VISHWADINI PANDEY Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The petitioner has filed this writ petition under Art. 226 of the Constitution of India challenging registration of FIR No. 0171 dtd. 15/4/2020 (Annexure P/3) registered against her at Police Station - Civil Lines, Raipur (C.G.) for committing offence punishable under Ss. 153-A, 295-A, 505 (2) and 188 of I.P.C.

(2.) The brief facts as projected by the petitioner are that the petitioner is a practicing lawyer at Raipur. Respondent No. 4 lodged an FIR against the petitioner on 15/4/2020 alleging that the petitioner in her Facebook ID, posted objectionable material on 4th, 5th and 7/4/2020 because of which, religious sentiments of complainant/ respondent No. 4 have been hurt. Therefore, respondent No. 4 has got registered FIR No. 171/2020 against the petitioner for committing offence punishable under Ss. 153-A, 295-A, 505 (2) and 188 of I.P.C.

(3.) Learned counsel for the petitioner would submit that the petitioner had filed a written complaint on 11/5/2019 at Police Station- Pandri, District- Raipur (C.G.) against one Nand Kumar Baghel, who is father of present Hon'ble the Chief Minister of the State alleging that Nand Kumar Baghel has used derogatory remark against Lord Shri Ram and also abused Lord Ganesha, therefore, FIR has been lodged by respondent No. 4 against the petitioner with ulterior motive adopting pressure tactics as counter blast to take vengeance by the respondent. He would further submit that the petitioner has not written the original post, she had simply shared the post written by one Rudra Anish. He would further submit that no abusive language has been used by the petitioner, which hurts sentiments of any of the religious, hence, it is prayed that the FIR registered against the petitioner may kindly be quashed.