G. SWAMY NAIDU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The present writ appeal under clause 15 of the Letters Patent has been preferred against the judgment and order dtd. 4/7/2023 passed in W.P. No. 13590 of 2015.

(2.) The petitioner/appellant herein had filed the writ petition invoking the extraordinary jurisdiction of this Court under Article 226 of the Constitution of India, for quashing the First Information Report bearing FIR No.2 of 2014, for offence under Sec. 66-A of the Information Technology Act, 2000 (hereinafter referred to as "the IT Act") r/w. Sec. 507 of the IPC.

(3.) The writ Court by virtue of judgment and order impugned, while placing reliance upon the Apex Court judgment in the case of Shreya Singhal vs. Union of India, 2015 (5) SCC 1, partially allowed the writ petition and quashed the FIR to the extent it pertained to registration of the case under Sec. 66-A of the IT Act. However, it refused to quash the FIR in regard to the offence under Sec. 507 of the IPC.