JAIKANTH S. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is yet another classic case of abuse of authority and power.

(2.) Petitioner, Jaykanth S. has presented this Criminal petition filed under Section 482 of Code of Criminal Procedure, 1973 with a prayer to quash FIR No.99/2019 registered in Sriramapura Police Station, Bangalore City and all further proceedings thereon.

(3.) Briefly stated the facts of the case are, on 26.05.2019 one Pradeep Kumar S.P., General Secretary of State JDS Legal Cell lodged a complaint alleging that Jayakanth had uploaded defamatory posts about former Prime Minister Shri.H.D.Devegowda, Chief Minister Shri. H.D.Kumaraswamy and Shri.Nikhil Kumaraswamy in 'facebook' and 'instagram' pages captioned as 'Troll Maga'. Accordingly, FIR No.91/2019 was registered on 26.05.2019 at 21.15 hours in Srirampura Police Station.