WAZAHAT KHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) We have heard Mr. Dama Seshadri Naidu, learned senior counsel for the petitioner. Learned senior counsel draws attention to the prayer clause at page 64 of the Writ Petition and submits that he is pressing prayers b, c, d and e. He expressly gives up prayers a and f. Prayers b,c, d and e read as follows:

(2.) Learned senior counsel submits that the First Information reports filed are in retaliation to the complaint filed against a social media influencer, who was arrested and has since been released on bail. To quote Mr. Naidu's own words "he was perhaps reaping what he has sown". Be that as it may. According to the learned senior counsel, at present following are the known First Information Reports/complaints registered against the petitioner for certain old tweets made by him:

(3.) The earliest FIRs, as per the knowledge of the petitioner, is at Golf Green PS Case No. 76, dtd. 2/6/2025 and Garden Reach PS FIR No. 170, dtd. 16/6/2025. Learned senior counsel also draws attention to page no. 164 of the paperbook, which, according to him, is the transcript of the apology video message given by the petitioner. In short, the learned senior counsel for the petitioner submits that his tweets were retaliatory tweets, at the relevant time.