GOOGLE INDIA PRIVATE LTD Vs M/S. VISAKHA INDUSTRIES
Bench: HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR, HON'BLE MR. JUSTICE K.M. JOSEPH
Judgment by: HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
Case number: Crl.A. No.-001987-001987 / 2014
Diary number: 21566 / 2011
Advocates: E. C. AGRAWALA Vs
SRIDHAR POTARAJU
REPORTABLE
IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1987 OF 2014
GOOGLE INDIA PRIVATE LIMITED ... APPELLANT(S)
VERSUS
M/S. VISAKHA INDUSTRIES AND ANOTHER ... RESPONDENT(S)
J U D G M E N T
K.M. JOSEPH, J.
1. The appellant is the second accused in criminal
complaint filed by the first respondent (hereinafter
referred to as ‘complainant’, for short). The appellant
filed a Petition under Section 482 The Code of Criminal
Procedure, 1973 (hereinafter referred to as ‘the
Cr.PC’, for short), seeking to quash the order passed
by the Magistrate summoning the appellant pursuant to
1
the complaint which seeks to invoke Sections 120B, 500
and 501 read with Section 34 of the Indian Penal Code,
1860 (hereinafter referred to as ‘the IPC’, for short).
THE COMPLAINT
2. The complainant is a public limited company engaged
in the business of manufacturing and selling asbestos
cement sheets with seven manufacturing plants and more
than twenty-five marketing offices all over India. It
is further, inter alia, stated that the product is
manufactured in all its plants in an environment
friendly manner. The first accused is alleged to be the
Coordinator of Ban Asbestos India, a group hosted by
the appellant. Articles are regularly published in the
said group. On 21.11.2008, an article was published. It
was captioned “Poisoning the system: Hindustan Times”.
The complaint targeted renowned politicians of the
country who were named and who had nothing to do with
the ownership and management of the company.
Complainant pleads shock on seeing the article dated
2
31.07.2008 captioned “Visaka Asbestos Industries making
gains”. It is stated that asbestos cement sheets have
been manufactured for more than 70 years in India.
First accused singled out the complainant though there
are other groups manufacturing asbestos cement
products. The relevant part, which is pertinent to the
appellant is contained in paragraph-11:
“11. Complainant most humbly and respectfully submits that the Accused No.1’s statement in the articles in the above mentioned group hosted by the Accused No.2 is filled with hatred towards Complainant which is defamatory in nature, and which a person of ordinary intelligence in society would believe the said statements. Indeed the said statement injured the reputation of Complainant. The act of the accused in posting certain defamatory articles in the cyber space, which is visited by innumerable internet surfers which has vide usage all over the world in who’s mind the complainant company is being caused with such defamatory false statements. The service provider like Accused No.2 has made it easier than ever before to disseminate defamatory statements to the world wide audience without taking any due care and
3
diligence to prevent it. The Accused No.2 has abused the services provided by it, because both the articles in the group hosted by it was targeted towards a particular company which is well within the knowledge of the Accused No.2.”
(Emphasis supplied)
3. Cause of action is mentioned at paragraph-15 and it
reads as follows:
“15.CAUSE OF ACTION: Cause of Action for the complainant arose on 31st July, 2008, when an article “Visaka Asbestos Industries making gains” was disseminated by accused no.1 in “Ban asbestos India” group hosted by accused no.2 and 21st November 2008 when the second article “Poisoning the system: Hindustan Times” was disseminated by the accused no.1 in “Bank Asbestos India” group hosted by accused no.2 and on 10.12.2008 when the notice to withdraw such articles was issued by the Complainant and on subsequent dates.”
4. Jurisdiction is indicated in paragraph-16 of the
complaint and it read as follows:
“16.JURISDICTION: The Corporate Office of the Complainant is situated at
4
“Visaka Towers”, 1-8-303/69/3, S.P. Road, Secunderabad. Since the Corporate Office of the Complainant Company is situated within the limits of P.S. Ramgopalpet, this Hon’ble Court has got jurisdiction to try this complaint.”
5. Deputy Manager (Legal) of the complainant made his
statement. Thereafter, the appellant came to be
summoned. The summoning order read as follows:
“SUMMONS TO AN ACCUSED PERSON
(Sec.81 Cr.P.C.)
1363
In the Court of the XI A.C.M. Magistrate at Secunderabad
c.c. No. 679/2009
Between:
M/s. Visaka Industries … Complainant
AND
Mr. Gopal Krishna & others … Accused
To,
M/s. Google India Pvt. Ltd., 3rd Floor, Prestige Sigma, No.3, Vittal Mallya Road, Bangalore 560001.
5
Whereas your attendance is necessary
answer to Charge of U/s.500, 501 of
I.P.C. r/w 34 you are hereby directed to
appear in person or by pleader before the
Hon’ble XI A.C.M.M. Court on the day
09.09.2009 10.30 A.M.
Dated this……… day ………………
Seal Sd/-
Magistrate”
6. It is the said order which came to be challenged
before the High Court.
7. By the impugned judgment, the High Court has
dismissed the petition.
FINDINGS OF THE HIGH COURT
8. Section 79 of The Information Technology Act, 2000
(hereinafter referred to as ‘the Act’, for short),
which appears to have been relied on by the appellant
was found to not exempt a network service provider from
liability much less criminal liability for the offences
6
under other laws or, more particularly, under the IPC.
It was further found that the above provision exempted
Network Service Provider from liability only on proving
that the offence or contravention was committed without
its knowledge or that he had exercised all due
diligence to prevent the commission of such offence or
contravention. Proof, in that regard, can be let in by
leading evidence by the accused. This is a question of
fact which the High Court may not go into in the
petition under Section 482 of the Cr.PC.. The Court
later notices the amended Section 79 of the Act which
came into being with effect from 27.10.2009. It was
noted that it is only under the said amendment that a
non obstante clause was incorporated keeping the
application of other laws outside the purview in a fact
situation covered by the said provision. Under the
amended Section 79, in case the intermediary enters
into any conspiracy, the exemption under Section 79 of
the Act could not be claimed. So also, the intermediary
could not claim exemption in case he fails to
7
expeditiously remove or disable access to the
objectionable material or unlawful activity, even after
receiving actual knowledge thereof.
9. The appellant, it was found, did not move its
little finger to block the material or to stop
dissemination of the unlawful and objectionable
material in spite of the complainant issuing notice
about the dissemination of defamatory material and
unlawful activity on the part of the first accused.
Therefore, it was found that the appellant could not
claim any exemption under Section 79 of the Act, prior
to its substitution, or Section 79 of the Act, after
its substitution, which took effect from 27.10.2009.
10. The complaint was instituted in January, 2009. It
related to an offence which was being perpetuated from
31.07.2008 onwards, i.e., since long before prior to
the amendment of the said provision. It was finally
found that there was no exemption of any criminal law
in respect of a company which is a juristic person and
which has no body that can be damned or condemned, in
8
case found guilty. Appellant can be awarded with
appropriate punishment though not corporal punishment.
Finding no merit, the petition was dismissed.
11. We heard Shri Sajan Poovayya, learned senior
counsel appearing on behalf of the appellant, Shri
Sridhar Potaraju the learned Counsel for the
complainant/first respondent-M/s. Visakha Industries
and Ms. Madhavi Divan, learned Additional Solicitor
General appearing on behalf of the respondents.
12. Shri Sajan Poovayya would contend that services on
google groups is not provided by the appellant. In
other words, the basis of the complainant that
appellant is the intermediary, is completely erroneous.
The legal notice sent by the complainant, did not make
reference to any specific URL. The expansion of URL is
Unique Reference Locator which is the address of the
content on web to identify or locate the objectionable
post. Therefore, the notice was invalid. The appellant,
however, as a gesture, made over the said notice dated
09.12.2008 to its parent entity, i.e., Google Inc.
9
presently Google LLC. It is Google LLC which owns the
Google Group platforms. Google LLC replied to the legal
notice and requested the complainant to provide
specific URLs. It is without responding to the same
that the complaint came to be filed. It is contended
that the complaint proceeds on a mistaken premise that
the appellant hosts and provides services on Google
Groups. A further fallacious basis is that the
intermediary and hosting service provider is expected
to monitor and pre-censor publication of content on its
platform. Error is alleged to underlie the assumption
that hosting of services involves the fact that the
intermediary host has knowledge of the content posted
on a hosting platform. An independent publication by an
author of any content by itself again demonstrates
absence of any connivance between the author and the
intermediary host. There is no case for the complainant
that the appellant is the author or publisher of the
allegedly defamatory articles. On the other hand, the
10
complaint itself proceeds on the basis that it is the
first accused who is the author of the articles.
13. The appellant lay store by the parallel civil
proceedings between the parties. Following the legal
notice issue to the appellant and to Google LLC on
21.01.2009, a civil suit was instituted against the
first accused, Google LLC and the appellant.
14. The suit filed by the complainant came to be
dismissed by judgment dated 17.02.2014. The complainant
succeeded in the first appeal and the court decreed the
suit on 29.01.2016. The appellants preferred a second
appeal. The appeal came to be allowed by the High Court
on 18.01.2016 by which the suit came to be dismissed
against the appellant which was the second defendant.
It is pointed out that the appellant has filed a review
confined in nature against the same. The complainant
has also filed a review.
15. Google LLC is a company incorporated under the laws
of United States of America. Google LLC owns and
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operates the Google Groups Platforms. The appellant is
the subsidiary of the Google LLC Group. Appellant has
its own separate legal identity. The High Court has
ignored that control over the Google Group platform was
of Google LLC.
16. The learned senior counsel for the appellant drew
our attention to the primary terms upon which service
is rendered by Google LLC. An agreement is contemplated
between a user and Google LLC. Appellant is a company
registered under the Indian Companies Act having its
office at Bangalore. Appellant is appointed as a non-
exclusive reseller of Google LLC Ads program in India
on a principal to principal basis. The appellant is
engaged in business development and promotional
activity for certain limited products and does not play
any role in providing or administering services as
regards Google Groups. It is contended that appellant
is not an agent of Google LLC and it enjoys autonomy in
its functions.
12
17. The terms of service regarding Google Groups
clearly indicate that the services are provided by
Google LLC and not by the appellant. It is contended
that publicly available documents of an unimpeachable
character or any incontrovertible evidence may be
considered by the High Court in deciding a matter under
Section 482 of the Cr.PC.. The Google Groups terms of
service is pressed as one such document. Reliance is
placed on decisions of this Court including Rajiv
Thapar and others v. Madan Lal Kapoor1 and HMT Watches
Limited v. M.A. Abida and another2. Such judicial notice
has been taken in the civil proceedings, it is pointed
out.
18. Next, it contended that the ingredients of the
offence of defamation under Section 499 of the IPC have
not been made out. The first ingredient being
publication of an imputation has not been satisfied qua
the appellant but only as against the first accused. An
intermediary is neither a publisher of third-party
1 (2013) 3 SCC 330
2 (2015) 11 SCC 776
13
content nor does it have knowledge of any content
unless it is notified through an order of an
appropriate court or a Government agency. No provision
of the Act has been invoked. Relying on Sharat Babu
Digumarti v. Government (NCT of Delhi)3 and Shreya
Singhal v. Union of India4, it is sought to be contended
that since no provisions of the Act are invoked, the
complaint is vitiated. It is still further contended
that there is no complaint against the actual
intermediary, viz., Google LLC. It is further contended
that in the context of digital platform, where millions
of posts are made, no editorial control of any sort is
exercised by an intermediary in the publication of any
content on such platforms.
19. It is contended that mere hosting of content would
be insufficient to attribute knowledge, and if does not
amount to publication of content. Appellant cannot be
attributed with actual knowledge to ascribe a mental
element. The role is passive. The author originates the
3 (2017) 2 SCC 18
4 (2015) 5 SCC 1
14
material and the author is the originator and not the
intermediary. The person who accesses or reads the
content again is not an intermediary but the addressee.
Unless the content is brought to the actual knowledge
of the intermediary, taking down the material, cannot
be imposed upon the intermediary. Actual knowledge must
be that which is conveyed through a court order or
through an appropriate Government agency. The
intermediary cannot become a private censor or arbiter
of content. The appellant seeks to emphasise upon the
adverse impact it would have on freedom of Online
Speech and Expression guaranteed under Article 19(1)(A)
of the Constitution of India.
20. The appellant also makes the point that the
mandatory inquiry under Section 202 of the Cr.PC has
not been made. The appellant stood arrayed as an
accused denoting its office at Hyderabad, Bengaluru and
Gurugram whereas the ACJM, whose territorial
jurisdiction is limited to Secunderabad, is the court
where the complaint was filed. Section 202 of the
15
Cr.PC, has been observed, in its breach by the
Magistrate. The decision in Abhijit Pawar v. Hemant
Madhukar Nimbalkar and another5, has been enlisted in
support in this regard.
21. A subsidiary does not become liable for the acts of
its parent company, is another contention. It is also
contended that a person cannot be compelled to perform
an impossible act.
CONTENTIONS OF THE COMPLAINANT
22. It is not open to the appellants to have invoked
powers under Section 482 of the Cr.PC. The matter
involves investigation of allegations relating to
facts. It is pointed out as to whether the appellant is
hosting the google group wherein the first accused has
published defamatory articles is a question of fact.
The question as to whether the appellant is or not an
intermediary, is a question of fact. As to whether the
appellant and Google LLC are managed by different
entities or the same entity, is another question of 5 (2017) 3 SCC 528
16
fact. The respondent would dispute the contention that
the documents produced by the appellant are of an
unimpeachable character. The documents are sought to be
relied on without complying with the mandate of Section
65B of The Indian Evidence Act, 1872. Reliance in this
regard Anvar P.V. v. P.K. Basheer and others6.
23. It is further submitted that the Magistrate has a
judicial discretion upon examining the complainant to
proceed without recourse to the procedure under Section
202 of Cr.PC. There is no pleading of any prejudice by
the appellant nor proof adduced about the same.
Regarding this, reliance is placed on judgment of this
Court in Shivjee Singh v. Nagendra Tiwari and others7.
24. Google hosts the Google Groups. The only question
of fact is whether the appellant is in control of the
said Group or it is, as claimed, controlled by its
Parent Company. Hence, the issue is limited as to the
role of appellant and its participation in the business
of providing Google Groups platform and raising
6 (2014) 10 SCC 473
7 (2010) 7 SCC 578
17
revenues for the same through advertisements, etc.
apart from marketing it. The appellant, it is
contended, cannot be allowed to disown its role in
Google Groups. The appellant has withheld the actual
nature of the activities it is carrying on in India. A
party must come to court with clean hands. The
Memorandum of Association itself, prima facie, shows
that their main objects include providing internet
related projects and/or services and applications.
There is a common economic entity wherein the users are
provided digital space purportedly free but are made to
part with their personal data as consideration. The
said data is used for generating advertisement revenues
which are targeted as user profile and geographical
location.
25. The role of appellant is a question of fact. Once
it is put on notice, Google cannot be heard to say that
it is not aware of the content. If it chooses to
perpetuate the content as publisher of defamatory
content, consequences under law must follow. Appellant
18
plays a very active role in controlling advertisement.
Google is an active publisher as it provides various
tools to users for enabling them to create content
online.
STAND OF THE GOVERNMENT OF INDIA
26. Internet is an important means of expression and
communication. Internet offers information on a
mindboggling variety of subjects. Right to Information
is part of Article 19(1)(A) of the Constitution of
India. Internet has come to be recognised as a
genuinely democratic medium. Communication takes place
at virtually no cost. Internet also is a market place
for commodities and services. The United Nations Human
Rights Council passed a non-binding Resolution in June,
2016 recognizing internet as a basic Human Right. It is
pointed out that Finland became the first country in
2010 which made broadband a legal right for every
citizen.
19
27. There is distinction between publication on the
internet and publication in the print media. Reference
was made to the judgment of this Court in Shreya
Singhal v. Union of India8, which has recognised this
distinction. It is contended that there are infinite
challenges that internet poses. The high speed and the
high volumes render pre-censorship highly difficult.
There is automatic uploading without any application of
mind on the part of the website/platform.
28. In the year 2015, there were 3.5 billion people in
the world who accessed the internet. On Facebook, there
were three million photographs updated per day. In
every minute, 510 comments and 293000 statuses are
posted. In 2013, there were 200 billion tweets on
Twitter. In the traditional television programmes,
films and newspapers, the content is pushed to the
viewer or the reader. The choice of the reader or the
viewer is limited to viewing the content or reading the
same. Internet, it is pointed out, works on the pull
principle where it is the viewer who has complete 8 (2015) 5 SCC 1
20
control and he exercises his choice as to what content
he would wish to view or read.
29. The internet uses public spectrum and airwaves to
transmit signal. In Secretary, Ministry of Information
and Broadcasting, Government of India and others v.
Cricket Association of Bengal and others9, this Court
took the view that the right of the listeners and the
viewers and not the broadcasters, is paramount.
Airwaves and frequencies are public property. Monopoly
by either Government or anyone else would not square
with the free speech interest of citizens.
30. The distinction between the pre-amendment and the
after-amendment versions of Section 79 of the Act is
highlighted. It is contended that the very definition
of intermediary would reveal that it is not an editor
or a publisher as understood in the context of the
print media. What flows from the definition points to
the role being that of a facilitator or conduit rather
than a selector or editor of information. Light is
sought to be sourced from the views of this Court in 9 (1995) 2 SCC 161
21
the decision in Gambhirsinh R. Dekare v. Falgunbhai
Chimabhai Patel and another10:
“18. Therefore, from the scheme of the Act it is evident that it is the Editor who controls the selection of the matter that is published in a newspaper. Further, every copy of the newspaper is required to contain the names of the owner and the Editor and once the name of the Editor is shown, he shall be held responsible in any civil and criminal proceeding. Further, in view of the interpretation clause, the presumption would be that he was the person who controlled the selection of the matter that was published in the newspaper. However, we hasten to add that this presumption under Section 7 of the Act is a rebuttable presumption and it would be deemed a sufficient evidence unless the contrary is proved. The view which we have taken finds support from the judgment of this Court in K.M. Mathew v. K.A. Abraham [(2002) 6 SCC 670 : 2002 SCC (Cri) 1480] , in which it has been held as follows: (SCC p. 676, para 20)
“20. The provisions contained in the Act clearly go to show that there could be a presumption against the Editor whose name is printed in the newspaper to the effect that he is the Editor of such publication
10 (2013) 3 SCC 697
22
and that he is responsible for selecting the matter for publication. Though, a similar presumption cannot be drawn against the Chief Editor, Resident Editor or Managing Editor, nevertheless, the complainant can still allege and prove that they had knowledge and they were responsible for the publication of the defamatory news item. Even the presumption under Section 7 is a rebuttable presumption and the same could be proved otherwise. That by itself indicates that somebody other than editor can also be held responsible for selecting the matter for publication in a newspaper.””
31. The aforesaid discussion was in the context of an
editor under the Press and Registration of Books Act,
1867.
32. Still further, reference is made about the role
attributable to the service provider of internet
platforms and that of an originator in the judgment of
this Court in Sharat Babu Digumarti v. Government
N.C.T. of Delhi11 in Criminal Appeal No. 1222 of 2016.
11 (2017) 2 SCC 18
23
33. Internet is a free platform. This is on account of
free open democratic nature of the internet.
34. It is contended that there will be a chilling
effect on free speech if one were to allow
intermediaries to intervene merely on complaints by
individuals about being defamed or being at the
receiving end of the unfair reporting. If permitted,
such intervention would result in privatisation of
censorship which would be hazardous for free expression
of ideas.
35. Regarding the extent of the liability of an
intermediary, it is contended that after the amendment
in 2008, intermediary’s role as a mere facilitator of
exchanging information or sales, is recognised.
According to Government of India, the pre-amendment
situation is exemplified by the subject matter of the
decision of the Delhi High Court in Avnish Bajaj v.
State (N.C.T. of Delhi)12.
12 116 (2005) DLT 427
24
36. Anybody aggrieved by the posting of any defamatory
matter on the internet can make a takedown reference
under Section 79 of the Act. Section 69A of the Act is
relied on. Section 69A gives power to the Central
Government to block access by giving directions to any
intermediary on being satisfied of there being need to
do so in the interest of sovereignty among other
factors. The matter is governed under the Information
Technology (Procedures and Safeguards for Blocking for
Access of Information by Public) Rules, 2009.
37. As far as the stand of the Union regarding the
liability of the subsidiary of a foreign intermediary
is concerned, reliance is placed on the decision of the
Court of Justice of the European Union (ECJ).
38. The case of In Google Spain SL, Google Inc. v.
Agencia Espanola de Proteccion de Datos (AEPD), Mario
Costeja Gonzalez13, Case C-131/12, Court of Justice of
European Union (ECJ), is important in this regard. In
Google Spain, the ECJ recognized an individual’s right
to be forgotten, enabling a person to obtain removal of 13 ECLI:EU:C:2014:317
25
search results which violated his/her privacy
interests. The case has geographical implications:
first, would such removal of content be restricted to
an EU-audience, and two, does the EU court have the
authority to direct foreign intermediaries to takedown
content. The Court embraced the arguments put forth by
Google’s opponents:
(i) That Google’s search engine activities are closely
related to the activity of selling advertising space,
which is precisely what subsidiaries such as Google’s
establishment in Spain are engaged.
(ii) As a result, the processing activities related to
the search engine service are also being carried out “in
the context of the activities” of Google’s Spanish
subsidiary.
(iii) The counsels for the plaintiff, Spain and Austria,
likewise emphasised the link between the search engine
service and the selling of advertising space from a
business model perspective; arguing that the activity of
Google’s establishment in Spain should not be regarded
26
as an ancillary activity, but rather as an integral part
of the primary activity (i.e. the selling of
advertisement space)(paragraphs 46 to 52).
39. The ECJ therefore considered that the activities of
the search engine operator and those of its
establishment are “inextricably linked”, as Google’s
search engine service is closely related to the
activity of selling advertisement space (paragraph 56).
Specifically, the Court reasoned that, “the activities
relating to the advertising space constitute the means
of rendering the search engine at issue economically
profitable and engine is, at the same time, the means
enabling those activities to be performed.”(paragraph
56). The Court in paragraphs 53 and 54 noted that, the
EU’s Data Protection Directive 95/46 “sought to prevent
individuals from being deprived of the protection
guaranteed by the directive and that protection from
being circumvented, by prescribing a particularly broad
territorial scope.” Based on these observations, the
27
ECJ concluded that the processing relating to the
search engine service should be viewed as taking place
“in the context of the activities of an establishment”
located on EU territory (see paragraphs 53, 54). This
case recognizes that the domestic subsidiary
responsible for advertising and attracting a user base
could be held liable for the acts of the parent.
40. Our attention is also drawn to the decision in
Richardson v. Facebook14. It is contended that however
given that the foreign body may not have Indian
presence, the corporate veil may be lifted to fix
liability on the subsidiary, if it is established that
the latter is an alter ego of the foreign company and
support is sought to be drawn from the judgments of
this Court in New Horizons Limited and another v. Union
of India and others15 and State of U.P. and others v.
Renusagar Power Company and others16.
14 (2015) EWHC 3154 (QB)
15 (1995) 1 SCC 478
16 (1988) 4 SCC 59
28
CONTOURS OF THE JURISDICTION OF THE HIGH COURT UNDER SECTION 482 OF CRIMINAL PROCEDURE CODE, 1973
41. The contours of the jurisdiction of the High Court
under Section 482 is no longer res integra. We would
think that it is sufficient if we only advert to the
judgment of this Court in State of Haryana and others
v. Bhajan Lal and others17. This Court held as follows:
“102. In the backdrop of the interpretation of the various relevant provisions of the Code under Chapter XIV and of the principles of law enunciated by this Court in a series of decisions relating to the exercise of the extraordinary power under Article 226 or the inherent powers under Section 482 of the Code which we have extracted and reproduced above, we give the following categories of cases by way of illustration wherein such power could be exercised either to prevent abuse of the process of any court or otherwise to secure the ends of justice, though it may not be possible to lay down any precise, clearly defined and sufficiently channelised and inflexible guidelines or rigid formulae and to give an exhaustive list of myriad kinds of cases wherein such power should be exercised.
17 (1992) Supp (1) SCC 335
29
(1) Where the allegations made in the first information report or the complaint, even if they are taken at their face value and accepted in their entirety do not prima facie constitute any offence or make out a case against the accused.
(2) Where the allegations in the first information report and other materials, if any, accompanying the FIR do not disclose a cognizable offence, justifying an investigation by police officers under Section 156(1) of the Code except under an order of a Magistrate within the purview of Section 155(2) of the Code.
(3) Where the uncontroverted allegations made in the FIR or complaint and the evidence collected in support of the same do not disclose the commission of any offence and make out a case against the accused.
(4) Where, the allegations in the FIR do not constitute a cognizable offence but constitute only a non-cognizable offence, no investigation is permitted by a police officer without an order of a Magistrate as contemplated under Section 155(2) of the Code.
30
(5) Where the allegations made in the FIR or complaint are so absurd and inherently improbable on the basis of which no prudent person can ever reach a just conclusion that there is sufficient ground for proceeding against the accused.
(6) Where there is an express legal bar engrafted in any of the provisions of the Code or the concerned Act (under which a criminal proceeding is instituted) to the institution and continuance of the proceedings and/or where there is a specific provision in the Code or the concerned Act, providing efficacious redress for the grievance of the aggrieved party.
(7) Where a criminal proceeding is manifestly attended with mala fide and/or where the proceeding is maliciously instituted with an ulterior motive for wreaking vengeance on the accused and with a view to spite him due to private and personal grudge.
103. We also give a note of caution to the effect that the power of quashing a criminal proceeding should be exercised very sparingly and with circumspection and that too in the rarest of rare cases; that the court will not be justified in
31
embarking upon an enquiry as to the reliability or genuineness or otherwise of the allegations made in the FIR or the complaint and that the extraordinary or inherent powers do not confer an arbitrary jurisdiction on the court to act according to its whim or caprice.”
42. As to what is the scope of the expression “rarest
of rare cases” indicated in paragraph 103, we may only
refer to the judgment of this Court in Jeffrey J.
Diermeier and another v. State of West Bengal and
another18 wherein the law laid down by a Bench of three
Judges in Som Mittal v. Govt. of Karnataka19 has been
referred to:
“23. The purport of the expression “rarest of rare cases”, to which reference was made by Shri Venugopal, has been explained recently in Som Mittal (2) v. Govt. of Karnataka [(2008) 3 SCC 574 : (2008) 1 SCC (L&S) 910 : (2008) 2 SCC (Cri) 1] . Speaking for a Bench of three Judges, the Hon'ble the Chief Justice said: (SCC pp. 580-81, para 9)
18 (2010) 6 SCC 243
19 (2008) 3 SCC 753
32
“9. When the words ‘rarest of rare cases’ are used after the words ‘sparingly and with circumspection’ while describing the scope of Section 482, those words merely emphasise and reiterate what is intended to be conveyed by the words ‘sparingly and with circumspection’. They mean that the power under Section 482 to quash proceedings should not be used mechanically or routinely, but with care and caution, only when a clear case for quashing is made out and failure to interfere would lead to a miscarriage of justice. The expression ‘rarest of rare cases’ is not used in the sense in which it is used with reference to punishment for offences under Section 302 IPC, but to emphasise that the power under Section 482 CrPC to quash the FIR or criminal proceedings should be used sparingly and with circumspection.”
(Emphasis supplied)
43. Applying the principles, the question would be
whether the appellant had made out a case for granting
relief in proceedings under Section 482 of the Cr.PC.
As far as the offence of defamation is concerned, even
though the offence under Section 500 is non-cognizable
under the First Schedule to the Cr.PC, the matter would
33
not be governed by paragraph 2 of the judgment of this
Court in Bhajan Lal (supra) as the it
is the case of a complaint and not of a Police Report.
Equally, paragraph 4 of Bhajan Lal
(supra) is for the same reason inapplicable. We do not
think that it is a case where we could hold that
proceeding is manifestly attended with mala fide and/or
where the proceeding is maliciously instituted with an
ulterior motive for wrecking vengeance on the appellant
with a view to spite him due to private and personal
grudge.
44. Next, we must consider whether there is any express
legal bar engrafted in any provisions of the Code or
the Act governing the field to the institution and
continuance of the proceedings. It is here that
provisions of Section 79 of Information Technology Act,
2000 would assume significance.
45. Section 79 of the Information Technology Act, as it
was enacted originally, read as follows:
“Chapter XII
34
NETWORK SERVICE PROVIDERS NOT TO BE LIABLE IN CERTAIN CASES
79. Network Service Providers not to be liable in certain cases: For the removal of doubts, it is hereby declared that no person providing any service as a network service provider shall be liable under this Act, rule or regulations made thereunder for any third party information or data made available by him if he proves that the offence or contravention was committed without his knowledge or that he had exercised all due diligence to prevent the commission of such offence or contravention.
Explanation. For the purpose of this Section, (a) “network service provider” means an
intermediary; (b) “third party information” means any
information dealt with by a network service provider in his capacity as an intermediary.”
(Emphasis supplied)
46. The said provision was substituted by the
Information Technology (Amendment) Act of 2008. It came
into force on 27.10.2009. It reads as follows:
“79 Exemption from liability of intermediary in certain cases:
(1) Notwithstanding anything contained in any law for the time being in force but subject to the provisions of sub-
35
sections (2) and (3), an intermediary shall not be liable for any third party information, data, or communication link hosted by him.
(2) The provisions of sub-section (1) shall apply if- (a) the function of the intermediary
is limited to providing access to a communication system over which information made available by third parties is transmitted or temporarily stored; or
(b) the intermediary does not- (i) initiate the transmission, (ii)select the receiver of the
transmission, and (iii) select or modify the
information contained in the transmission
(c) the intermediary observes due diligence while discharging his duties under this Act and also observes such other guidelines as the Central Government may prescribe in this behalf (Inserted Vide ITAA 2008)
(3) The provisions of sub-section (1) shall not apply if-
(a) the intermediary has conspired or abetted or aided or induced whether by threats or promise or otherwise in the commission of the unlawful act (ITAA 2008)
(b) upon receiving actual knowledge, or on being notified by the appropriate Government or its agency that any information, data or communication link residing in
36
or connected to a computer resource controlled by the intermediary is being used to commit the unlawful act, the intermediary fails to expeditiously remove or disable access to that material on that resource without vitiating the evidence in any manner.
Explanation:- For the purpose of this section, the expression "third party information" means any information dealt with by an intermediary in his capacity as an intermediary.”
47. The High Court has contrasted the earlier avtar of
Section 79 with the newly inserted provisions and held
as follows:
“4. … In the case on hand, in spite of the 1st respondent issuing notice bringing the petition about dissemination of defamatory material and unlawful activity on the part of A-1 through the medium of A-2, the petitioner/A-2 did not move its little finger to block the said material or to stop dissemination of the unlawful and objectionable material. Therefore, the petitioner/A-2 cannot claim any exemption either under Section 79 of the Act as it stood originally or Section 79 of the Act after the amendment which took effect from 27.10.2009. the present case in the lower court was instituted in January, 2009 relating to the offences which are being
37
perpetrated from 31.07.2009 onwards, i.e., since long prior to the amendment of the said provision.”
48. The discussion of the High Court regarding Section
79 reveals the following findings:
a. The earlier version of Section 79 kept at bay the
impact of other laws. After the amendment, Section 79
affords exemption from any other law in respect of
the third-party information subject to sub-Section
(2) of Section 79.
b. Intermediary under the extant provisions of Section
79 cannot seek refuge in Section 79 if it failed to
expeditiously remove or disable access to the
objectionable material or unlawful activity even
after receiving actual knowledge thereof.
c. In the case, it is found that in spite of the first
respondent complaint issuing notice about
dissemination of defamatory information on the part
of A1-accused no.1-appellant did not move its little
finger to block the material or to stop dissemination
of unlawful and objectionable material. This conduct
38
of the appellant disentitles it from claiming
protection either under the provisions of the
unamended Section 79 or under Section 79 after
substitution. The offence in this case was
perpetuated from 31.07.2008 onwards since long prior
to the substitution.
49. At this juncture, it is apposite that we took a
deeper look at what the Government of India has to say
about Section 79.
50. Section 79 is a safe harbour provision. Internet
intermediaries give access to host, disseminate and
index content, products and services originated by
third parties on the internet. There are different
kinds of intermediaries. They include:
i. Internet Access and Service Provider
(ISP). Examples are given in this category
of Airtel, Vodafone, BSNL among others;
ii. Data Processing and Web Hosting Providers.
Examples include Godaddy and Bigrock;
39
iii. Internet Search Engines and Portals like
Google, Yahoo and Binge;
iv. E-mail hosts like gmail (Google) and
yahoomail;
v. Then there are instant messaging platforms
such as Whatsapp, Facebook Messenger,
Skype, etc.;
vi. E-commerce intermediaries where the
platforms do not take title to the goods
being sold like Amazon India, Flipkart,
etc.;
vii. Internet Payment Systems and Mobile
Walleters like Paytm, etc.;
viii. There are also participative internet
platforms.
51. The 2008 amendment introduced Chapter XII to the
Information Technology Act. The amendment was in the
40
background of the decision of the Delhi High Court in
Avinash Bajaj v. State (NCT of Delhi)20.
52. Intermediaries stand on a different footing being
only facilitators of exchanges of information or sales.
Prior to the amendment, the exemption provision under
Section 79 did not exist and, therefore, an
intermediary would have been liable for any third-party
information or data made available by him as seen in
the Bazeed (supra). After the amendment, intermediary
is not liable under any Act if it satisfied certain
requirements as detailed in Section 79.
53. After referring to the decision in Shreya
Singhal (supra), the Government of India has understood
the position at law to be that Section 79 stands read
down to mean that an intermediary would need to
takedown information only upon receiving actual
knowledge that a court order has been passed to remove
or disable certain material and not otherwise. The
further stand of the Government of India is thus there
is a recognition that intermediaries and neutral 20 116/2005 DLT 427
41
platforms are only facilitating information. It is
further pointed out on behalf of the Government of
India that the interpretation placed by this Court in
Shreya Singhal (supra) was not available to the High
Court when it passed the impugned order in this case.
Shreya Singhal makes it clear that an intermediary’s
liability will not arise unless it failed to take down
material upon there being actual knowledge by court
order or government communication. This safeguard has
been put in place to avoid chilling affect on free
speech. The intermediaries would, if a contrary view is
taken, stand elevated to the status of super censors
and denude the internet of it unique feature of a
democratic medium for all to publish, access and read
any and all kinds of information.
54. Owing to the special unique characteristic of the
internet, intermediaries are not in a position to know
about a content which is posted on its platforms by
itself and, therefore, the strict liability principle
cannot be made applicable to internet intermediaries.
42
It is the specific stand of the Government of India
that even pre-amendment, an intermediary could not know
the contents of what is posted on its website and,
therefore, be held liable in the absence of a takedown
order by a court or Governmental Agency.
55. The Government of India, it is also noticed, has
perceived a distinction between blocking under Section
69A of the Information Technology Act and takedown
under Section 79 of the Information Technology Act.
Section 69A reads as follows:
“69A, Power to issue directions for blocking for public access of any information through any computer resource
(1) Where the Central Government or any of its officer specially authorized by it in this behalf is satisfied that it is necessary or expedient so to do in the interest of sovereignty and integrity of India, defence of India, security of the State, friendly relations with foreign states or public order or for preventing incitement to the commission of any cognizable offence relating to above, it may subject to the provisions of sub- sections (2) for reasons to be recorded in writing, by order direct any agency of the Government or intermediary to block access
43
by the public or cause to be blocked for access by public any information generated, transmitted, received, stored or hosted in any computer resource.
(2) The procedure and safeguards subject to which such blocking for access by the public may be carried out shall be such as may be prescribed.
3) The intermediary who fails to comply with the direction issued under sub- section (1) shall be punished with an imprisonment for a term which may extend to seven years and also be liable to fine.”
56. It is pointed out that the grounds under which
Government issues directions for blocking information
are limited and confined to matters relating to
national security, public order and the like. The power
does not expand to blocking any case of defamation,
contempt of court, etc. A blocking order under Section
69A cannot be passed for criminal defamation as it does
not fall under the scope of Section 69A. Therefore, if
a party is aggrieved by posting of a defamatory content
on website, he must seek recourse to the court process
for adjudication. The matter can be directed to be
44
removed or access disabled under Section 79(3) of the
Information Technology Act. Since, the Court process
can be long drawn, the aggrieved party may seek an
interim order before a competent court.
57. In fact, the learned Senior Counsel for the
appellant did not, as such, canvass the matter on the
basis of Section 79 before it was substituted. However,
we deem it proper to delineate its scope in view of the
fact that if there is an express legal bar to attach
criminal liability upon the appellant under the Act, it
would become a matter of jurisdiction. It is also the
stand taken by the Government of India that there be no
liability on the intermediary under Section 79 of the
Act prior to the substitution as we have set out herein
before.
58. It must be noted that stand of the appellant
primarily has been that the appellant is not the
intermediary in this case and the intermediary in this
case is Google LLC. The arguments have been otherwise
addressed by the appellant on the basis though that
45
even proceeding on the basis that the appellant is
treated as an intermediary, the complaint against the
appellant, cannot be allowed to proceed.
59. On the question as to whether Section 79, as it
stood prior to the substitution, would provide a shield
to an intermediary, we would enter the following
findings.
60. In our view, Section 79, before its substitution,
exempted the Network Service Provider, which is defined
as an intermediary, from liability under the Act, Rules
or Regulations made thereunder in regard to any third-
party information or data made available by him
provided the Service Provider:
1. Proves that the offence or contravention was
committed without his knowledge;
2. The Service Provider proves that he had exercised
all due diligence to prevent the commissioning of
such offences or contraventions.
61. This provision may be contrasted with the later
avtar of Section 79 of the Act consequent upon
46
substitution with effect from 27.10.2009. Sub-Section
(1) of Section 79, in unambiguous words, declares by
way of a non-obstante clause that in spite of anything
contained in any law which is in force, though subject
to the provisions of sub-Sections (2) and (3), an
intermediary would not be liable for any third-party
information, data or communication link hosted by him.
The conditions are set out in sub-Section (2).
62. As we have noticed, the scope of Section 79, before
its substitution, was confined to confer immunity from
liability in regard to an offence under the Act or the
Rules or Regulations qua third-party action or data
made available. In this regard, it must be noticed that
Chapter XI of the Act deals with the offences. Sections
65 to 67B deals with various offences under the Act.
This is besides Sections 71, 72A, 73 and 74 of the Act.
Section 79 falls under Chapter XII. Therefore, the
scheme of the Act would also indicate that Section 79,
as it was prior to the substitution, was indeed
47
confined to the liability of the Network Service
Provider arising out of the provisions of the Act
besides, no doubt, Rules and Regulations, and it was
not, in short, a bar to the complaint under Section
500 of the IPC being launched or prosecuted.
63. The complaint relates, in short, to a period, much
prior to the substitution of Section 79 of the Act,
which ultimately took place only with effect from
27.10.2009. The court, in Shreya Singhal (supra), was
not considering the provisions of Section 79 as it
stood before the substitution on 27.10.2009 which is
what the High Court has focussed on to find that it was
not open to the appellant to seek shelter under Section
79. No doubt, there are certain observations which have
been made by the High Court regarding notice to the
petitioner, which we will dwell upon.
64. We may, in fact, notice another aspect of the
matter. Even, proceeding on the basis that Section 79
should engage us any further, we cannot be oblivious to
an integral feature of Section 79 prior to its
48
substitution. As we have noted, the Law Giver has given
protection from liability not unconditionally. It is
for the Service Provider to prove that the offence or
contravention was committed without his knowledge. He
is also to prove that he has exercised all due
diligence to prevent the commission of such offence or
contravention. We will, for the purpose of argument,
assume that the offence or contravention could relate
to even Section 500 of the IPC. Even then, for the
protection given by the provisions, as it stood at the
time when the offence alleged against the appellant was
allegedly committed by it, to apply, it would become
incumbent upon the appellant to prove that the offence
or the contravention was committed without its
knowledge and that it had taken all due diligence to
prevent the commission of such offence or
contravention. It may be at once noticed that in
reality the scope of Section 79 of the Act, prior to
the substitution, was limited to granting exemption to
the Network Service Provider from any liability under
49
the Act, Rules or Regulations made thereunder, no
doubt, in regard to third-party information or data
available by him. The commission of an offence under
Section 500 of the IPC, would not be a liability under
the Act or a Rules, or Regulations made under the Act.
However, it is undoubtedly true that the scope of the
protection afforded to the intermediary stands
remarkably expanded with the substituted provisions of
Section 79 coming into force, no doubt, subject to the
conditions attached thereunder and as explained by this
Court in Shreya Singhal (supra).
65. The Government of India, no doubt, has contended
that the High Court did not have the benefit of
judgment of this Court in Shreya Singhal (supra). We
may notice that what is considered in Shreya Singhal
(supra) was Section 79 after substitution. There was a
challenge mounted to the constitutionality of Section
79. This Court held as follows, inter alia:
“120. One of the petitioners' counsel also assailed Section 79(3)(b) to the extent that it makes the intermediary
50
exercise its own judgment upon receiving actual knowledge that any information is being used to commit unlawful acts. Further, the expression “unlawful acts” also goes way beyond the specified subjects delineated in Article 19(2).
121. It must first be appreciated that Section 79 is an exemption provision. Being an exemption provision, it is closely related to provisions which provide for offences including Section 69- A. We have seen how under Section 69-A blocking can take place only by a reasoned order after complying with several procedural safeguards including a hearing to the originator and intermediary. We have also seen how there are only two ways in which a blocking order can be passed— one by the Designated Officer after complying with the 2009 Rules and the other by the Designated Officer when he has to follow an order passed by a competent court. The intermediary applying its own mind to whether information should or should not be blocked is noticeably absent in Section 69-A read with the 2009 Rules.
122. Section 79(3)(b) has to be read down to mean that the intermediary upon receiving actual knowledge that a court order has been passed asking it to expeditiously remove or disable access to certain material must then fail to expeditiously remove or disable access to
51
that material. This is for the reason that otherwise it would be very difficult for intermediaries like Google, Facebook, etc. to act when millions of requests are made and the intermediary is then to judge as to which of such requests are legitimate and which are not. We have been informed that in other countries worldwide this view has gained acceptance, Argentina being in the forefront. Also, the Court order and/or the notification by the appropriate Government or its agency must strictly conform to the subject-matters laid down in Article 19(2). Unlawful acts beyond what is laid down in Article 19(2) obviously cannot form any part of Section 79. With these two caveats, we refrain from striking down Section 79(3)(b).
123. The learned Additional Solicitor General informed us that it is a common practice worldwide for intermediaries to have user agreements containing what is stated in Rule 3(2). However, Rule 3(4) needs to be read down in the same manner as Section 79(3)(b). The knowledge spoken of in the said sub-rule must only be through the medium of a court order. Subject to this, the Information Technology (Intermediaries Guidelines) Rules, 2011 are valid.
xxx xxx xxx
124.3. Section 79 is valid subject to Section 79(3)(b) being read down to mean that an intermediary upon receiving actual
52
knowledge from a court order or on being notified by the appropriate government or its agency that unlawful acts relatable to Article 19(2) are going to be committed then fails to expeditiously remove or disable access to such material. Similarly, the Information Technology “Intermediary Guidelines” Rules, 2011 are valid subject to Rule 3 sub-rule (4) being read down in the same manner as indicated in the judgment.”
66. The Court also was considering the challenge to the
provisions of the Information Technology (Intermediaries
Guidelines) Rules, 2011 (hereinafter referred to as
‘the Rules’ for short). The Rules were brought into
force after 2011. It was made under Section 87 of the
Act. Rule 3 provides for due diligence to be observed
by the intermediary. It is obliged to publish the Rules
and Regulations and the Privacy Policy and User
Agreement. The intermediary is to intimate the user not
to use certain matter which include defamatory matter.
Rule 3(3) of the Rules provided that the intermediary
was not to knowingly host or publish any information,
inter alia, contained, as specified in sub-Rule (2).
53
Thus, under the Rules, the intermediary could not
knowingly host or publish information which was, inter
alia, defamatory. Rule 3(4) of the Rules, read as
follows:
“3. Due diligence to he observed by intermediary — The intermediary shall observe following due diligence while discharging his duties, namely : —
xxx xxx xxx
(4) The intermediary, on whose computer system the information is stored or hosted or published, upon obtaining knowledge by itself or been brought to actual knowledge by an affected person in writing or through email signed with electronic signature about any such information as mentioned in sub-rule (2) above, shall act within thirty six hours and where applicable, work with user or owner of such information to disable such information that is in contravention of sub-rule (2). Further the intermediary shall preserve such information and associated records for at least ninety days for investigation purposes,”
67. It is clear that the entire discussion came to be
made in the context of the challenge to the provisions
of Section 79 after substitution. No doubt, there are
54
observations, which have been made, the effect of which
we shall deal with to the extent that is relevant to
this case. What is relevant is, for the purpose of
deciding this case, we are of the view that this may
not be the case where there is an express legal bar in
the form of Section 79 of the Act prior to its
substitution. We cannot be unmindful of the fact that
we are dealing with a criminal complaint and the
question to be considered is whether the offence, as
alleged in the complaint, was committed or not.
WHETHER “ RAJIV THAPAR AND OTHERS V. MADAN LAL KAPOOR” WOULD APPLY?
68. The next question, which we must address is,
whether the appellant can persuade us to decide the
question as to whether the appellant is an intermediary
and it is Google LLC which is the intermediary.
69. “Intermediary” has been defined in the Act in
Section 2(1)(ua)(w), which reads as follows:
“2(1)(ua)(w). "intermediary", with respect to any particular electronic
55
records, means any person who on behalf of another person receives, stores or transmits that record or provides any service with respect to that record and includes telecom service providers, network service providers, internet service providers, web-hosting service providers, search engines, online payment sites, online-auction sites, online-market places and cyber cafes;”
70. Section 2(1)(ua)(za) defines the word “originator”:
“2(1)(ua)(za) "originator" means a person who sends, generates, stores or transmits any electronic message; or causes any electronic message to be sent, generated, stored or transmitted to any other person but does not include an intermediary;”
71. Section 2(1)(b) defines the word ‘addressee’ and it
reads as follows:
“(b) "addressee" means a person who is intended by the originator to receive the electronic record but does not include any intermediary;”
72. According to the appellant, this is a case where
the High Court erred in not considering and answering
the question as to whether the appellant is an
56
intermediary or not. It is the case of the appellant
that the appellant is only the subsidiary of Google LLC
which is its parent company. It is his further
submission that the High Court ought to have permitted
the appellant to draw support from terms of service
regarding Google Groups which convincingly establishes
that the services were provided by Google LLC and not
the appellant. In this regard, reliance is placed on
judgments of this Court in Rajiv Thapar and others v.
Madan Lal Kapoor21 and HMT Watches Ltd. v. M.A. Abida
and another22. It is contended that Google Groups terms
of service is a document of sterling value being of
indisputable character. What is produced before us is
last update seen dated 10.12.2010. Under the same,
there was reference to responsibilities of the
originator under the head ‘content’ your
responsibilities. It is submitted that the originator,
not Google, which will be liable for the content that
will be uploaded, posted, disseminated, etc., which is
21 (2013) 3 SCC 330
22 (2015) 11 SCC 776
57
collectively said to be posted via the service. Under
appropriate conduct, it is stated as follows:
“5. Appropriate Conduct You agree that you are responsible for your own conduct and communications while using the Service and for any consequences thereof. You agree to use the Service only to send and receive messages and material that are legal, proper and related to the particular Group. By way of example, and not as limitation, you agree that when using the Service, you will not: defame, abuse, harass, stalk, threaten
or otherwise violate the legal rights (such as rights of privacy and publicity) of others;
post any inappropriate, defamatory, infringing, obscene, or unlawful Content;
post any Content that infringes any patent, trademark, copyright, trade secret or other proprietary right of any party (the “Rights”), unless you are owner of the Rights or have the permission of the owner to Post such Content;
post messages that promote pyramid schemes, chain letters or disruptive commercial messages or advertisements, or anything else prohibited by the Group owner;
download any file Posted by another user of a Group that you know, or reasonably should know, that cannot be legally distributed in such manner;
impersonate another person or entity, or falsify or delete any author
58
attributions, legal or other proper notices or proprietary designations or labels of the origin or source of software or other material contained in a file that is Posted;
restrict or inhibit any other user from using and enjoying the Service;
use the Service for any illegal or unauthorised purpose;
remove any copyright, trademark or other proprietary rights notices contained in or on the Service;
interfere with or disrupt the Service or servers or networks connected to the Service, or disobey any requirements, procedures, policies or regulations of networks connected to the Service;
use any robot, spider, site search/retrieval application, or other device to retrieve or index any portion of the Service or collect information about users for any unauthorised purpose;
submit Content that falsely expresses or implies that such Content is sponsored or endorsed by Google;
create user accounts by automated means or under false or fraudulent pretenses;
promote or provide instructional information about illegal activities or promote physical harm or injury against any group or individual; or
transmit any viruses, worms, defects, Trojan horses, or any items of a destructive nature.
International users agree to comply with their own local rules regarding online conduct and acceptable content, including
59
laws regulating the export of data to the United States or your country of residence.
While Google prohibits such conduct and Content in connection with the Service, you understand and agree that you nonetheless may be exposed to such conduct and/or Content and that you use the Service at your own risk.”
73. We may also notice, under the head “Propriety
Rights”, “Google’s Rights”, it is mentioned as follows:
“6. Proprietary Rights
Google’s Rights Google and its affiliates and licensors own and retain all rights in the Service, which contains proprietary and confidential information that is protected by applicable intellectual property and other laws. Except as expressly authorised by Google, you may not copy, modify, publish, transmit, distribute, perform, display or sell any of Google’s proprietary information. “GOOGLE GROUPS”, are trademarks of Google.”
74. We may also notice the following under head
“Advertisements”:
“9. Advertisements Google Groups is an ad-supported service. As such, we display advertisements and
60
promotions on the Service. The manner, mode and extent of advertising by Google on the Service are subject to change. You agree that Google shall not be responsible or liable for any loss or damage of any sort incurred as a result of any such dealings or as the result of the presence of such advertisers on the Service.”
75. Also, we noticed the conditions under the heading
“Disclaimer of Warranties”:
“11. Disclaimer of Warranties Google and its affiliates, licensors, partners, suppliers, consultants and agents (“Google Entities”) disclaim any and all responsibility or liability for the accuracy, content, completeness, legality, reliability, or operability or availability of information or Content displayed on the Service. The Google Entities disclaim any and all responsibility and liability for your conduct and for the conduct of others using the Service.
THE SERVICE, AND ALL CONTENT, INFORMATION (INCLUDING, WITHOUT LIMITATION, ANY INFORMATION OR CONTENT OBTAINED OR ACCESSED THROUGH THE SERVICE), PRODUCTS AND SERVICES INCLUDED THEREIN ARE PROVIDED “AS IS,” WITH NO WARRANTIES WHATSOEVER. THE GOOGLE ENTITIES EXPRESSLY DISCLAIM TO THE FULLEST EXTENT PERMITTED BY LAW AND EXPRESS, IMPLIED AND STATUTORY WARRANTIES, INCLUDING, WITHOUT LIMITATION, THE WARRANTIES OF MERHCNTABILITY, FITNESS FOR A PARTICULAR PURPOSE, AND NON-INFRINGEMENT
61
OF PROPRIETARY RIGHTS. Some states do not allow the exclusion or limitation of implied warranties, so the above disclaimers and exclusions may not apply to you.
YOU AGREE THAT YOUR USE OF THE SERVICES ARE ENTIERLY AT YOUR OWN RISK”
76. It is further submitted that the terms of service
would constitute the entire agreement between the party
and Google. Under the “Google Groups Content Policy”,
it was brought to our notice by the learned Counsel for
the appellant that Google has a zero-tolerance policy
towards the content that exploits children. Google
retains the power to remove hate speech which is
explained as content that promotes hate or violence
towards groups based on race, ethnicity, religion,
disability, gender, age, veteran status, or sexual
orientation/gender identity. There is an exhortation
against threatening, harassing or bullying other people
using Groups. There is again the condition that groups
cannot be used to encourage any illegal activities or
to promote dangerous and illegal activities.
62
77. As far as decision in Rajiv Thapar(supra), relied
upon by appellant, is concerned, it involved the
following facts. The appellant therein was married to
the deceased. The deceased fell ill and was admitted in
the hospital. She was diagnosed with as suffering from
malaria. After she was discharged, she again fell ill.
The Echocardiography confirmed presence of a large hole
in her heart. She succumbed to a massive heart attack.
Suspecting poisoning, father of the deceased filed the
complaint. The Medical Board found death due to cardiac
decompensation. The CFSL Report also indicated no
common poison. The Metropolitan Magistrate, who was
approached by the father of the deceased, committed the
case to the Sessions Court who discharged the
appellant-accused. The High Court, however, set aside
the order. It was in these circumstances, this Court
took the following view in regard to the manner in
which the matter must be approached when a party
approaches High Court under Section 482 of the Cr.PC:
63
“28. The High Court, in exercise of its jurisdiction under Section 482 CrPC, must make a just and rightful choice. This is not a stage of evaluating the truthfulness or otherwise of the allegations levelled by the prosecution/complainant against the accused. Likewise, it is not a stage for determining how weighty the defences raised on behalf of the accused are. Even if the accused is successful in showing some suspicion or doubt, in the allegations levelled by the prosecution/complainant, it would be impermissible to discharge the accused before trial. This is so because it would result in giving finality to the accusations levelled by the prosecution/complainant, without allowing the prosecution or the complainant to adduce evidence to substantiate the same. The converse is, however, not true, because even if trial is proceeded with, the accused is not subjected to any irreparable consequences. The accused would still be in a position to succeed by establishing his defences by producing evidence in accordance with law. There is an endless list of judgments rendered by this Court declaring the legal position that in a case where the prosecution/complainant has levelled allegations bringing out all ingredients of the charge(s) levelled, and have placed material before the Court, prima facie
64
evidencing the truthfulness of the allegations levelled, trial must be held.
30. Based on the factors canvassed in the foregoing paragraphs, we would delineate the following steps to determine the veracity of a prayer for quashment raised by an accused by invoking the power vested in the High Court under Section 482 CrPC:
30.1.Step one: whether the material relied upon by the accused is sound, reasonable, and indubitable i.e. the material is of sterling and impeccable quality?
30.2.Step two: whether the material relied upon by the accused would rule out the assertions contained in the charges levelled against the accused i.e. the material is sufficient to reject and overrule the factual assertions contained in the complaint i.e. the material is such as would persuade a reasonable person to dismiss and condemn the factual basis of the accusations as false?
30.3.Step three: whether the material relied upon by the accused has not been refuted by the prosecution/complainant; and/or the material is such that it cannot be justifiably refuted by the prosecution/ complainant?
65
30.4.Step four: whether proceeding with the trial would result in an abuse of process of the court, and would not serve the ends of justice?
30.5. If the answer to all the steps is in the affirmative, the judicial conscience of the High Court should persuade it to quash such criminal proceedings in exercise of power vested in it under Section 482 CrPC. Such exercise of power, besides doing justice to the accused, would save precious court time, which would otherwise be wasted in holding such a trial (as well as proceedings arising therefrom) specially when it is clear that the same would not conclude in the conviction of the accused.”
(Emphasis supplied)
78. The court also declared that the High Court must be
fully satisfied about the material and that material
produced by the accused must be such that the defence
is based on sound, reasonable and indisputable facts.
79. In HMT Watches (supra), the complaint was one under
Section 138 of the Negotiable Instruments Act, 1881. In
the said case, this Court faulted the High Court in
having expressed its view on disputed questions of fact
66
in a petition under Section 482 to conclude that an
offence was not made out. Factual matters which were
not admitted between the parties could not form the
basis for the High Court to interfere.
80. In regard to the attempt, on the part of the
appellant, to persuade us to follow the judgment of
this Court in Rajiv Thapar (supra), we felt dissuaded
from undertaking the said course on the following
reasoning. It is true that a perusal of the petition
before the High Court reveals that appellant has
purported to take up the contention that the website is
the service offered by the Google Inc, the parent
company of the appellant and that the services are
provided by the parent company directly to the users.
It is also the case of the appellant that service
provided on the website is free and the end user can
post a blog without making any payment. The terms of
service and content policy on the website is also seen
produced. Impugned order of the High Court, however,
67
reveals that the court understood the arguments
apparently of the appellant as follows:
“2) It is contended by the senior counsel appearing for the petitioner/A-2 that actions of intermediaries such as Google Inc., which is a service provider providing platform for end users to upload content, does not amount to publication in law and consequently the question of holding such intermediaries liable for defamation does not arise. Senior counsel appearing for the petitioner placed reliance on Section 79 of the Information Technology Act, 2000 (in short, the Act) in support of this contention.”
81. The defence raised by the appellant, which,
according to him, consisted of documents in the form of
the conditions stipulated by the parent company in its
conditions, are disputed. To expatiate, according to
the respondent, the said contention is factual. There
is a case also that they are produced without complying
with the mandate of Section 65B of the Indian Evidence
Act, 1872. In this regard, reliance is placed on Anvar
P.V. v. P.K. Basheer and others23. There is also
23 (2014) 10 SCC 473
68
definite case for the respondent that appellant cannot
be allowed to disown its role in the Google Groups
being part of the common economic entity. It is
contended by the complainant that the appellant did not
clarify by way of answer to the query by the court as
to what activities they indulge in India. The
Memorandum of Association is referred to contend that
the main objects include providing network related
products or services and applications. It is the case
of the complainant further that in fact the entire
operations of Google Economic Entity, the users are
provided digital space purportedly free but are made to
part with their personal data as consideration. The
said data is used for generating advertisement
revenues. The onus would be on the appellant if it
seeks to dispel this fact to lead evidence to show that
the appellant does not have any role to plea in the
activities of Google. As to whether, it is Google INC,
which is responsible for the Google Groups and the
appellant is not, it is contended by the complainant,
69
is a matter for evidence. It cannot be determined on
the basis of photocopies of documents filed with the
paper books before this Court.
82. We have noticed that the appellant appears to have
produced the Google Groups conditions even before the
High Court. It is also appeared to have taken the
contention that it is Google Groups which is an
intermediary.
83. In this connection, it is our view that this is not
a case where the High Court could be invited
particularly in the light of the stand of the
complainant, as noticed, to decide in favour of the
appellant by holding that it is the parent company
which is the actual intermediary and not appellant. We
are not inclined in this regard to borrow any findings
from the Civil Court in proceedings under Section 482
of the Cr.PC. We must remind ourselves also that the
proceedings are at the stage where the High Court
appear to have entered a finding in favour of the
appellant in the Second Appeal filed under Section 100
70
of the Code of Civil Procedure, 1908 (hereinafter
referred to as ‘the CPC’, for short). However, it is
common case that both parties have filed Review
Petitions. In other words, the matter has not yet
attained finality.
84. In this regard, the question, however, arises
whether the complainant accepts this version of the
appellant or disputes it. We would think that the
complainant does not accepts the actual role of the
appellant. The nature of operations of the appellant,
according to the appellant, is not clear. What is the
actual relationship between the Parent Company and
appellant, is, according to the complainant, a matter
for decision on evidence being taken. In other words,
the contention of the appellant that appellant is not
an intermediary and, hence, cannot be fastened, at any
rate, with criminal liability, is subject matter of
dispute.
WHETHER “ SHARAT BABU DIGUMARTI V. GOVERNMENT (NCT OF DELHI)” COMES TO THE RESCUE OF THE APPELLANT?
71
85. There is need to also address an argument based on
the decision of this Court in Sharat Babu Digumarti v.
Government (NCT of Delhi)24.
86. Section 81 of the Act reads as follows:
“81. Act to have overriding effect.- The provisions of this Act shall have effect notwithstanding anything inconsistent therewith contained in any other law for the time being in force.”
87. This Court, in Sharat Babu (supra), was dealing
with a complaint under Sections 292 and 294 of the IPC
and Section 67 of the Act. The central issue which
arose for consideration was, whether the appellant
therein, who stood discharged under Section 67 of the
Act, could be proceeded under Section 292 of the IPC.
Section 292 of the Code makes it an offence to sell,
hire, distribute, etc., any obscene object, whatsoever.
Other offences relating to dealing in obscene objects,
also form the subject matter of the Section. The court
24 (2017) 2 SCC 18
72
referred to the definition of “electronic record” under
Section 2(1)(t) of the Act and found it was a question
relating to electronic record. Thereafter, the court
referred to Section 67 of the Act which penalises
publishing or transmitting obscene material in
electronic form. Section 67B punishes and penalises
publishing or transmitting of material depicting
children in sexually explicit act, etc., in electronic
form.
88. The argument of the appellant, thus, is seen noted
as hereunder:
“29. We have referred to the aforesaid aspect as it has been argued by Dr Singhvi that the appellant is protected under the said provision, even if the entire allegations are accepted. According to him, once the factum of electronic record is admitted, Section 79 of the IT Act must apply ipso facto and ipso jure. The learned Senior Counsel has urged Section 79, as the language would suggest and keeping in view the paradigm of internet world where service providers of platforms do not control and indeed cannot control the acts/omissions of primary, secondary and tertiary users of such internet platforms, protects the
73
intermediary till he has the actual knowledge. He would contend that the Act has created a separate and distinct category called “originator” in terms of Section 2(1)(z)(a) under the IT Act to which the protection under Section 79 of the IT Act has been consciously not extended. Relying on the decision in Shreya Singhal [Shreya Singhal v. Union of India, (2015) 5 SCC 1 : (2015) 2 SCC (Cri) 449] , he has urged that the horizon has been expanded and the effect of Section 79 of the IT Act provides protection to the individual since the provision has been read down emphasising on the conception of actual knowledge. Relying on the said provision, it is further canvassed by him that Section 79 of the IT Act gets automatically attracted to electronic forms of publication and transmission by intermediaries, since it explicitly uses the non obstante clauses and has an overriding effect on any other law in force. Thus, the emphasis is on the three provisions, namely, Sections 67, 79 and 81, and the three provisions, according to Dr Singhvi, constitute a holistic trinity.”
89. Thereafter, the court referred to Section 81 which
we have extracted, and finally, the court held as
follows:
“32. Section 81 of the IT Act also specifically provides that the provisions
74
of the Act shall have effect notwithstanding anything inconsistent therewith contained in any other law for the time being in force. All provisions will have their play and significance, if the alleged offence pertains to offence of electronic record. It has to be borne in mind that IT Act is a special enactment. It has special provisions. Section 292 IPC makes offence sale of obscene books, etc. but once the offence has a nexus or connection with the electronic record the protection and effect of Section 79 cannot be ignored and negated. We are inclined to think so as it is a special provision for a specific purpose and the Act has to be given effect to so as to make the protection effective and true to the legislative intent. This is the mandate behind Section 81 of the IT Act. The additional protection granted by the IT Act would apply.”
90. We are not inclined to accept this argument based
on the dicta laid down in Sharat Babu (supra). It is
true that the offences were alleged to have been
committed at a time when Section 79 had not been
substituted, as we notice that cognizance was taken on
14.02.2006. We may notice the reasoning in paragraph
37, which reads as follows:
75
“37. The aforesaid passage clearly shows that if legislative intendment is discernible that a latter enactment shall prevail, the same is to be interpreted in accord with the said intention. We have already referred to the scheme of the IT Act and how obscenity pertaining to electronic record falls under the scheme of the Act. We have also referred to Sections 79 and 81 of the IT Act. Once the special provisions having the overriding effect do cover a criminal act and the offender, he gets out of the net of IPC and in this case, Section 292. It is apt to note here that electronic forms of transmission are covered by the IT Act, which is a special law. It is settled position in law that a special law shall prevail over the general and prior laws. When the Act in various provisions deals with obscenity in electronic form, it covers the offence under Section 292 IPC.”
91. We, in fact, notice that this Court was persuaded
to place reliance on Section 79 of the Act which was
inserted as a result of the substitution with effect
from 27.10.2009. The provisions of Section 79 are not
seen expressly extracted or referred to by the court.
92. Section 79, even prior to its substitution, did
protect the intermediary from liability for offences
under the Act. This was a case where the appellant was
76
sought to be prosecuted under Section 292 of the IPC
even though he had been discharged under Section 67 of
the Act. The offence was one which properly fell within
the scope of Section 67 in so far as the offending
matter, was contained in an electronic record, as
defined. Therefore, it could be reasoned that it having
been found, he had not committed the offence under
Section 67 of the Act, having regard to Section 81, the
prosecution under Section 292 of the IPC, may not stand
since special provisions have overriding effect. That
explains the statement of the law contained in
paragraph 37 of the judgment, viz., “when the Act in
various provisions deals in obscenity in other forms,
it covers the offence under Section 292 of the IPC.
93. The premise of the judgment of this Court in Sharat
Babu (supra) was that what was involved was an
electronic record within the meaning of the Act. The
appellant in the said case stood discharged under
Section 67 of the Act. The reasoning, which has been
upheld by the Court, was that the special provisions
77
contained in the Act would override and cover a
criminal act and he would get out of the net of the IPC
which in the said case was Section 292. To repeat, the
appellant stood discharged under Section 67 of the Act,
and therefore, could not be prosecuted under Section
292 of the IPC.
94. In this context, we must examine whether there is
any provision in the Act which deals with the offence
of defamation committed in the electronic form. In
fact, in this regard, it is relevant to notice the
judgment of this Court in Shreya Singhal (supra).
95. Incidentally, the learned Senior Counsel who
appeared for the appellant also appeared in the said
case for some of the parties and in the summary of
arguments raised by him wherein, inter alia, he
contended that the existing provisions of the IPC and
of the Act, i.e., Section 67, 66B, 66C, 66D, 66E and
66F adequately covers various offences. In regard to
sending defamatory messages by e-mail, the provision
under the Act was shown as Section 66A and it was
78
contended that the provision in the IPC corresponding
to Section 66A was Section 500 of the IPC. This Court
dealt with the matter and held, inter alia, as follows:
“45. “Defamation” is defined in Section 499 of the Penal Code as follows:
“499. Defamation.—Whoever, by words either spoken or intended to be read, or by signs or by visible representations, makes or publishes any imputation concerning any person intending to harm, or knowing or having reason to believe that such imputation will harm, the reputation of such person, is said, except in the cases hereinafter excepted, to defame that person.
Explanation 1.—It may amount to defamation to impute anything to a deceased person, if the imputation would harm the reputation of that person if living, and is intended to be hurtful to the feelings of his family or other near relatives.
Explanation 2.—It may amount to defamation to make an imputation concerning a company or an association or collection of persons as such.
Explanation 3.—An imputation in the form of an alternative or expressed ironically, may amount to defamation.
Explanation 4.—No imputation is said to harm a person's reputation, unless
79
that imputation directly or indirectly, in the estimation of others, lowers the moral or intellectual character of that person, or lowers the character of that person in respect of his caste or of his calling, or lowers the credit of that person, or causes it to be believed that the body of that person is in a loathsome state, or in a state generally considered as disgraceful.”
46. It will be noticed that for something to be defamatory, injury to reputation is a basic ingredient. Section 66-A does not concern itself with injury to reputation. Something may be grossly offensive and may annoy or be inconvenient to somebody without at all affecting his reputation. It is clear, therefore, that the section is not aimed at defamatory statements at all.”
(Emphasis supplied)
96. At any rate, Section 66A has been declared
unconstitutional by this Court. Apart from Section 66A,
there is obviously no other provision in the Act which
deals with defamation in the electronic form. In that
way, the subject of defamation would be governed by
Section 500 of the IPC. Therefore, the reliance placed
80
on Shreya Singhal (supra) is without
any basis.
ASSUMING APPELLANT IS AN INTERMEDIARY: A BRIEF OVERVIEW OF THE LAW OF DEFAMATION
97. The next question is proceeding on the basis that
it is the appellant which is the intermediary within
the meaning of the Act whether the appellant could be
foisted with liability in a case where appellant is
being proceeded against in a criminal case for having
committed the offence under Section 500 read with
Section 120B of the IPC. In this regard, let us
consider the contentions of the complainant. It is
first contended that the appellant’s role in the
control of Google Groups as publisher is a question of
fact. It is pointed out that Google has control on the
content being uploaded by the authors. It has full
freedom to remove any content without reference to
anyone much less court orders. Google itself recognizes
that defamation is not an accepted conduct and takes an
undertaking from its users. Google cannot claim to be
81
mere passive technology service provider which is
promoting free speech. It provides various tools to
create/edit/modify the content apart from uploading the
content. It is contended that for the purpose of
defamation, Google may have some defence till such time
till they are not aware of the defamatory content.
However, once they are made aware of the defamatory
content, then, by allowing the same to continue,
refusing to exercise control as platform provider, it
becomes fully liable for the consequences of publishing
defamatory material. Being a technology giant, is not a
license to break laws. It does not provide immunity
from the liability under the IPC.
98. There is an attempt by the appellant before us to
contend that even taking the averments in the posts
which have been uploaded by the first accused, it would
not amount to defamation. The essence of the offence of
defamation, as defined in Section 499, would consist of
words either spoken or intended to be read or by signs
or by visible representations making or publishing any
82
imputation concerning any person with the intention to
harm or knowing or having reason to believe that such
imputation will harm the reputation of that person
subject to the Exceptions and Explanations which follow
the main provision. Explanation II declares that it may
amount to defamation to make an imputation concerning a
company or an association or collection of persons as
such. Explanation IV reads as follows:
“Explanation 4.—No imputation is said to harm a person’s reputation, unless that imputation directly or indirectly, in the estimation of others, lowers the moral or intellectual character of that person, or lowers the character of that person in respect of his caste or of his calling, or lowers the credit of that person, or causes it to be believed that the body of that person is in a loathsome state, or in a state generally considered as disgrace- ful.”
99. It is undoubtedly true that the first Exception
exempts from criminal liability, statements which are
true and which are required for public good. It reads
as follows:
“First Exception.—Imputation of truth which public good requires to be made or published.—It is not defamation to impute
83
anything which is true concerning any person, if it be for the public good that the imputation should be made or published. Whether or not it is for the public good is a question of fact.”
100.The 9th Exception may be relevant. It reads as
follows:
“Ninth Exception.—Imputation made in good faith by person for protection of his or other’s interests.—It is not defamation to make an imputation on the character of another provided that the imputation be made in good faith for the protection of the interests of the person making it, or of any other person, or for the public good. Illustrations
(a) A, a shopkeeper, says to B, who manages his business—“Sell nothing to Z unless he pays you ready money, for I have no opinion of his honesty”. A is within the exception, if he has made this imputation on Z in good faith for the protection of his own interests.
(b) A, a Magistrate, in making a report of his own superior officer, casts an imputation on the character of Z. Here, if the imputation is made in good faith, and for the public good, A is within the exception. Tenth Exception.—Caution intended for good of person to whom conveyed or for public good.—It is not defamation to convey a caution, in good faith, to one person against another, provided that such caution be intended for
84
the good of the person to whom it is conveyed, or of some person in whom that person is interested, or for the public good. COMMENTS Imputation without publication In section 499 the words “makes or publishes any imputation” should be interpreted as words supplementing to each other. A maker of imputation without publication is not liable to be punished under that section; Bilal Ahmed Kaloo v. State of Andhra Pradesh, (1997) 7 Supreme Today 127.”
101.We would not think that it would be appropriate,
proper or legal for the court to accept the submission
of the appellant that the post in question do not
constitute defamation. This is for the reason that such
an exercise would be out of bounds in the facts of this
case, in particular, in a petition filed under Section
482 of the Cr.PC. As to whether it constitute
defamation and as to whether it falls in any of the
Explanations/Exceptions, would be all matters to be
decided by the court.
102.The question which remains is everything being
assumed in favour of the complainant, viz., that the
first accused has posted defamatory material by
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uploading it on the platform and the appellant is an
intermediary providing the said platform, the argument
of the appellant is that even then, the appellant is
not liable. We have noticed the stand of the Government
of India also. An intermediary provides a platform.
Millions of posts are uploaded every day. We have
noticed the definition of words “originator” and
“addressee”. The case of the appellant is that the
originator in this case, the first accused, is the
author of the alleged defamatory material. Unlike an
article which is written by person ‘A’ and which is got
published in a newspaper or publication which is
brought out by a person ‘B’, the case of the appellant
is that the first accused is both the originator, and
therefore, the author and he is also the publisher.
Assuming everything against the appellant as aforesaid,
the offence if at all has been committed, may have been
committed by the first accused. The appellant seeks to
wash its hands off the contents of the article as also
the publication. The responsibility for authoring the
86
material and publishing(uploading) lies at the doorstep
of the fist accused. The appellant has no role at all
in this matter. In such circumstances, it is the case
of the appellant that having regard to the role played
by the appellant, again assuming that it is the
intermediary, involved in this case, it cannot be made
liable. It is the further case of the appellant that at
the most, liability may arise, if a party aggrieved by
material, which can be understood as electronic record
under the Act, approaches the appellant armed with a
court order or an authority directing it to remove the
offending posts. Till then, the appellant is not
liable, in law, to take steps against the material.
This is apart from pointing out that it is incumbent
upon the complaining party to assist the intermediary
by providing it with the URL so that the matter could
be located and action taken. In fact, in this case, it
is pointed out that the appellant, as a good gesture,
upon receipt of complaint, written to parent company,
which, in fact, is the intermediary and the parent
87
company wrote back seeking URL. The actions of the
appellant have been bonafide. It has no role to play in
the commission of the alleged offence. It is in this
context that appellant would contend that in law an
intermediary cannot and should not be designated as the
Competent Authority to decide upon the question as to
whether any material falls foul of the law of
defamation leading to the unilateral interference with
the free exchange of ideas though the internet.
Internet, it is pointed out, is universal, and in the
words of the Government of India, which supports the
appellant in this Court, a democratic medium for the
free exchange of ideas. Any conferment of unilateral
power upon the intermediary would introduce what is
called the chilling effect.
SECTION 499 OF THE IPC: “MAKES OR PUBLISHES”:
DISTINCTION
88
103.It is important that we notice the indispensable
ingredients of the offence under Section 499 of the
IPC. Section 499 reads as follows:
“499. Defamation.—Whoever, by words either spoken or intended to be read, or by signs or by visible representations, makes or publishes any imputation concerning any person intending to harm, or knowing or having reason to believe that such imputation will harm, the reputation of such person, is said, except in the cases hereinafter expected, to defame that person.”
104.Under the said provision, the Law Giver has made
the making or publishing of any imputation with a
requisite intention or knowledge or reason to believe,
as provided therein, that the imputation will harm the
reputation of any person, the essential ingredients of
the offence of defamation. What is the meaning to be
attached to the words “making of an imputation” and
“publishing of an imputation”? This question has been
set out with clarity in a recent judgment which is
89
reported in Mohd. Abdulla Khan v. Prakash K.25. It was
held as follows:
“10. An analysis of the above reveals that to constitute an offence of defamation it requires a person to make some imputation concerning any other person;
(i) Such imputation must be made either
(a) With intention, or (b) Knowledge, or (c) Having a reason to believe
that such an imputation will harm the reputation of the person against whom the imputation is made.
(ii) Imputation could be, by (a) Words, either spoken or written, or (b) By making signs, or (c) Visible representations
(iii) Imputation could be either made or published.
The difference between making of an imputation and publishing the same is:
If ‘X’ tells ‘Y’ that ‘Y’ is a criminal — ‘X’ makes an imputation. If ‘X’ tells ‘Z’ that ‘Y’ is a criminal — ‘X’ publishes the imputation.
25 (2018) 1 SCC 615
90
The essence of publication in the context of Section 499 is the communication of defamatory imputation to persons other than the persons against whom the imputation is made. [Khima Nand v. Emperor, 1936 SCC OnLine All 307 : 1937 Cri LJ 806; Amar Singh v. K.S. Badalia, 1964 SCC OnLine Pat 186 : (1965) 2 Cri LJ 693]”
WHETHER SECTION 499 OF THE IPC EXHAUSTIVE OF CRIMINAL
LIBEL?
105.We may incidentally also notice an earlier judgment
of this Court in this context reported in M.C. Verghese
v. T.J. Poonan and another26. The daughter of the
appellant therein, who was married to the respondent
(T.J. Poonan), received certain letters from her
husband which the appellant-father-in-law complained as
containing defamatory statements against him. The
Magistrate took the view that being a communication
between husband and wife, it did not amount to
defamation as there was no publication since in the eye
of law, as the husband and wife are one. He also took
the view that the communication between the spouses was 26 (1969) 1 SCC 37
91
privileged under Section 122 of the Indian Evidence
Act, 1872. This Court reversed the view taken by the
High Court which had upheld the view of the Magistrate
though in the interregnum the Magistrate’s view did not
find favour with the learned Sessions Judge. This Court
took the view that the principle, the husband and wife
are one in the eye of law, has not been adopted in its
full force under our system and certainly not in our
criminal jurisprudence (see paragraph 7). It is,
thereafter, that the Court made following observations:
“10. It must be remembered that the Penal Code, 1860 exhaustively codifies the law relating to offences with which it deals and the rules of the common law cannot be resorted to for inventing exemptions which are not expressly enacted.
11. In Tiruvengadda Mudali v. Tripurasundari Ammal [ILR 49 Mad 728] a Full Bench of the Madras High Court observed that the exceptions to Section 499 IPC, must be regarded as exhaustive as to the cases which they purport to cover and recourse can be had to the English common law to add new grounds of exception to those contained
92
in the statute. A person making libellous statements in his complaint filed in Court is not absolutely protected in a criminal proceeding for defamation, for under the Eighth Exception and the illustration to Section 499 the statements are privileged only when they are made in good faith. There is therefore authority for the proposition that in determining the criminality of an act under the Penal Code, 1860 the Courts will not extend the scope of special exceptions by resorting to the rule peculiar to English common law that the husband and wife are regarded as one.”
106.No doubt, the Court did not express a final
opinion.
107.In the light of this discussion, we may only
reiterate that the criminal offence of defamation under
Section 499 of the IPC is committed when a person makes
a defamatory imputation which, as explained in Mohd.
Abdulla Khan (supra), would consist of the imputation
being conveyed to the person about whom the imputation
is made. A publication, on the other hand, is made when
the imputation is communicated to persons other than
the persons about whom the defamatory imputation is
93
conveyed. A person, who makes the defamatory
imputation, could also publish the imputation and thus
could be the maker and the publisher of a defamatory
imputation. On the other hand, a person may be liable
though he may not have made the statement but he
publishes it.
108.In this case, the case of the appellant appears to
be that it is indisputable that it is the first
defendant who has not only authored the statements
containing imputations which are allegedly defamatory
but it is he who has also published it. In this regard,
the parties before us have drawn our attention to case
law emanating from courts other than in India.
THE DEFAMATION ACTS IN ENGLAND: A LOOK AT SOME DECISIONS UNDER THE SAME
109.Before we proceed to consider the case law, a
bird’s overview of the law of defamation, as contained
in United Kingdom, may be appreciated. The Defamation
Act of 1952, as contained in Sections 4,7,8,9(2) and
9(3) and Sections 16(2) and 16(3) came to be repealed
94
by the Defamation Act of 1996. The Defamation Act of
2013 further amended the law by declaring that a
statement is not defamatory unless its publication has
caused or is likely to cause serious harm to the
reputation of the claimant which, in the case of body
that trades for profit, it was made clear that the
serious harm would not arise unless there is caused
serious financial loss or likelihood of such loss.
Truth was declared as a defence. Certain defences were
introduced. Considerations of public interest was
introduced in regard to operators of website. Section 5
was enacted, which reads as follows:
“5. Operators of websites
(1) This section applies where an action for defamation is brought against the operator of a website in respect of a statement posted on the website.
(2) It is a defence for the operator to show that it was not the operator who posted the statement on the website.
(3) The defence is defeated if the claimant shows that—
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(a) it was not possible for the claimant to identify the person who posted the statement,
(b) the claimant gave the operator a notice of complaint in relation to the statement, and
(c) the operator failed to respond to the notice of complaint in accordance with any provision contained in regulations.
(4) For the purposes of subsection (3) (a), it is possible for a claimant to “identify” a person only if the claimant has sufficient information to bring proceedings against the person.
(5)Regulations may—
(a) make provision as to the action required to be taken by an operator of a website in response to a notice of complaint (which may in particular include action relating to the identity or contact details of the person who posted the statement and action relating to its removal);
(b) make provision specifying a time limit for the taking of any such action;
(c) make provision conferring on the court a discretion to treat action taken after the expiry of
96
a time limit as having been taken before the expiry;
(d) make any other provision for the purposes of this section.
(6) Subject to any provision made by virtue of subsection (7), a notice of complaint is a notice which—
(a) specifies the complainant’s name,
(b) sets out the statement concerned and explains why it is defamatory of the complainant,
(c) specifies where on the website the statement was posted, and
(d) contains such other information as may be specified in regulations.
(7) Regulations may make provision about the circumstances in which a notice which is not a notice of complaint is to be treated as a notice of complaint for the purposes of this section or any provision made under it.
(8) Regulations under this section—
(a) may make different provision for different circumstances;
(b) are to be made by statutory instrument.
(9) A statutory instrument containing regulations under this section may not be made unless a draft of the instrument has been laid before, and
97
approved by a resolution of, each House of Parliament.
(10)In this section “regulations” means regulations made by the Secretary of State.
(11)The defence under this section is defeated if the claimant shows that the operator of the website has acted with malice in relation to the posting of the statement concerned.
(12)The defence under this section is not defeated by reason only of the fact that the operator of the website moderates the statements posted on it by others.”
110.There are other provisions which need not detain
us. We may, no doubt, also notice the meaning of the
word “publish”, inter alia, as contained in Section 15
of the Defamation Act, 2013:
“15. … “publish” and “publication”, in relation to a statement, have the meaning they have for the purposes of the law of defamation generally;”
111.The Act was to apply only to England and Wales.
Certain provisions were to apply to Scotland also.
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112.It may be noticed, however, that the Defamation
Act, 1996, as indeed the Defamation Act, 1952, provided
as follows:
113.In Section 20(2) of the Defamation Act, 1996, it is
stated that nothing in the said Act affected the law
relating to criminal libel. There is a similar
provision in the Defamation Act, 1952. Section 17(2) of
the Defamation Act, 1952 also declared that nothing in
the Act affected the law relating to criminal libel.
114.Criminal libel, however, came to be repealed by the
Coroners and Justice Act, 2009.
115.The complainant would refer to judgment in Byrne v.
Deane27 as also Payam Tamiz v. Google Inc.28. The
appellant, on the other hand, relied upon the judgment
of the Queens Bench in Bunt v. Tilley29. There is also
reference by the respondent to the judgment in Godfrey
v. Demon Internet Limited30. Let us now take these cases
27 (1937) 1 KB 818
28 (2013) EWCA CB 68
29 (2006) EWHC 407
30 (2001) QB 201
99
in the chronological order and the context in which the
matter arose and was decided.
116. In Byrne (supra), the facts may be noticed. The
complainant was a member of a Golf Club. The defendants
were the proprietors and the female defendant was also
the Secretary. The rules of the Club, inter alia,
prohibited posting of any notice or placard in the Club
premises without the consent of the Secretary. There
were certain automatic gambling machines kept by the
defendants for the use of the members of the Club. On a
complaint, the machines were removed from the Club
premises. Alleging that a defamatory verse was put up
on the wall of the Club, the plaintiff brought an
action in libel alleging publication by the defendants
of matter defamatory to him. In short, it was his case
that the words were meant to convey that it was the
plaintiff who reported the matter to the Police which
undermined his loyalty to the members of the Club. The
learned Judge, who heard the civil action for damages,
gave judgement to the plaintiff. He came to the
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conclusion that the matter complained of was
defamatory. He further found that since the defendants
allowed the notice to remain on the walls of the Club,
over which the defendants have complete control, the
publication of it was made with their approval and they
had, therefore, published that libel. As regards the
question whether there was publication by the
defendants, the Court, by a majority, took the view
that there was publication. Greer L.J. held as follows:
“… It was a proprietary club. The difference between a proprietary club and an ordinary club is that in a proprietary club the proprietor or proprietors remain in possession of the club. The two defendants are the lessees of the club and they are the occupiers of the club premises, and the walls are their walls, and in my judgment they allowed a defamatory statement to be put up on their walls and to remain on their walls in a position in which it could be read by anybody who came into the club. Undoubtedly it must have been so read not only by people who were members of the club but by people who were not members of the club, and who only came in possibly for a drink with a member or to play a game of some sort or another.
101
Quite a number of illustrations have been put forward as illustrations which give rise to similar questions to the question that arises in this case. In my judgment the nearest case put forward is this: assume that a defamatory poster was hung upon the garden rail of Mr. Smith's house which adjoins the street so that the defamatory statement can be read by every one who passes the house. Could it not be said that by allowing that poster to remain hanging upon the garden rail of his house the occupier of the house was taking part in the publication of that poster to people passing his house, when the simplest operation in the world, namely, cutting the rope by which the poster was hung upon the rail and taking the poster away, would have made the poster from that time innocuous? In my judgment the two proprietors of this establishment by allowing the defamatory statement, if it be defamatory, to rest upon their wall and not to remove it, with the knowledge that they must have had that by not removing it it would be read by people to whom it would convey such meaning as it had, were taking part in the publication of it. …”
117.Slesser L.J. wrote a separate opinion wherein he
took the view that complainant had failed to show
publication against the male defendant. With regard to
the female defendant, it was held as follows:
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“… With regard to the female defendant I think it may be said — although it is perhaps extending the evidence of publication rather further than has ever been done in the past in any case which I have been able to discover — that there was some evidence of publication on the part of the female defendant. ...”
118.Greer L.J., further held as follows:
“No notice or placard, written or printed, shall be posted in the club premises without the consent of the secretary,” and her evidence is to this effect, that she knew that this alleged libel had been placed on the wall of the club. Her view was that she could see no harm in it. She said: “I read it. It seemed to me somebody was rather annoyed with somebody.” I think having read it, and having dominion over the walls of the club as far as the posting of notices was concerned, it could properly be said that there was some evidence that she did promote and associate herself with the continuance of the publication in the circumstances after the date when she knew that the publication had been made.”
119.Greene L.J., took the view that there was evidence
of publication by both the defendants. It was held as
follows:
103
“Now, on the substantial question of publication, publication, of course, is a question of fact, and it must depend on the circumstances in each case whether or not publication has taken place. It is said that as a general proposition where the act of the person alleged to have published a libel has not been any positive act, but has merely been the refraining from doing some act, he cannot be guilty of publication. I am quite unable to accept any such general proposition. It may very well be that in some circumstances a person, by refraining from removing or obliterating the defamatory matter, is not committing any publication at all. In other circumstances he may be doing so. The test it appears to me is this: having regard to all the facts of the case is the proper inference that by not removing the defamatory matter the defendant really made himself responsible for its continued presence in the place where it had been put?
I may give as an example of a case which would fall on one side of the line: suppose somebody with a mallet and a chisel carved on the stonework of somebody's house something defamatory, and carved it very deeply so that the removal of it could only be effected by taking down the stonework and replacing it with new stonework. In a case of that kind it appears to me that it would be very difficult, if not indeed impossible, to
104
draw the inference that the volition of the owner of the house had anything to do with the continued presence of that inscription on his stonework. The circumstance that to remove it would require very great trouble and expense would be sufficient to answer any such aspersion.
On the other hand you have a case such as the present where the removal of this particular notice was a perfectly simple and easy thing to do involving no trouble whatsoever. The defendants, having the power of removing it and the right to remove it, and being able to do it without any difficulty at all, and knowing that members of the club when they came into the room would see it, I think must be taken to have elected deliberately to leave it there. The proper inference, therefore, in those circumstances it seems to me is that they were consenting parties to its continued presence on the spot where it had been put up. That being so it seems to me that they must be taken to have consented to its publication to each member who saw it. …”
(Emphasis supplied)
120.In Godfrey (supra), the case was a civil action.
The complainant was a Lecturer in Physics, Mathematics
and Computer Science resident in England. The defendant
was an internet service provider. On the 13th of
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January, 1997, some unknown person made a post in the
U.S.A. in news group soc.culture.thai and stores which
was carried on by the defendant. For about a fortnight,
the posting was available to be read by its customers.
According to the complainant, it was defamatory, inter
alia, to him. It purported to emanate from the
complainant though his name was misspelt. Complainant
claimed it to be a forgery. He sent a letter to the
Managing Director of the defendant-company about the
posting being a forgery and disowning responsibility of
the same, he requested removal of the same from the
server. It was not disputed by the defendant that it
could have obliterated the post after receiving the
request. The court examined the matter thereafter, on
the basis of the governing law, viz., Defamation Act,
1996. The following discussion is relevant:
“The law
The governing statute is the Defamation
Act 1996. Section 1, which is headed
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“Responsibility for publication”,
provides:
(1) In defamation proceedings a person has a defence if he shows that— (a) he was not the author, editor or publisher of the statement complained of, (b) he took reasonable care in relation to its publication, and (c) he did not know, and had no reason to believe, that what he did caused or contributed to the publication of a defamatory statement.”
It should be noted that for the defence
to succeed (a) and (b) and (c) have to be
established by the defendant. Section 1
continues:
“(2) For this purpose … ‘publisher’ [has] the following meanings, which are further explained in subsection (3) … ‘publisher’ means a commercial publisher, that is, a person whose business is issuing material to the public, or a section of the public, who issues material containing the statement in the course of that business.
“(3) A person shall not be considered the author, editor or publisher of a statement if he is only involved—(a) in printing, producing, distributing or selling printed material containing the
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statement … (c) in processing, making copies of, distributing or selling any electronic medium in or on which the statement is recorded, or in operating or providing any equipment, system or service by means of which the statement is retrieved, copied, distributed or made available in electronic form … (e) as the operator of or provider of access to a communications system by means of which the statement is transmitted, or made available, by a person over whom he has no effective control. In a case not within paragraphs (a) to (e) the court may have regard to those provisions by way of analogy in deciding whether a person is to be considered the author, editor or publisher of a statement …
“(5) In determining for the purposes of this section whether a person took reasonable care, or had reason to believe that what he did caused or contributed to the publication of a defamatory statement, regard shall be had to—(a) the extent of his responsibility for the content of the statement or the decision to publish it, (b) the nature or circumstances of the publication, and (c) the previous conduct or character of the author, editor or publisher.”
108
In my judgment the defendants were
clearly not the publisher of the posting
defamatory of the plaintiff within the
meaning of section 1(2) and (3) and
incontrovertibly can avail themselves of
section 1(1)(a). However the difficulty
facing the defendants is section 1(1)(b)
and (c). After 17 January 1997, after
receipt of the plaintiff's fax, the
defendants knew of the defamatory posting
but chose not to remove it from their
Usenet news servers. In my judgment this
places the defendants in an insuperable
difficulty so that they cannot avail
themselves of the defence provided by
section 1.”
(Emphasis supplied)
121.The court purported to follow the judgment in Byrne
(supra) and held as follows:
“… The defendants chose to store soc.culture.thai postings within their computers. Such postings could be accessed on that newsgroup. The defendants could obliterate and indeed did so about a fortnight after receipt.”
(Emphasis supplied)
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122.The court finally concluded that the plaintiffs
summons to strike out parts of the defence as
disclosing no sustainable defence which was to the
effect that in common law, they were not publishers of
the internet posting. The plaintiff’s summons was
allowed to strike out the defence.
123.Now, we may turn to Bunt (supra) decided on
10.03.2006 by the Queen’s Bench Division of the High
Court. Defendants 4 to 6 in the civil proceeding were
internet service providers. The service providers
applied under Civil Procedure Rules (CPR) 3.4(2) and
(CPR) 24 for an order to the High Court. The claim of
the plaintiff was based on the allegation that the
individual defendants published the offending words
through the services provided by the internet service
providers. In paragraph 7, the Court considered it
necessary to consider the defence relied upon by the
parties which, in fact, was admissible for the purpose
of CPR Part 24. The court referred to the decision in
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Godfrey (supra). The court also held, inter alia, as
follows:
“15. Publication is a question of fact, and it must depend on the circumstances of each case whether or not publication has taken place: see e g Byrne v Deane [1937] 1 KB 818, 837–838, per Greene LJ. The analogies that were held to be inappropriate in Godfrey v Demon Internet Ltd might yet be upheld where the facts do not disclose onward transmission with knowledge of the defamatory content. As Dr Collins observes in The Law of Defamation and the Internet, para 15.43:
“Mere conduit intermediaries who carry particular Internet communications from one computer to another … are analogous to postal services and telephone carriers in the sense that they facilitate communications, without playing any part in the creation or preparation of their content, and almost always without actual knowledge of the content.”
Such an approach would tend to suggest that at common law such intermediaries should not be regarded as responsible for publication. Indeed, that is consistent with the approach in Lunney where the New York Court of Appeals drew an analogy between an ISP and a telephone company “which one neither wants nor expects to superintend the
111
content of his subscriber's conversations”.
xxx xxx xxx
22. I have little doubt, however, that to impose legal responsibility upon anyone under the common law for the publication of words it is essential to demonstrate a degree of awareness or at least an assumption of general responsibility, such as has long been recognised in the context of editorial responsibility. As Lord Morris commented in McLeod v St Aubyn [1899] AC 549, 562: “A printer and publisher intends to publish, and so intending cannot plead as a justification that he did not know the contents. The appellant in this case never intended to publish.” In that case the relevant publication consisted in handing over an unread copy of a newspaper for return the following day. It was held that there was no sufficient degree of awareness or intention to impose legal responsibility for that “publication”.
23. Of course, to be liable for a defamatory publication it is not always necessary to be aware of the defamatory content, still less of its legal significance. Editors and publishers are often fixed with responsibility notwithstanding such lack of knowledge. On the other hand, for a person to be held responsible there must be knowing involvement in the process of publication of the relevant words . It is not enough
112
that a person merely plays a passive instrumental role in the process. (See also in this context Emmens v Pottle (1885) 16 QBD 354, 357, per Lord Esher MR.)
xxx xxx xxx
30. In so far as the claimant seeks support in Godfrey Demon Internet Ltd [2001] QB 201, there are plainly significant distinctions. Morland J deprived the ISP in that case from protection under section 1 of the 1996 Act because it had continued publication of the same defamatory statements after Mr Godfrey's letter had been received, asking for them to be removed from the Usenet news server. Here, by contrast, the claimant is relying upon separate postings. In these there is no reference to batteries, but rather to suggestions of fraud and “kiddie porn”. There are no pleaded facts to suggest any knowing participation by AOL in the publication of these words.
31. Ms Phillips accordingly submits that an ISP should not become liable as a publisher (especially for postings on a site which it does not host) simply because it has been previously told of wholly unrelated allegedly defamatory statements, not necessarily even by the same author. That is a powerful argument which is relevant, as I have said, both to the fundamental issue of publication at
113
common law and to statutory defences which I shall have to consider later.
xxx xxx xxx
36. In all the circumstances I am quite prepared to hold that there is no realistic prospect of the claimant being able to establish that any of the corporate defendants, in any meaningful sense, knowingly participated in the relevant publications. His own pleaded case is defective in this respect in any event. More generally, I am also prepared to hold as a matter of law that an ISP which performs no more than a passive role in facilitating postings on the Internet cannot be deemed to be a publisher at common law. I would not accept the claimant's proposition that this issue “can only be settled by a trial”, since it is a question of law which can be determined without resolving contested issues of fact.”
(Emphasis supplied)
124.Thereafter, the Court also referred to the
Electronic Commerce Directive (Regulations), 2002.
Still further, the Court referred in detail to the
witness statement of the Director (Technical and
Operations) in AOL:
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“53. There is no expert challenge to
that evidence, and I have no reason to
doubt that it represents the true
position. How then does the claimant
propose to overcome the protection claimed
by the fourth and fifth defendants under
these Regulations? As I have said, he
relies on “simple logic”. He does not rely
on any expert report. I turn therefore to
his case as clarified in the light of the
order of Gray J.
54. It is necessary to consider para
19 of the amended particulars of claim
which advances a proposition to the effect
that there is an obligation to “gatekeep”
its conduit. The nub of this submission
appears to be contained in sub-paras (i)
and (j):
“(i) An ISP providing a leased line connection to a customer has an extremely good argument under both the Defamation Act 1996 and also the Electronic Commerce Directive 2002 that it is no more than a ‘conduit’, that it has no knowledge or control over what passes through that ‘conduit’, and that the entire responsibility for what does pass through that ‘conduit’ rests with the customer who has purchased it, as it is the customer and not the ISP who acts as a ‘gatekeeper’ for that ‘conduit’. An ISP providing a standard
115
domestic consumer or SOHO Internet access package to a customer has no possible hope of successfully arguing that it is a mere ‘conduit’ and therefore immune from that law, as all content originates from within their own network, instead of merely passing through it in ‘Via’ fashion from one network to another.
“(j) In these circumstances not only is the ISP most definitely acting as sole ‘gatekeeper’ between the source of the defamatory material and the Internet, they also provide a bundle of other services … each of which clearly falls foul of the other provisions of the Electronic Commerce Directive 2002 which, for example, only allows the minimum level of cacheing technically necessary for the underlying technology of message transmission to function.”
The notion of a “gatekeeper” appears to derive from the claimant himself; it is nowhere to be found in the regulations.”
xxx xxx xxx
77. In conclusion, I am quite satisfied that the claims against these applicants should be struck out in accordance with CPR Pt 3, and indeed that there would be no realistic prospect of success on any
116
of the causes of action. Thus the criteria under CPR Pt 24 would also be fulfilled.”
125.At this juncture, it is necessary also to refer to
CPR 3.4(2):
“Power to strike out a statement of case 3.4.(2) The court may strike out(GL) a statement of case if it appears to the court— (a) that the statement of case discloses
no reasonable grounds for bringing or defending the claim;
(b) that the statement of case is an abuse of the court’s process or is otherwise likely to obstruct the just disposal of the proceedings; or
(c) that there has been a failure to comply with a rule, practice direction or court order.”
126.In Richardson (supra), decided on 02.11.2015, the
claimant sought damages in respect of publication on a
Facebook profile and a blog post on the Google blogger
service. The profile and the blog post were purportedly
created by that claimant but the claimant complained
that they were fake being created by an imposter. She
claimed that both were defamatory and violated her
117
right to respect for her private life under Article 8
of the European Convention on Human Rights. Proceedings
were commenced against Facebook U.K. in respect of the
profile they described as the Facebook action and
against Google U.K. Limited in respect of the blog
post, shown as the Google action. The action came to be
dismissed. The principle ground was that the suit was
against the company which was not responsible for the
publication which meant that she had prosecuted the
case against the wrong defendant. In appeal, she cited
certain issues to be referred to the Court of Justice
of the European Union. The Court referred to Bunt
(supra), Godfrey (supra) and Byrne (supra). The Court
held as follows:
“32. The underlying rationale of the decision in Byrne v Deane, that the defendants were responsible for publication, was that they were in control of the notice board and had the power to act so as to remove a posting by a third party which was unauthorised and wrongful; by failing to exercise that power in the knowledge of the posting they became liable for its continued publication. This rationale is plainly capable of applying
118
to some of those involved in the provision of internet services and social media platforms.”
(Emphasis supplied)
127.Thereafter, the Court went on to notice that the
Defamation Act, 1996, mitigated the rigor of the common
law principles by providing a defence for those who by
application of those principles were publishers of
common law. Court further went on to hold that internet
service providers and others are not responsible for
publication according to the common law principles
discussed, that is to say, who were not publishers at
common law, had no need to take resort under the
Defamation Act. The court went on to refer to
Defamation Act, 2013 which came into force on
01.01.2014. Further, the court held as follows:
“39. The pleading acknowledges on its face that Facebook Inc "owns" the Facebook Service and the associated website. It appears to adopt the statement in the terms of service that Facebook Ireland Ltd is, according to the terms of service, responsible for processing data outside the US and Canada. So far as FBUK is concerned, there is an allegation that it
119
was notified of the offending postings. However, the pleading wholly fails to advance against FBUK any clear or coherent case that it has or had any form of control over any aspect of the content of the Facebook Service, let alone the Profile. The allegation that FBUK was notified of the claimant's complaint goes beyond what is alleged earlier in the pleading, where notification is said to have been given to "the Facebook Service" and "Facebook". It also appears to be factually untenable. But even if it were true it could not, in the absence of an allegation that FBUK had the power or ability to control content, form a proper basis for the attribution of responsibility for publication on the basis of Byrne v Deane principles.”
128.The court further observed that on the evidence,
the claimant had known Byrne (supra) without any
prospect of success. In this regard, the court relied
on the evidence led which was to the effect that the
claim was fundamentally defective because Facebook U.K.
Limited had no involvement or responsibility for the
Facebook service. The material further was to the
effect that the Facebook service was operated by
Facebook Inc., a corporation existing under the laws of
the United States. Facebook Ireland Limited, a company
120
organized and existing under the laws of the Republic
of Ireland has explained in its terms of service that
users outside of the United States of America and
Canada contracted with the Facebook Ireland Limited ….”
129.The material was to the effect that Facebook U.K.
Limited was a separate and distinct entity. Facebook
U.K. Limited’s sole corporate purpose is public
relation, consultancy, and communications in the United
Kingdom. There was also reference to decisions of
English Courts previously finding that Facebook U.K.
Limited do not control or operate the Facebook
services.
130.The court took the view that Facebook U.K. Limited
persuaded it that if there were a trial, it would
inevitably demonstrate that it was not responsible. An
attempt was made by the claimant to draw support from
Google Spain SL (supra) decision. The argument appears
to have been that on the basis of the said decision,
Facebook Inc. and its subsidiaries were to be treated
as a single economic unit and Facebook U.K. Limited
121
should also be responsible for the publication of the
profile. The court rejected the contention. One of the
reasons given was that Google Spain SL
(supra) was a decision which was based on the scope and
application of the data protection directions. The
court took the view that the decision in Google
Spain SL (supra) had nothing to say about the domestic
law of responsibility of publication in defamation. It
was a matter to be determined by the common law and the
Defamation Acts. It was further found that claimant had
misunderstood the relevant aspect of the Google Spain
SL (supra) decision. It was found that the Court of
Justice of European Union (CJEU) did not hold
that parent and subsidiary companies are to be treated
as a single unit. Google Spain SL (supra)
revolved around the interpretation and application of
Article 4(1) of the Directive. The court went on to
hold that the controller within the meaning of the
directives was Google Inc.. In Google Spain SL (supra),
court held that Google Spain was not a data controller.
122
131.On the one hand, the appellant sought to draw
support from Richardson (supra) whereas, on the other
hand, the complainant laid store by Google Spain SL
(supra). We have noticed the context in which the
questions arose. As far as English decision is
concerned, it was a civil action. The material before
the learned Judge who allowed the application by
Facebook U.K. Limited and Google U.K. was apparently in
terms of the procedural laws, perhaps akin to Order VII
Rule 11 of the Code of Civil Procedure, 1908. More
importantly, there was material before the court even
in dismissing the claims on the application of the
defendants.
132.We are, in this case, concerned with the ambit of
jurisdiction under Section 482 of the Cr.PC. We also
notice that the decision rendered in Google Spain SL
(supra) appears to have turned on the scope of the
directive as noticed in Richardson (supra).
EFFECT OF SUBSTITUTION OF SECTION 79 OF THE ACT
123
133.Section 79 of the Act came to be substituted with
effect from 27.10.2009. In fact, the effect of
substitution of a provision has been dealt with by this
Court in the decision in State of Rajasthan v. Mangilal
Pindwal31:
“10. Similarly in Crawford's Interpretation of Laws it has been said:
“Effect of Repeal, Generally.— In the first place, an outright repeal will destroy the effectiveness of the repealed act in futuro and operate to destroy inchoate rights dependent on it, as a general rule. In many cases, however, where statutes are repealed, they continue to be the law of the period during which they were in force with reference to numerous matters.” (pp. 640-641)
11. The observations of Lord Tenterden and Tindal, C.J. referred in the above-mentioned passages in Craies on Statute Law also indicate that the principle that on repeal a statute is obliterated is subject to the exception that it exists in respect of transactions past and closed. To the same effect is the law laid down by this Court. (See: Qudrat
31 (1996)5 SCC 60/AIR 1996 SC 2181
124
Ullah v. Municipal Board [(1974) 1 SCC 202:(1974) 2 SCR 530], SCR at p. 539)
12. This means that as a result of repeal of a statute the statute as repealed ceases to exist with effect from the date of such repeal but the repeal does not affect the previous operation of the law which has been repealed during the period it was operative prior to the date of such repeal. …”
134.In this case, the complaint itself is dated
21.01.2009. The sworn statement of Deputy Manager
(Legal) of the complainant is recorded on 27.02.2009.
The sworn statement reads as follows:
“I am the complainant herein. I am working a1s Deputy Manager-legal in the complainant company. Complainant company manufactures Asbestos Cement sheets and it is having various manufacture units throw out India. Accused No.1 is a coordinator of Ban Asbestos India a Group hosted by Accused No.2 and publishes articles in the group regarding various issues on 21st
November, 2008 an article was published in A2 group as Poisoning the system: Hindustan times. Complainant was surprised to note that article is aimed at complainant company and also against renowned politicians of the country i.e. Mr. G. Venkat Swamy and Smt. Sonia Gandhi
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where as these people have nothing to do with the complainant company and again on 31st July, 2008 an article was captioned A2 Group as Visaka Asbestos Industries making gains both articles contains defamatory statements against the complainant which is available in the cyber space in the form of an article for world wide audience. The complainant submits acts and deeds of the accused not only harm the complainant company but also integrity of the working people. Complainant humbly submits that there are other groups like Everest Group, Ramco Group and Birla Group which are also engaged in the same group. But the accused No.1 unnecessarily dragged the complainant and the politicians of the country with malicious intention. The complainant further submits that A1 trying to bring down the complainant image by running hate campaign against the complainant through the above said articles. After seeing this article the complainant has sent notice dated 10.12.2008 through Registered Post which A1 returned unserved and the Fax was received by both the accused. The above article caused damage to the reputation of the complainant. A1 with malafide intention to cause damage to the reputation to complainant has published such articles. I further submit that the acts and deeds of the accused being committed in violation of the fundamental rights and the action on the part of the accused in making such defamatory statements are premeditated and intended to lower the image cause defamation in the eyes of public knowing fully well that the statements made there in are false and the
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complainant company and others are being targeted by the accused with an hidden agenda. It is therefore pay the Hon’ble Court to punish the accused according to law. …”
135.It is seen that the Magistrate has issued summons
to the appellant vide Annexure P5 calling upon him to
appear before the Court on 09.09.2009. If that be so,
not only was the complaint filed at the time when
Section 79, in its erstwhile avtar, was in force before
the present provision was enforced, cognizance
thereunder was also taken. If that be so, the question
of exemption from liability may fall to be decided
under Section 79 of the Act as it stood and not under
the substituted provision.
WHETHER APPELLANT NOT LIABLE AS IT IS ONLY A SUBSIDIARY
136. As far as the question whether being a subsidiary
of Google LLC, the appellant is an independent body
which is not to be mulcted with liability, we would
think it is not a matter to be gone into in Section 482
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of the Cr.PC. We have noticed the stand of the
Government of India also as also of the complainant.
FINDINGS OF HIGH COURT REGARDING COMPLAINANT’S NOTICE AND CONDUCT OF THE APPELLANT
137.In the impugned judgment, the learned Judge has
proceeded to refer to the notices, which was, according
to the complaint, issued, calling upon the appellant to
remove the objectionable post. It is found that the
appellant did not move its little finger to stop
dissemination of the unlawful and objectionable
material. Therefore, the appellant cannot claim
exemption under either Section 79 of the Act, as it
stood originally, or Section 79 of the Act, after the
amendment which took effect from 27.10.2009. It was
further found that as per Section 79(3), as amended,
the exemption cannot be applied by any court and
claimed by an intermediary in case an intermediary
entered into any conspiracy in respect thereof. It is
in this regard that we may notice that there is a
definite case for the complainant that there was a
conspiracy between the appellant and the first accused
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as it is alleged in the complaint that the accused, in
connivance with each other, have disseminated the
information with malafide intention. There is also
reference to Section 120B of the IPC besides Sections
500, 501 read with Section 34 of the IPC. As far as the
view expressed in the impugned order that the appellant
cannot claim any exemption under Section 79 of the Act
after the amendment, is concerned, we are of the view
that it appears to be in the teeth of the pronouncement
of this Court in Shreya Singhal (supra). Section 79, as
substituted, came to be read down to mean that it is
not sufficient if a notice is given to delete a post to
the intermediary. The applicant, who seeks a removal,
must be armed with a court order. In this case, there
is no case for the complainant that when the removal
was sought of the objectionable post, there was any
decision of any competent court or that there was any
directive of a competent authority to remove the post.
Therefore, in the light of Shreya Singhal (supra), the
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finding, clearly of the High Court, in this regard,
appears to be unsustainable and we hold so.
138.The finding by the High Court that in the case on
hand, in spite of the complainant issuing notice,
bringing it to the notice of the appellant about the
dissemination of defamatory matter on the part of the
first accused through the medium of appellant,
appellant did not move its little finger to block the
said material to stop dissemination and, therefore,
cannot claim exemption under Section 79 of the Act, as
it originally stood, is afflicted with two flaws. In
the first place, the High Court itself has found that
Section 79, as it originally was enacted, had nothing
to do with offences with laws other than the Act. We
have also found that Section 79, as originally enacted,
did not deal with the effect of other laws. In short,
since defamation is an offence under Section 499 of the
IPC, Section 79, as it stood before substitution, had
nothing to do with freeing of the appellant from
liability under the said provision. Secondly, there is
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a case for the appellant that on receipt of notice, the
appellant, as a gesture, forwarded its complaint to its
Parent Company Google LLC which called for the details
by its letter dated 06.01.2009. The complaint came to
be filed on 21.01.2009. We do not think that the High
Court was justified, therefore, in entering findings in
the manner it was done. Further, the High Court has not
taken into consideration the distinction between
blocking and a takedown.
139.Even Section 79, as substituted with effect from
27.10.2009, denies the benefit of the exemption in a
case where there is a conspiracy between the
intermediary or abetting or aiding or inducing or
otherwise in the commission of the unlawful act. Again,
we notice that the case in the complaint is that there
was connivance between the accused. This is not a
matter which we feel could be considered to be
proceeded under Section 482 of the Cr.PC.
140.We may also notice that in the Civil Suit also, the
complainant maintains that the appellant is the service
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provider and it has abused the services provided by it
(see paragraph 11 of the plaint). Appellant is,
undoubtedly, the second defendant whereas Google Inc.
has also been made a party as third defendant. We say
this as appellant has a case that in the Civil Suit,
the complainant has set up a case that it is Google LLC
which was the actual service provider.
PUBLICATION
141.If defamatory matter is published as to who
published it, is a question of fact. As already noted,
publication involves bringing defamatory matter to the
knowledge of a person or persons other than the one who
is defamed. We would approve of the principles laid
down by Greene L.J. in Byrne (supra) that “in some
circumstances, a person by refraining from removing or
obliterating the defamatory matter, is not committing
any publication at all. In other circumstances, he may
be doing so. The test, it appears to me is this: having
regard to all the facts of the case, is the proper
inference that by not removing the defamatory matter,
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the defendant really made himself responsible for its
continued presence in the place where it has been put?”
Whether there is publication, indeed involves asking
the question also as noted by the learned Judge, as to
whether there was power and the right to remove any
such matter. If despite such power, and also, ability
to remove the matter, if the person does not respond,
it would amount to publication. The said principle, in
our view, would hold good even to determine whether
there is publication under Section 499 of the IPC. The
further requirement, no doubt, is indispensable, i.e.,
it must contain imputations with the intention to harm
or with knowledge or having reasons to believe that it
will harm the reputation of the person concerned.
142.In this case, the substantial complaint of the
complainant appears to be based on the refusal by the
appellant to remove the matter after being notified.
Publication would be the result even in the context of
a medium like the internet by the intermediary if it
defies a court order and refuses to takedown the
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matter. This, undoubtedly, is the position even under
the decision in Shreya Singhal (supra) which has read
down Section 79(3)(b) and the Intermediary Rules
already noted.
143.In this regard, we may notice the following
statement in the complaint: -
“Complainant most humbly and respectfully submits that a notice to withdraw such articles was issued by the Complainant through it counsel on 09/12/2008, requesting Accused No. 1 & 2 to withdraw the above said articles and to render unconditional apology and to pay a compensation of Rs.20.00 Cr. (Rupees Twenty Crores only) jointly and severally for the damage cause to Complainant’s reputation, within 15 days from the date of the receipt of the notice. In the said notice the Complainant also invited Accused No. 1 to visit the plants of the Complainant and requested to observe the way in which the products are manufactured and then come to a conclusion based on facts and science, office copy of the notice is filed herewith for kind perusal of this Hon’ble Court. The Notice was sent under Registered Post with Acknowledgment Due (R.P.A.) on 10/12/2008, the receipt of R.P.A.D. is filed herewith for kind perusal of this Hon’ble Court.
Complainant most humbly and respectfully submits that through the said notice, the accused were reminded that their acts
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tantamount to the offence punishable under Section 1208, 500 & 501 of Indian Penal Code. The R.P.A.D. Notice sent to Accused No. 1 returned un-served as the Accused managed to return the same as “left without address” and the same is filed herewith for the kind perusal of this Hon’ble Court. As a precaution, the complainant on 29.12.2008 faxed the said notice to the accused No. 1’s Office at Delhi, receipt of Fax is filed herewith for kind perusal of this Hon’ble Court and complainant on 17.12.2008 faxed the said notice to the accused No. 2’s Office at Bangalore, receipt of the fax is filed herewith for kind perusal of this Hon’ble Court. Notice sent to the Bangalore Office of the Accused No. 2 was duly served and the acknowledgment card is filed herewith as a proof of the same for the kind perusal of this Hon’ble Court.”
We have also noticed that in the statement given by
the Officer of the complaint before the Magistrate,
there is reference to the dispatch of the notice.
144.As noted by us, in answering the question whether
there has been publication for the purpose of criminal
libel also on the basis that despite the defamatory
matter being notified, it is not removed, the analogy
of the wall of a club or notice board of a club may not
be as such available when it comes to medium like the
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internet. We have noticed that in Byrne (supra), the
test would also be whether the party having the power
to remove the allegedly defamatory matter and also the
right to remove it and being able to do it without any
difficulty defies and rejects the request. The example
of the notice board or a wall of a club, as was the
case in Byrne (supra), is not strictly available when
we are asked to apply it as such in the case of medium
like internet.
145.As was noted in Bunt (supra), in Godfrey (supra),
the receipt of the letter requesting for obliterating
the post was not in dispute and more importantly that
it could have obliterated the post, was again not in
controversy. For deciding whether there is publication,
we see merit in the exposition of law made by the
English Courts as aforesaid.
146.We have noticed that what is declared a crime in
Section 499 of the IPC is the making or publishing of
matter which defames, as described in the Section. The
making or publication must be also accompanied with the
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intention or knowledge requisite as mentioned in the
Section to constitute that act a crime.
147.There was a notice, admittedly received from the
complainant by the appellant, dated 09.12.2008, calling
upon the appellant to, inter alia, remove the
controversial post (See paragraph 9 of the Petition
under Section 482 of the Cr.PC). It is the appellant’s
case that since it did not control the services and as
the notice did not concern its activities, the
appellant forwarded the legal notice to its Parent
Company for its response. Appellant further contended
before the High Court that the Parent Company, in turn,
responded to the complainant on 06.01.2009. Since, the
notice issued by the complainant did not denote the
space and services which allegedly host the defamatory
articles, the complainant was asked to provide the
exact details.
148.It is again the appellant’s case that the
complainant, however, proceeded to file the complaint
on 21.01.2009. We will take the appellant’s case as it
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is projected. Thereafter, we will test it with
reference to the jurisdiction under Section 482 of the
Cr.PC as to whether this is a matter which can be gone
into under Section 482. To elaborate, we hold:
As noticed by us, it can be safely concluded
that the argument of the appellant appears to be
acting on the basis of the notice sent by the
complainant to the appellant, appellant did not
proceed to remove the objectionable material from
the internet. The reason for doing this is that
according to the appellant, appellant is not the
intermediary and the intermediary is the Parent
Company and, accordingly, it forwarded the
complaint of the complainant in the notice dated
09.12.2008 to its Parent Company. It may not be
possible for this Court to find that the High Court
was wrong in not proceeding on the basis that the
appellant is not the intermediary. The defence set
up by the appellant in this case, is not a matter
which can be gone into in proceedings under Section
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482 of the Cr.PC. As things stand, in other words,
consequent upon the notice sent to the appellant by
the complainant on 09.12.2008, the appellant had
refused to or has not complied with the request on
the part of the complainant. As to whether the
appellant was justified in not complying with the
request, involves answering the question as to
whether the appellant was the intermediary, which
again, in turn, as we have already held, may not be
permissible in proceedings under Section 482 of the
Cr.PC. Therefore, this is not an aspect which can
form the basis for the court interfering in Section
482 of the Cr.PC.
149.As to whether there is justification for the Parent
Company in requiring the complainant to provide the URL
so that the offending post could be identified and
dealt with and dehors it whether it could remove the
post, is again a matter, which in our view, it may not
be possible for the appellant to persuade us to hold,
could be gone into the proceedings under Section 482 of
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the Cr.PC. This also is on the basis that the Parent
Company is the intermediary. To make matters even more
clear, even proceeding on the basis that the first
accused is the originator, as defined in the Act, of
the allegedly defamatory matter, and the first accused
is not only the author but is also the publisher of
allegedly defamatory matter, and again proceeding on
the basis that it is the appellant, who is the
intermediary and not its Parent Company, the refusal on
the part of the appellant to remove the post, may
amount to publication on the basis of the principle
enunciated in Bryne (supra) and as applied to medium of
internet in Godfrey (supra), as later explained,
however, in Bunt (supra). In other words, there may be
publication within the meaning of Section 499 of the
IPC even in the case of an internet operator, if having
the power and the right and the ability to remove a
matter, upon being called upon to do so, there is a
refusal to do so. This is, no doubt, subject to Shreya
Singhal (supra)where it applies. It is also clear that
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to constitute the offence under Section 500 of the IPC,
mere publication would not suffice. As we have noted,
we cannot go into that aspect on the basis of the
notice sent on 09.12.2008 by the complainant on account
of the obstacles which we have pointed out earlier. In
other words, the disowning of the liability to remove
the post is inextricably intertwined with the
appellant’s denial of it being the intermediary. Also,
the question as to whether the demand for the URL and
justification for not removing, based on the same being
questions essentially relating to the facts, cannot be
gone into in Section 482 proceedings.
150.The only aspect, which really remains, is the
aspect that even accepting that the appellant is an
intermediary and it had the power otherwise to accede
to the request of the appellant to remove the offending
material, the so-called right or power of the appellant
is really not a power and the right, but is nothing but
a mere illusion as assuming such powers or exercising
such a right would involve conferring of unilateral and
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impermissible adjudicatory power, contrary to the
regime of fundamental right of free expression so
indispensable to the continued efficacy of the internet
as an open democratic medium. In other words,
proceeding on the basis of the assumption that the
appellant is the intermediary and that it stood alerted
by the complainant by letter dated 09.12.2008, the
appellant has not removed the offensive posts though it
could technically remove it, therefore, it amounted to
publication and this publication attracts Section 499
of the IPC. The argument, however, is even in Section
482 of the Cr.PC, the court must qualify the right and
the power of the appellant even assuming to be the
intermediary to act freely as it would opposed to the
principles which have been evolved in regard to the
internet service provider that it is not open to it to
unilaterally decide as to what matter should be removed
and it can act so as to remove on the basis of the
request only if there is a court order. Any other view
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would make it a despot strangling the free flow of
ideas which is what the internet is all about.
151.The problem arises in this way however. It is while
considering a challenge to Section 79 of the Act, after
it was substituted with effect from 27.10.2009 and
considering the Rules made in the year 2011 also, and a
challenge to the same also, that in Shreya Singhal
(supra), the provisions were read down to mean that
Section 79(3)(b) of the Act and Rule 3(4) of the Rules,
would require an internet service operator to takedown
third-party information not on mere knowledge of
objection to its continuance but after there has been
an impartial adjudication as it were by a court. To
focus more on the problem, it must be pointed out that
in the facts of this case, the acts constituting the
alleged offence under Section 499 of the IPC, were done
not when Section 79, after its substitution, was in
place. The Rules were enacted in the year 2011. In such
circumstances, what we are asked to do is to import in
the principles into the factual matrix when Section 79
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was differently worded and in proceedings under Section
482 of the Cr.PC. It is, undoubtedly, true that Article
19(1)(a) and Article 19(2) of the Constitution of India
were very much available in 2008 and 2009 though
Section 79 was in its erstwhile avtar. In other words,
will it not be open to the appellant, assuming it to be
the intermediary, to contend that it cannot be called
upon to remove, defamatory matter comprised in any
third-party information without there being a court
order?
152.It is here that we would remind ourselves that we
are called upon in this case to decide the correctness
and legality of the order of the High Court passed in
the proceedings under Section 482 of the Cr.PC. This
contention, as such, has not been raised. We notice, in
fact, that in the very first ground, however, before
the High Court, it is contended that the appellant has
no role. It has no control over the services provided
on the website. Thereafter, it is contended that even
the employees of the Parent Company do not have the
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ability to remove the content posted on the blog
without an order from a court of competent
jurisdiction. It is the further case before the High
Court that under the law of United States of America
which governed the functioning of the Parent Company,
it is not obliged or required to remove any allegedly
defamatory content without the court order. There was
no contention taken that on the basis that even if
appellant is assumed to be the intermediary, the
continuance of the articles after a request by the
complainant to remove it, would not constitute
publication at the hands of the appellant for the
reason that it will not constitute publication as there
is no court order in India. It was also, no doubt, true
that the decision of this Court in Shreya Singhal
(supra) was rendered nearly five years after the
impugned judgment of the High Court. As already
noticed, what was laid down in Shreya Singhal (supra)
was premised upon the challenge to Section 79(3)(b)
which replaced the erstwhile avtar of Section 79 and
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also a challenge to the Intermediary Rules of 2011,
both of which provisions came to be read down by the
court.
153.What appellant is asking this Court to do is to
decide the point which is not even raised as such
before the High Court. Having noticed the exact ground
taken before the High Court, it relates to the
inability of the Parent Company to remove the post
without the court order. However, we feel that this is
a question which can be, independent of the non-
availability of the protection under Section 79 of the
Act in its erstwhile avtar, pursued by the appellant.
This is a matter which we leave it open to the
appellant to urge before the Court.
154.There is a complaint by the appellant that the
Magistrate did not have territorial jurisdiction over
the appellant and the procedure under Section 203 of
the Cr.PC should have been followed. We noticed that
this contention was not raised before the High Court.
We further noticed that on this ground alone, in the
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facts of this case, after nearly a decade of the matter
pending in this Court, it would be unjust to remand the
matter back to the Magistrate, which we must indeed
note, was one of the submissions of the appellant.
155.The upshot of the above discussion is as follows:
1. We reject the contention of the appellant that the
High Court should have acted on the Google LLC
conditions and found that the appellant is not the
intermediary. We hold that this is a matter for
trial.
2. We hold that Section 79 of the Act, prior to its
substitution, did not protect an intermediary in
regard to the offence under Section 499/500 of the
IPC.
3. We set aside the findings by the High Court regarding
the alleged refusal of the appellant to respond to
the notice to remove. We make it clear, however, that
it is for the Court to decide the matter on the basis
of the materials placed before it, and taking into
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consideration, the observations contained in this
judgment.
156.We leave open the contentions of the parties except
those which we have finally pronounced upon. Subject to
the above, the Magistrate shall proceed with the
complaint. The appeal stands disposed of as aforesaid.
……………………………….J. (Ashok Bhushan)
…………………………………J. (K.M. Joseph)
New Delhi; December 10, 2019.
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