AJAY MANKOTIA Vs. STATE OF J & K

JUDGEMENT

(1.) Perusal of the file reveals that the petitioner is seeking quashment of an FIR No. 03/2015 dated 02.01.2015 registered at Police Station Reasi for the commission of offences punishable under Section 500 RPC read with Sections 66-A, 67 and 67-A of the Information Technology Act, 2000 (IT Act).

(2.) In case titled 'Shreya Singhal vs. U.O.I' AIR 2015 SC 1523, Section 66-A of the IT Act has been declared ultra vires.

(3.) The present case is disposed of with a direction to the concerned Investigating Officer to take note of the judgment rendered by the Apex Court in case of Shreya Singhal and proceed further in accordance with law.