MOHAMMED MUJEEB Vs. STATE BY ELECTRONIC CITY PS

JUDGEMENT

(1.) Electronic City Police have registered Crime No.75/2020 against the petitioner for the offences punishable under Sections 153A , 505 , 270 , 109 IPC on the basis of the complaint of one Mahesh Mallayyanavar, the Police Sub-inspector of Electronic Police Station.

(2.) It is alleged that the petitioner with an intention to promote disharmony and hatredness, to disturb the public tranquility and to create feeling of insecurity amongst the people on the religious basis, has uploaded the following messages on his face book platform:

(3.) The petitioner was arrested on 29.03.2020. Since then he is in judicial custody.