LAWS(PAT)-2021-12-63

SHIV KUMAR Vs. STATE OF BIHAR

Decided On December 15, 2021
SHIV KUMAR Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) This Court is dealing with cyber crimes in this proceeding and therefore is taking up a very disturbing matter.

(2.) Mr. Manu Tripurari, learned counsel, is appointed as Amicus Curaie in this case.

(3.) The office is directed to add Economic Offices Unit (EOU), Instagram, Facebook, Twitter, Youtube, Whatsup, Messenger, Meta as opposite party nos. 4 to 11 to this application.