Bombay High Court
Manoj Oswal vs The State Of Maharashtra on 6 August, 2013
Bench: S.C.Dharmadhikari, S.B.Shukre
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kps
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION NO.314 of 2012
Manoj Oswal,
Age : 34 years,
Address : 149, Bhawani Peth,
Pune-411042. ..PETITIONER
-Versus-
1 The State of Maharashtra.
Through Sr.P.I.,
Cyber Crime Cell,
Crime Branch, Pune.
2 Sakal Papers Pvt.Ltd.,
Budhwar Peth,
Pune-411002. ..RESPONDENTS
.............
Mr.Kushal Mor i/by Mr.Ravindra Lokhande, for the Petitioner.
Ms.Neha Prashant i/by ALMT Legal, for the Respondent No.2.
Mrs.P.H.Kantharia, APP, for the Respondent/State.
............
CORAM : S.C.DHARMADHIKARI
AND
S.B.SHUKRE, JJ.
Reserved on : 04th July, 2013.
Pronounced on : 06th August, 2013.
Judgment (Per Dharmadhikari, J):
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2 The Respondents waive service. By consent of parties, heard
forthwith.
3 By this Writ Petition under Article 226 of the Constitution of
India r/w Section 482 of the Code of Criminal Procedure, 1973, the Petitioner is seeking quashing of CR No.3212/2011 registered with the Cyber Crime Cell, Crime Branch, Pune alleging offences punishable under Section 500 of the Indian Penal Code and Section 66-A of the Information Technology Act, 2000.4
The complaint alleges that one Prataprao Govindrao Pawar is Chairman of M/s Sakal Papers Private Limited. This Company is incorporated and registered under the Indian Companies Act, 1956. It is engaged in the business of printing and publishing news papers in the States of Maharashtra and Goa. The Company has also Website, therefore, publications have wide circulation throughout India and abroad. One Abhijeet Prataprao Pawar is Director on the Board of Directors of the said Company. One Leelatai Parulekar is also a Director and she is daughter of the founder of the said Company, namely, late Dr.Nanasaheb Parulekar.
5 It is alleged that there was function organized on 20.09.2011 to celebrate 114th Birth Anniversary of Dr.Nanasaheb Parulekar. That programme was organized at Balgandharva Rangmandir, Pune at 06:00 PM in the evening. The function was attended by high dignitaries and Mr.Prataprao Pawar was also personally present. When that programme was going on, a person i.e. the Petitioner, intending to obstruct the same and to create chaos and confusion, entered the hall although he was not an invitee. He was distributing some pamphlets. He had entered the hall ::: Downloaded on - 27/08/2013 21:14:59 ::: *3* wp.314.12.sxw after pushing several persons. The pamphlets contain the defamatory material against the said Prataprao Pawar. The Petitioner was also seen speaking in defamatory language to those present in the audience. One such pamphlet was given to the employee of the said Company, namely, Dhananjay Divakar. The said Dhananjay Divakar also saw the Petitioner in the hall and at that time, the Complainant Mr.Mahendra Pisal, General Manager of the Company, was shown this pamphlet. On reading it, he found that it contains defamatory statements and also refers to websites, namely, www.savelila.com and www.jeevraksha.org. The Petitioner was calling upon the people in the audience to view these websites.
6On accessing those websites, the Complainant noticed that they contained several defamatory statements and material against Prataprao Pawar and whole purpose was to defame him. Thus, these are the statements made by the Petitioner and some of his associates, although these persons have no connection with the said Company or the said Leelatai Parulekar or her social work. The statements were made to malign and defame Prataprao Pawar. For all these reasons, it was alleged that they have committed the offences punishable under the aforementioned provisions.
7 In this Writ Petition, the Petitioner has alleged that he is a spirited individual working for the betterment of animals and is also the founder of the Pune Unit of People for Animals. He is also an Animal Welfare Officer (Hon) with the Animal Welfare Board of India (for short "AWBI") under the Ministry of Environment and Forests. He has also been appointed as an Animal Welfare Officer (Hon) by the Bombay High Court Committee for monitoring of Animal Welfare Laws in the State of ::: Downloaded on - 27/08/2013 21:14:59 ::: *4* wp.314.12.sxw Maharashtra. He also runs a helpline for animals that rescues around 1200 animals a year.
8 It is alleged that the Information Technology Act, 2000 was deliberately used purely to convert a non cognizable offence into a cognizable one. The Petitioner believes that though there was no case against him under the Information Technology Act, 2000, he was framed under pressure/ influence of politically well connected person to firstly get the Petitioner arrested and tortured in police custody and to harass him further if needed. It is alleged that all this was with an intention to force the Petitioner to withdraw the criminal cases against the said Prataprao Pawar and his men. It is stated that a plain reading of the First Information Report makes it clear that no case is made out against the Petitioner. The First Information Report does not say that the Petitioner was harassing anyone. He did not send any menacing or threatening messages nor that any content of the websites was obtained through illegitimate means. The only complaint being repeated is that his "Saheb" was defamed by the actions of the Petitioner.
9 It is stated that the Petitioner is an Animal Welfare Officer appointed by the Animal Welfare Board of India as well as the Bombay High Court Committee for Animal Welfare. The Petitioner is extremely concerned and frustrated over the situation of animals in the shelter by name "Jeevraksha". It is alleged that Claude Lila Parulekar, the owner of the shelter that has over 200-300 animals, is now completely helpless. She is physically disabled and cannot even lift her head on her own and her two limbs are paralyzed and one limb is fractured. She is mentally inconsistent due to severe dementia and other ailments of the brain and ::: Downloaded on - 27/08/2013 21:14:59 ::: *5* wp.314.12.sxw nervous system. The said Lila Parulekar has no relatives and therefore, a politically well connected person is trying to grab her land. It is claimed that the Petitioner is fighting against this illegality.
10 It is alleged that the Petitioner is, therefore, facing harassment by Police and anti-social elements since last one and a half year to withdraw from the issue. The false and frivolous complaints were filed against the Petitioner with the Animal Welfare Board of India and the Bombay High Court Animal Welfare Committee to get him derecognized as an Animal Welfare Officer. It is stated that after facing enquiry from Animal Welfare Board of India, the Petitioner was found to have been framed and the so-called Complainants said that their signatures/ letterheads have been forged. A second set of complaints was filed in the name of Lila Parulekar with the AWBI in the month of September and the AWBI after perusal of medical records, found that Lila Parulekar was not in sound disposing mind.
11 It is alleged that the Complainant, in this case, at an earlier occasion has used the similar modus operandi to force an opponent named Chandrashekhar Hari Joshi to withdraw all cases filed by him against Prataprao Pawar and his Company. In that particular case, merely on the grounds that Mr.Chandrashekhar Hari Joshi had reimbursed his credit card expenses from Lila Trust, he was in police custody for 7 days and after which he withdrew all cases in the Company Law Board, District Court, High Court and resigned from all Trusts and flew out of India for an indefinite period. Subsequently, the Police were unable to find any evidence and the case was closed.
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12 It is alleged that the Petitioner has been fighting for the rights
of animals since last 14 years and also a friend of Claude Lila Parulekar, who is currently under house arrest and under illegal custody of Prataprao Pawar. The Petitioner tried to raise awareness on the plight of animals and Lila Parulekar through a website www.jeevraksha.org which was made together by a group of Lila's friends and animal lovers called Jeevraksha Support Group. The Petitioner also spread the message through leaflet and email so that Lila and her animals can get justice. It is claimed that the Petitioner also peacefully went to the said function held to celebrate the Birth Centenary of Dr.Nanasaheb Parulekar, father of Lila Parulekar. The Petitioner explained people about condition of Lila and how she is being neglected and her property is being usurped. The Petitioner has annexed the copies of websites at Annexure-B. The Petitioner has also referred to the notice issued to him on behalf of Prataprao Pawar. A copy of notice is at Annexure-C and reply thereto is at Annexure-D to the Writ Petition.
13 In paragraphs 10 and 11 of this Writ Petition, this is what is alleged:-
"10. Prataprao Govind Pawar found it humiliating that people are being made aware of the pitiable condition of Lila Parulekar who is the only daughter of Nanasaheb Parulekar under whose name he runs several trusts and institutions. He also found it difficult to answer before public as to why is this lady in neglect and not being allowed to meet her own friends and well wishers. The accused therefore put to task an entire machinery to avenge this humiliation and also to remove him from his way for grabbing land owned by Lila Parulekar and Jeevraksha.
11. It is also notable that the Complainant Pratap Govindrao Pawar and Sakal Papers Limited appears to have extreme domination over the Police ::: Downloaded on - 27/08/2013 21:14:59 ::: *7* wp.314.12.sxw Department. The Hon'ble High Court issued orders for proper care of animals at Lila Parulekar's shelter on 02.12.2011, however, the guards of Sakal Papers still did not allow volunteers inside the bungalow. The Division Bench of Hon'ble Chief Justice and Justice R.S.Dalvi, perturbed by blatant misuse of muscle power, directed the Commissioner of Police, Pune to provide protection to activists. Despite the specific order to the Commissioner of Police, Pune the Police are reluctant to act and even now animals are not being allowed to be cared for as per orders of the High Court. This amply illustrates what kind of respect the Complainant has kind of clout it has over the Police Department."
14 After alleging as above and complaining that the Petitioner was denied bail on unjustified grounds and put under arrest, what has been then alleged is that it is the Petitioner who has been defamed and publicly.
15 For the above reasons, what is then alleged is that a perusal of the First Information Report would not disclose commission of any cognizable offence. The Information Technology Act, 2000 has been deliberately referred to purely to convert a non cognizable offence into a cognizable one. Though there was no case under the Information Technology Act, 2000, the Petitioner has been framed under pressure or influence of politically well connected persons.
16 It is then stated that the website does not disclose any menacing or offensive material. It is contended that the word "menace" means threat, danger and nuisance, but nothing of that sort is emerging from contents of the website. In these circumstances, the First ::: Downloaded on - 27/08/2013 21:14:59 ::: *8* wp.314.12.sxw Information Report deserves to be quashed.
17 In support of this Writ Petition, Mr.Mor, learned counsel appearing for the Petitioner, submits that the complaint does not disclose commission of any offence. The allegations in the First Information Report are vague. The essential ingredients of the offences have not been referred to leave alone alleged. There is enormous delay in registering the First Information Report. The entire action is vitiated by malafides because the Petitioner is stated to have defamed a highly influential person. The person concerned is Prataprao Pawar, Chairman of M/s Sakal Papers Private Limited. He is a powerful person and has thus managed to get the First Information Report registered although a bare reading of sections which have been invoked, would indicate that the Information Technology Act, 2000 could not have been invoked. There are no particulars regarding which statement attributable to the Petitioner and appearing on the website or leaflet, is defamatory or has caused nuisance, annoyance, etc.. Further, the word "publication" is not appearing in Section 66-A of the Information Technology Act, 2000. That word is specifically to be found in Section 67 and therefore, whenever the Legislature desires to make publication or act of publishing any offensive or obscene material as an offence, it has specifically said so. In that behalf, our attention is invited to Sections 66-E, 67, 67-A and 67-B of the Information Technology Act, 2000. For these reasons, it is submitted that the complaint does not disclose commission of any offence punishable under the Information Technology Act, 2000 and therefore, the First Information Report be quashed to this extent.
18 Lastly, it was urged that the statement not of the person
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allegedly defamed is recorded, but that of an employee of M/s Sakal Papers Private Limited. In these circumstances, this Writ Petition be allowed and the First Information Report to the extent prayed be quashed.
19 On the other hand, the learned APP submits that the First Information Report discloses commission of offences as alleged and therefore, the Writ Petition be dismissed. Her arguments are supported by the Complainant's Advocate as well.
20For properly appreciating the rival contentions, a reference to the allegations in the First Information Report would be necessary. The gist of these allegations have been already referred by us. Suffice it to state that the Petitioner is accused of entering the Auditorium where the function was scheduled and on 20.09.2011. At that time, it is alleged that the Petitioner entered the hall and with a view to disrupt the function, by pushing some guests, started distributing pamphlets containing defamatory statements. The title of that pamphlet has been reproduced in the statement of the General Manager Mr.Mahendra Pisal. The website has also been referred and therefore, the allegations are that the contents of this website defamed the said Prataprao Pawar and Sakal Papers Private Limited. It is alleged that this is the sole motive of distributing the pamphlets and containing defamatory statements. Even the contents of website affirmed this position. The said contents and of website www.jeevraksha.org have been set out at Annexure-B page 21 and what one finds is that they indicate, prima facie, as to how there were disputes between Parulekars and Pawars. It has also been set out as to how the Pawar Group filed the complaint. It is in these circumstances that one ::: Downloaded on - 27/08/2013 21:14:59 ::: *10* wp.314.12.sxw finds that the Petitioner would urge that this act, though, prima facie, may come within the purview of Sections 499 and 500 of the Indian Penal Code, cannot be said to be falling within and covered by the relevant provisions of the Information Technology Act, 2000.
21 We have been taken through the contents of other website which is entitled www.savelila.com. We have also been taken through the annexures of this Writ Petition.
22 The provisions which have been invoked, insofar as the Information Technology Act, 2000 is concerned, are Sections 66-A and 67 which read as under:-
"66-A. Punishment for sending offensive messages through communication service, etc.:-
Any person who sends, by means of a computer resource or a communication device--
(a) any information that is grossly offensive or has menacing character; or
(b) any information which he knows to be false, but for the purpose of causing annoyance, inconvenience, danger, obstruction, insult, injury, criminal intimidation, enmity, hatred or ill will, persistently by making use of such computer resource or a communication device; or
(c) any electronic mail or electronic mail message for the purpose of causing annoyance or inconvenience or to deceive or to mislead the addressee or recipient about the origin of such messages, shall be punishable with imprisonment for a term which may extend to three years and with fine.
Explanation:- For the purpose of this section, terms "electronic mail" and "electronic mail message"
means a message or information created or transmitted or received on a computer, computer ::: Downloaded on - 27/08/2013 21:14:59 ::: *11* wp.314.12.sxw system, computer resource or communication device including attachments in text, image, audio, video and any other electronic record, which may be transmitted with the message."
"67. Punishment for publishing or transmitting obscene material in electronic form.:-
Whoever publishes or transmits or causes to be published or transmitted in the electronic form, any material which is lascivious or appeals to the prurient interest or if its effect is such as to tend to deprave and corrupt persons who are likely, having regard to all relevant circumstances, to read, see or hear the matter contained or embodied in it, shall be punished on first conviction with imprisonment of either description for a term which may extend to three years and with fine which may extend to five lakh rupees and in the event of second or subsequent conviction with imprisonment of either description for a term which may extend to five years and also with fine which may extend to ten lakh rupees."
23 The argument of the Petitioner's Advocate is that the First Information Report does not disclose any offence. The Information Technology Act, 2000 is added merely to register the First Information Report because the allegations essentially are of defamation. The Petitioner is reserving his rights to urge that no offence punishable under Sections 499 and 500 of the Indian Penal Code is committed. That right will be exercised by him at appropriate stage before the Trial Court. However, the Information Technology Act, 2000 itself and provisions in question could not have been invoked particularly because website is not covered within the subject provision.
24 In this behalf, a perusal of Section 66-A and which has been
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invoked in this case, would make it clear that same provides for punishment for sending offensive messages through communication service etc.. Any person who sends by means of a computer resource or a communication device and in this case, any information which he knows to be false, but for the purpose of causing annoyance, inconvenience, danger, obstruction, insult, injury, etc. persistently by making use of such computer resource or a communication device, shall be punished. The explanation to the same would make it clear that what is punishable with imprisonment for a term which may extend to three years and with fine, is an act of sending, by means of a computer resource or a communication device, any information which the person knows to be false and he sends such information persistently by making use of such computer resource or communication device for the purpose of causing annoyance, inconvenience, danger, obstruction, insult, injury, criminal intimidation, enmity, hatred or ill-will. The terms "electronic mail" and "electronic mail message" have been defined to mean a message or information created or transmitted or received on a computer, computer system, computer resource or communication device including attachments in text, images, audio, video and any other electronic record, which may be transmitted with the message.
25 It is, therefore, common knowledge that these terms would not have been defined in the explanation, had the intent of the legislature been not to include within the purview of this provision the sending of any information through website. In this behalf, the definition of the term "information" in Section 2(1)(v) is to be read along with the terms communication device, computer, computer network, computer resource, computer system which definitions are to be found in the very Section ::: Downloaded on - 27/08/2013 21:14:59 ::: *13* wp.314.12.sxw 2(1). It would be apparent that sending offensive messages through communication service would include computer or website and that is implicit therein. The word "data" as defined in Section 2(1)(o) and other definitions referred to above, read thus:-
Section 2(1) :-
"(ha). "communication device" means cell phones, personal digital assistance or combination of both or any other device used to communicate, send or transmit any text, video, audio or image."
"(i) "computer" means any electronic, magnetic, optical or other high-speed data processing device or system which performs logical, arithmetic and memory functions by manipulations of electronic, magnetic or optical impulses, and includes all input, output, processing, storage, computer software or communication facilities which are connected or related to the computer in a computer system or computer network."
"(j) "computer network" means the inter-connection of one or more computers or computer systems or communication device through--
(i) the use of satellite, microwave, terrestrial line, wire, wireless or other communication media; and
(ii) terminals or a complex consisting of two or more inter-connected computers or communication device whether or not the inter-connection is continuously maintained."
"(k) "computer resource" means computer, computer system, computer network, data, computer data base or software."
"(l) "computer system" means a device or collection of devices, including input and output support devices and excluding calculators which are not programmable and capable of being used in conjunction with external files which contain computer programmes, electronic instructions, input ::: Downloaded on - 27/08/2013 21:14:59 ::: *14* wp.314.12.sxw data and output data that performs logic, arithmetic, data storage and retrieval, communication control and other functions."
"(o) "data" means a representation of information, knowledge, facts, concepts or instructions which are being prepared or have been prepared in a formalised manner, and is intended to be processed, is being processed or has been processed in a computer system or computer network, and may be in any form (including computer printouts magnetic or optical storage media, punched cards, punched tapes) or stored internally in the memory of the computer."
"(v) "information" includes data, message, text, images, sound, voice, codes, computer programmes, software and data bases or micro film or computer generated micro fiche."
26 A perusal of all these definitions would indicate that had the Legislature intended to leave out or exclude "website", that would have been by specific provision. If the intent is not to bring within the net or purview of punishing or penal provision, an act of sending, by means of a computer resource or a communication device, the grossly offensive or menacing information or false information for the purpose of causing annoyance, inconvenience, danger, obstruction, insult, injury, etc., then, the Legislature would not have included clause (c) in Section 66-A. 27 However, the argument before us is that the explanation below Section 66-A is applicable to clause (c) and not the earlier clauses. However, that argument is fallacious for the simple reason that sending any information of the above nature, by means of a computer resource or a communication device, is pertaining to data, text, images, audio, video, etc. and therefore, relatable to Section 2(1)(v), whereas, any person ::: Downloaded on - 27/08/2013 21:14:59 ::: *15* wp.314.12.sxw sending any electronic mail or electronic mail message, by means of a computer resource of a communication device, has also to be included and therefore, when such an act of a person is also included within the penal provision, then, the definition of the terms "email" and "email message" was required to be incorporated and was thus, incorporated for completeness. That does not mean that sending information by website alone is included. If any mail or message in electronic form has not been sent through a computer resource or a communication device, then, that is out of the purview of the penal provision. On the other hand, the provision refers to both computer resource, so also, communication device inasmuch as it is not that merely a computer resource and sending something of the above nature by that means alone is punishable. Any communication device utilized for sending information of the above nature is brought in and hence, there is no merit in the submissions of the learned counsel appearing for the Petitioner. There is definition of the term "computer" and which has communication facilities and which are connected or related to a computer or computer system or computer network and equally information is transmitted and mails or messages are given not only through computers, but communication devices as well.
Everything that is offensive or menacing or causing annoyance, inconvenience, danger, insult, injury, etc. is thus, prohibited and such act is made punishable.
28 This aspect becomes very clear if one peruses Section 66 which has been substituted by the Information Technology (Amendment) Act, 2008 (10 of 2009) w.e.f. 27.10.2009. That Section 66 reads as under:-
"66. Computer related offences:-
If any person, dishonestly or fraudulently, does any ::: Downloaded on - 27/08/2013 21:14:59 ::: *16* wp.314.12.sxw act referred to in section 43, he shall be punishable with imprisonment for a term which may extend to three years or with fine which may extend to five lakh rupees or with both.
Explanation:- For the purposes of this section--
(a) the word "dishonestly" shall have the meaning assigned to it in section 24 of the Indian Penal Code (45 of 1860);
(b) the word "fraudulently" shall have the meaning assigned to it in section 25 of the Indian Penal Code (45 of 1860)."
29 Therefore, Chapter XI terms the acts covered in each of the provisions therein as offences and which are punishable. These sections have to be read harmoniously with other provisions so as to make a consistent enactment of the whole. The object and purpose of the Act as enunciated in the Preamble is thus to safeguard and protect those making positive use of the Information Technology. Those intending to misuse it or abuse it have to be penalised and bearing in mind its tremendous potential. The users are of different categories and come from all strata in the society. Thus, the honest use is to be encouraged and dishonest one has to be discouraged. Therefore, this argument must also fail.
30 The other argument is equally untenable and that is, there is no question of sending any information by merely storing it in the website. It is submitted that incorporating some matter about any person in website does not mean sending it. It remains in the website. This is not publication or circulation and therefore, this act is not covered by the subject provision at all. A person is not sending anything by merely creating a website. The ordinary and plain meaning of this term belies this contention. It is defined to mean computing a location connected to the ::: Downloaded on - 27/08/2013 21:14:59 ::: *17* wp.314.12.sxw Internet that maintains one or more web pages.
31 This contention is fallacious because the definition of the terms computer system, computer network and computer resource would make it clear that the Legislature had in mind all such acts as are presently attributed to the Petitioner. It is abundantly clear that we are dealing with are computer related offences. The computer network or website can be accessed by anybody. The website on which the information is stored was accessed in this case by the aggrieved Complainant. That such website was created incorporating information is, prima facie, undisputed. That by creating itself would not mean sending it, is the argument.
32 That argument is wholly misconceived. The ordinary meaning of "send" is "deposit in mail or deliver for transmission". It is also defined to mean (a) "cause to go or be taken or delivered to a particular destination" and (b) "arrange for someone to attend". In these circumstances we do not see how this act of the Petitioner will not come within the purview of the subject provisions of the Information Technology Act, 2000. The argument is that whenever the Legislature intended that publication or transmission of obscene material in electronic form is an offence, it has incorporated specific provision to that effect in the enactment. The language of Section 67 is, therefore, pressed into service. In the present case, sending cannot be termed as publishing or transmitting.
33 Once again this argument fails to take note of the fact that the area and field covered by two provisions, namely, Sections 66-A and ::: Downloaded on - 27/08/2013 21:14:59 ::: *18* wp.314.12.sxw 67, is not the same. The act of sending offensive messages through communication services, etc. is a punishable offence under Section 66-A. Equally, the act of publishing or transmitting obscene material in electronic form is an offence by virtue of Section 67. That is dealing with the obscene material and the act of publishing and transmitting it, has been referred and included. Section 66-A provides for punishment for sending offensive messages. The message, which is in the form of information, is of offensive and menacing character or false or causing annoyance, inconvenience, danger, obstruction, etc. is covered by first two clauses of Section 66-A and by clause (c), electronic mail or electronic mail message has been brought within the purview and for obvious reasons. It is not just an offensive, menacing or false information intended to cause annoyance, inconvenience, obstruction, etc. which is dealt with, but the resource or device utilized are also specifically referred. In other words, without identifying the resource or device used for sending information and message, it will not be proper to make it punishable. In other words, the Legislature intended that the information emanating from computer resource meaning thereby computer system, computer network, computer database or software, must be included and that is how it used the term "computer resource". When the act of sending offensive message is emanating from communication device, then, for the sake of clarity and completeness, the Legislature referred to the communication device and thus, referred to Section 2(1)(ha) of the Information Technology Act, 2000. The Information Technology Act, 2000 has brought in a legislation so as to provide legal recognition for transactions carried out by means of electronic data interchange and other means of electronic communication, commonly referred to as "electronic commerce", which involve the use of alternatives to paper-
::: Downloaded on - 27/08/2013 21:14:59 :::*19* wp.314.12.sxw based methods of communication and storage of information, to facilitate electronic filing of documents with the Government agencies and further to amend the Indian Penal Code, the Indian Evidence Act, 1872, the Banker's Books Evidence Act, 1891 and the Reserve Bank of India Act, 1934 and for matters connected therewith or incidental thereto.
34 The statement of objects and reasons of the Amendment Act 10 of 2009 clarifies that the Information Technology Act, 2000 was enacted with a view to give a fillip to the growth of electronic based transactions, to provide legal recognition for e-commerce and e-
transactions, to facilitate e-governance, to prevent computer based crimes and ensure security practices and procedures in the context of widest possible use of information technology worldwide. The statement of objects and reasons of the Amendment Act 10 of 2009 reads as under:-
"Amendment Act 10 of 2009.
Statement of objects and reasons:-
1. The Information Technology Act was enacted in the year 2000 with a view to give a fillip to the growth of electronic based transactions, to provide legal recognition for e-commerce and e-transactions, to facilitate e-governance, to prevent computer based crimes and ensure security practices and procedures in the context of widest possible use of information technology worldwide.
2. With proliferation of information technology enabled services such as e-governance, e-commerce and e-
transactions, protection of personal data and information and implementation of security practices and procedures relating to these applications of electronic communications have assumed greater importance and they require harmonisation with the provisions of the Information Technology Act. Further, protection of Critical Information Infrastructure is pivotal to national security, economy, public health and safety, so it has become necessary to declare such ::: Downloaded on - 27/08/2013 21:14:59 ::: *20* wp.314.12.sxw infrastructure as a protected system so as to restrict its access.
3. A rapid increase in the use of computer and internet has given rise to new forms of crimes like publishing sexually explicit materials in electronic form, video voyeurism and breach of confidentiality and leakage of data by intermediary, e-commerce frauds like personation commonly known as Phishing, identity theft and offensive messages through communication services. So, penal provisions are required to be included in the Information Technology Act, the Indian Penal Code, the Indian Evidence Act and the Code of Criminal Procedure to prevent such crimes.
4. The United Nations Commission on International Trade Law (UNCITRAL) in the year 2001 adopted the Model Law on Electronic Signatures. The General Assembly of the United Nations by its resolution No.56/80, dated 12th December, 2001, recommended that all States accord favourable consideration to the said Model Law on Electronic Signatures. Since the digital signatures are linked to a specific technology under the existing provisions of the Information Technology Act, it has become necessary to provide for alternate technology of electronic signatures for bringing harmonisation with the said Model Law.
5. The service providers may be authorised by the Central Government or the State Government to set up, maintain and upgrade the computerised facilities and also collect, retain and appropriate service charges for providing such services at such scale as may be specified by the Central Government or the State Government.
6. The Bill seeks to achieve the above objects."
35 Therefore, to urge that creation of website by facilitating its access to others does not mean sending any information, would be incorrect and not in tune with the legislative mandate. In "Encyclopaedia of Information Technology Law, E-mail, the Internet and the Law, Essential Knowledge for Safer Surfing, Tim Kevan and Paul McGrath, Universal Law ::: Downloaded on - 27/08/2013 21:14:59 ::: *21* wp.314.12.sxw Publishing Company, Second Indian Reprint 2010", with reference to decided cases by the Courts in United States of America and United Kingdom, the authors point out the mischief that is imminent and by ingenious defences. The Authors observed thus:-
"From the above it is readily appreciable that e- mail and the internet will complicate matters in this area. The most notorious case at present in this area is Godfrey v Demon Internet Ltd. [1999] 4 ALL ER 342. There, the defendant was an internet service provider (ISP) who offered a Usenet facility enabling persons to publish material to readers across the globe. Persons would submit their work (postings) to the local service provider who would then disseminate them via the internet. The defendant's Usegroup facility kept the articles for two weeks. On 13th January 1997 an article was posted which was purportedly written by the claimant. It was a forgery and defamatory of the claimant. On 17th January the claimant informed the defendant of the forgery and asked that the matter be removed. The defendant did not remove the entry until the expiry of the two weeks period (i.e. 27 th January).
The claimant brought proceedings alleging defamation for the period between 17th January and 27th January. The defendants argued, inter alia, that they were not the common law publishers.
Morland J. held that the Defendants were indeed common law publishers:
"In my judgment the defendant, whenever it transmits and whenever there is transmitted from the storage of its news server a defamatory posting, publish that posting to any subscriber to its ISP who accesses the newsgroup containing that posting. Thus every time one of the defendant's customers accesses "soc.culture.thai" and sees that posting defamatory of the plaintiff there is a publication to that customer"
(at 348e-f).
The defendant had submitted that they were merely the owner of an electronic device through which postings were transmitted. However, Morland J.
::: Downloaded on - 27/08/2013 21:14:59 :::*22* wp.314.12.sxw rejected such a submission pointing to the fact that the defendant stored postings within its computers and could be accessed on that newsgroup. Further, the defendant had sufficient control to obliterate the postings when it felt so necessary. The decision is of fundamental importance to ISPs. It also shows the wide construction being applied to publication in the internet field. ....
The American authorities were reviewed in some depth but then swiftly dealt with by stating that the American law and English law were different in approach and therefore the cases were of limited persuasiveness. This case acknowledges that the internet, and information on it, is not merely provided by mechanical processes. The ISPs are to be seen as living operations with control, and ultimately responsibility, over the material that they provide."
(see page 64 and 65) This apprehension has also been expressed by some Indian writers who have contributed their articles on this point. A comparison between Sections 66-A and 67 is, therefore, out of place.
36 Equally, other argument that the term "inconvenience"
appearing in Section 66-A(b) will enable parties like the Complainant in this case, to involve the Petitioner and others like him in false criminal case, cannot be accepted. It is stated that any information which is inconvenient, does not mean it is offensive or menacing in character. That may be informing public or anybody about a person or making any remark or recording any opinion about his conduct and character. It is bound to cause him inconvenience and by that act alone the offence is not committed. Some information which may be inconvenient, but that does not invite the penalty.
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37 This argument is required to be stated only to be rejected. In
this case, what the Legislature has termed as an offence and which invites punishment is sending any information by means of a computer resource as in this case which a person knows to be false, but it calculated to cause annoyance, inconvenience, danger, obstruction, insult, injury, etc. persistently by making use of a computer resource or a communication device. Therefore, the act is an offence only because false information is being sent and for the purpose of causing annoyance, inconvenience, etc..
Persistently sending such false information is an offence. The word "inconvenience", therefore, must not be read in isolation or out of context. The word takes its colour from other words in clause (b) of Section 66-A. The dictionary meaning of the term "inconvenience" is "a discomfort; something that gives trouble". In Advanced Law Lexicon by P.Ramanatha Aiyar, 3rd Edition Reprint 2007, this is the meaning ascribed to the term "inconvenience". In ordinary and common parlance, the word "inconvenience" as defined in New Concise Oxford English Dictionary, Indian Edition, means "the state or fact of being slightly troublesome or difficult". It also means "causing trouble, difficulties or discomfort".
38 If the information which the person sending knows to be false is sent persistently for causing annoyance, then, it is bound to be inconvenient in the sense it causes discomfiture. It is to create trouble and make things difficult for him. It is in this backdrop that the word is used and salutary principles of interpretation of statute that no word or no phrase be read in isolation, but must be read in the context and consistent with the intendment of the legislature, will govern the interpretation here. Therefore, merely because the legislature had to incorporate some word ::: Downloaded on - 27/08/2013 21:14:59 ::: *24* wp.314.12.sxw or term that it did not add it in this case. The word "inconvenience" was used so that everything which is false and sent persistently will be abusing the information technology. Such abuse of information technology has to be prevented at all costs. It is in that backdrop that the legislature has made a comprehensive provision and we do not find that there is anything which interferes with the right of a person to communicate through the means of this technology. It is intended to further the right and particularly the fundamental freedom of speech and expression. The freedom of speech and expression is not absolute, but subject to some restrictions. That freedom is subject to reasonable restrictions and anything that is indecent or contemptuous or defamatory cannot be said to be covered in this right or freedom, is too well settled to require any reference to either the Indian Constitution or any case law. It is settled principle that just as every citizen is guaranteed freedom of speech and expression, every citizen also has a right to protect his reputation, which is regarded as a property. Hence, nobody can so use his freedom of speech and expression as to injure another's reputation. In the context of right to seek information or right to publish or circulate the views in periodicals, magazines, journals or through electronic media, what has been held is that this freedom must, however, be exercised with circumspection and care must be taken not to trench on the rights of other citizens or to jeopardise public interest. (See Life Insurance Corporation of India v/s Manubhai D. Shah (1992)3 SCC 637). In this context, what has been held by the Honourable Supreme Court in the case of Secretary, Ministry of Information and Broadcasting, Government of India v/s Cricket Association of Bengal, reported in AIR 1995 SC 1236 and after a survey of all decisions in the field, is extremely relevant and that reads thus:-
"52. Article 19(1)(a) declares that all citizens shall have the right of freedom of speech and expression. Clause ::: Downloaded on - 27/08/2013 21:14:59 ::: *25* wp.314.12.sxw (2) of Article 19, at the same time, provides that nothing in sub-clause (1) of clause (1) shall affect the operation of any existing law or prevent the State from making any law, insofar as such law imposes reasonable restrictions on the exercise of the right conferred by the said sub-clause in the interests of the sovereignty and integrity of India, the security of the State, friendly relations with the foreign States, public order, decency or morality or in relation to contempt of court, defamation or incitement of an offence. The grounds upon which reasonable restrictions can be placed upon the freedom of speech and expression are designed firstly to ensure that the said right is not exercised in such a manner as to threaten the sovereignty and integrity of India, security of the State, friendly relations with the foreign States, public order, decency or morality.
Similarly, the said right cannot be so exercised as to amount to contempt of court, defamation or incitement of an offence. Existing laws providing such restrictions are saved and the State is free to make laws in future imposing such restrictions.
The grounds aforesaid are conceived in the interest of ensuring and maintaining conditions in which the said right can meaningfully and peacefully be exercised by the citizens of this country.
53. The freedom of speech and expression is a right given to every citizen of this country and not merely to a few. No one can exercise his right of speech in such a manner as to violate another man's right of speech. One man's right to speak ends where the other man's right to speak begins. Indeed, it may be the duty of the State to ensure that this right is available to all in equal measure and that it is not hijacked by a few to the detriment of the rest. This obligation flows from the preamble to our Constitution, which seeks to secure to all its citizens liberty of thought, expression, belief and worship. State being a product of the Constitution is as much committed to this goal as any citizen of this country. Indeed, this obligation also flows from the injunction in Article 14 that "the ::: Downloaded on - 27/08/2013 21:14:59 ::: *26* wp.314.12.sxw State shall not deny to any person equality before the law" and the direction in Article 38(2) to the effect:
"the State, shall, in particular- endeavour to eliminate inequalities in status, facilities and opportunities, not only amongst individuals but also amongst groups of people........". Under our Constitutional scheme, the State is not merely under an obligation to respect the fundamental rights guaranteed by Part-III but under an equal obligation to ensure conditions in which those rights can be meaningfully and effectively enjoyed by one and all."39
In the above circumstances, we do not find that the present act of the Petitioner as termed by him is merely causing inconvenience and therefore, he is sought to be proceeded against. It is only a false information which causes inconvenience and if it is sent persistently and not otherwise. That is the offence. Such construction of the provision in question would avoid any person sending the messages being hauled up and punished unnecessarily as apprehended by the Petitioner. Ultimately, whether any offence within the meaning of this section has been committed or not will depend upon the facts and circumstances in each case. Whether the allegations in the complaint are proved beyond reasonable doubt will depend upon the evidence led by parties. It is open for the Trial Court to arrive at an independent conclusion in each case as to whether the charge is proved by satisfying itself that the essential ingredients of the section are established or not.
40 As a result of the above discussion and when we find that there is no material which would vitiate the registration of the First Information Report in this case nor can it be said to be lacking in ::: Downloaded on - 27/08/2013 21:14:59 ::: *27* wp.314.12.sxw particulars or vague, then, our discretionary and equitable jurisdiction under Article 226 of the Constitution of India r/w Section 482 of the Code of Criminal Procedure, 1973 cannot be invoked by the Petitioner. The Petitioner cannot request us to interfere in our such jurisdiction merely because in his opinion the First Information Report is delayed. That is a plea which the Petitioner can raise at appropriate stage and during the trial. Therefore, such general and vague plea need not detain us. 41 In this behalf we would fail in our duty if we do not invite the attention of all concerned to the judgment of the Honourable Supreme Court in the case of State of Karnataka and another v/s Dr.Praveen Bhai Thogadia, reported in AIR 2004 SC 2081. The Supreme Court observed as under:-
"7. ...... No person, however, big he may assume or claim to be, should be allowed irrespective of the position he may assume or claim to hold in public life to either act in a manner or make speeches with would destroy secularism recognised by the Constitution of India, 1950. .......
8. ....... The valuable and cherished right of freedom of expression and speech may at times have to be subjected to reasonable subordination of social interests, needs and necessities to preserve the very chore of democratic life - preservation of public order and rule of law. At some such grave situation at least the decision as to the need and necessity to take prohibitory actions must be left to the discretion of those entrusted with the duty of maintaining law and order, and interposition of Courts - unless a concrete case of abuse or exercise of such sweeping powers for extraneous considerations by the authority concerned or that such authority was shown to act at the behest of those in power, and interference as a matter of course and as though adjudicating an appeal, will defeat the very purpose of legislation and legislative intent. ......
10. ....... Welfare of the people is the ultimate goal of all ::: Downloaded on - 27/08/2013 21:14:59 ::: *28* wp.314.12.sxw laws, and State action and above all the Constitution. They have one common object, that is to promote well being and larger interest of the society as a whole and not of any individual or particular groups carrying any brand names. It is inconceivable that there can be social well being without communal harmony, love for each other and hatred for none. The chore of religion based upon spiritual values, which the Vedas, Upanishad and Puranas were said to reveal to mankind seem to be - "Love others, serve others, help ever, hurt never" and "Sarvae Jana Sukhino Bhavantoo". Oneupship in the name of religion, whichever it be or at whomsoever's instance it be, would render constitutional designs countermanded and chaos, claiming its heavy toll on society and humanity as a whole, may be the inevitable evil consequences, whereof. ......."
42 In view of the above discussion, the Writ Petition fails. Rule is discharged.
43 At this stage, a request is made to continue the ad-interim order dated 13.03.2012 for a period of eight weeks to enable the Petitioner to challenge this judgment in a higher court. This request is opposed by the Complainant's Advocate. Having heard the counsel on this point, what we find is that the petition is dismissed by us after holding that the First Information Report discloses prima facie commission of a cognizable offence. Further, what we find is that the arguments were restricted to interpretation of Section 66-A of the Information Technology Act, 2000. The First Information Report alleges commission of offence punishable under Section 500 of the Indian Penal Code as well. In these circumstances the request as made cannot be granted. This request is refused.
(S.B.Shukre, J.) (S.C. Dharmadhikari, J.)
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