Ajay Mankotia vs State Of J&K And Others
2021 Latest Caselaw 963 j&K

                                                                 Sr. No. 27
         HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                         AT JAMMU


Case: CRMC No. 111/2015
IA Nos. 1 & 131 of 2015
Ajay Mankotia                                      ...Petitioner(s)/Appellant(s)

                                  Through: None.

                          v/s
State of J&K and others                                       .... Respondent(s)
                                  Through: Sh. Jamrodh Singh, GA
                                           Sh. S. A. Hussain, Advocate.


      CORAM: HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE


                                        ORDER

01. 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 Sections 500 500 RPC read with

Sections 66-A, 67and 67-A of the Information Technology Act, 2000 (IT Act).

02. 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.

03. 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.

04. Disposed of accordingly.

(RAJNESH OSWAL) JUDGE Jammu 24.08.2021 Sunita