Siddharth Satyam vs The State Of Bihar, Through Chief ...
2021 Latest Caselaw 4758 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.16255 of 2021
     ======================================================

Siddharth Satyam, Son of Mr. Krishna Kumar Mani, Resident of 106 Jai Sri Complex, Kabir raman Path, Nageshwar Colony, P.S.- Budha Colony and P.O. Boring Road, Patna.

... ... Petitioner/s Versus

1. The State of Bihar, through Chief Secretary, Bihar, Patna.

2. The Director General of Police, Bihar, Patna.

3. Additional Chief Secretary Home Department Bihar, Patna.

4. Nayyar Hasnan Khan, Additional Director General of Police, Economic Offences unit Bihar, Patna.

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mrs. Alka Verma, Advocate For the Respondent/s : Mr. P. K. Verma, AAG-3 Mr. Saroj Kumar Sharma, AC to AAG-3 ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE) ====================================================== (The proceedings of the Court are being conducted by Hon'ble the Chief Justice/ Hon'ble Judges through Video Conferencing from their residential offices/residences. Also, the Advocates and the Staffs joined the proceedings through Video Conferencing from their residences/offices.) =======================================================

Date : 21-09-2021 Heard learned counsel for the parties.

Petitioner has prayed for the following relief(s):-

"1. The Present Public Interest Litigation (PIL) has been filed for quashing the notification/circular issued by the Bihar Police Patna High Court CWJC No.16255 of 2021 dt.21-09-2021

Headquarter issued under the signature of Mr. Nayyar Hasnan Khan Additional Director General of Police, Economic Offences wing Bihar, Patna. Vide Memo No.-13/2021, Dated- 21.01.2021 by which all the Principle Secretary/Secretary of Bihar government have been advised to inform the Economic Offences wing Bihar, Patna about any objectionable/indecent or delusional/confusing comments made by any person/organizations about the Government, Honourable Ministers, MPs, MLAs and Government officials through social media/Internet so that action can be taken against such people, group in accordance with law, as, such action are against law and comes within the category of cyber crime. And further for putting a stay upon the operation of the notification/circular during the Pendency of this case and for any other order or orders the Hon'ble court may deem fit and proper in the eye of law as the circular under challenge is unconstitutional, arbitrary and unlawful."

Learned counsel for the petitioner seeks permission to

withdraw the present petition reserving liberty to first approach

the authorities inviting attention of the grievances, subject

matter of the present petition.

Permission granted.

Petition stands disposed of as withdrawn with the Patna High Court CWJC No.16255 of 2021 dt.21-09-2021

liberty aforesaid.

Interlocutory Application(s), if any, shall stand

disposed of.

(Sanjay Karol, CJ)

(S. Kumar, J) Amrendra/PKP AFR/NAFR CAV DATE Uploading Date 23.09.2021 Transmission Date