.MP.No.22357/2014 in WP(Crl)199/2013. List all the matters on 9th December, 2014 on the top of the list subject to overnight part heard matter.
[O.P. SHARMA] [JASWINDER KAUR] COURT MASTER COURT MASTER