Bombay High Court: A Division Bench of A.A. Sayed and M.S. Karnik, JJ., addressed a Public Interest Litigation, with regard to quashing and setting aside of an Order dated 23rd May, 2020 which prohibited any person or group of persons from dissemination of information through various messaging and social media platforms like WhatsApp, Twitter, Facebook, Tik-Tok and Instagram, etc. found to be incorrect and holding the persons designated as “Admin” personally responsible.
Deputy Commissioner of Police (Operations) in the affidavit-in-reply stated that the said Order was to remain in force till 8th June, 2020 and by efflux of time it came to an end.
In view of the above, Court dismissed the PIL while stating that if in future any such prohibitory order is issued, fresh PIL can be filed. [Geeta Seshu v. Commr. of Police, 2020 SCC OnLine Bom 769 , decided on 10-07-2020]
