s. 66A — Constitutional validity of ~ Held: s. 66A is violative of Article 19(1)(a) and is not saved under Article 19(2) — It arbitrarily, excessively and disproportionately invades the right of free speech and upsets the balance between such rights and the reasonable restrictions imposed thereupon — the expressions used in s. 66A are open ended, vague and undefined — The reach of the section is such that it has a chilling effect on free speech and thus suffers from the vice
_ of overbreadth — Therefore, s. 66A as a whole is declared unconstitutional — Constitution of India, 1950 — Art. 19(1) (a) and 19(2). s. 66A — Whether constitutionally invalid on the touchstone of Art. 14 of the Constitution ~ Held: There is an intelligible’ differentia between speech on the internet and other mediums of communication — Hence s. 66A is not violative of Art. 14 — Constitution of India, 1950 — Art. 14. s. 69A and Information Technology (Procedure and Safeguards for Blocking for Access of Information by Public) Rules, 2009 - Constitutional validity of — Held: s. 69A as well as the Rules are constitutionally valid — s. 69A is a narrowly drawn provision with several safeguards under the Rules ~ Merely absence of certain additional safeguards as provided u/ss. 95 and 96 Cr.P.C. does not make the Rules