AZMAT ALI KHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) Allowed subject to all just exceptions. Application is disposed of.

(3.) This is a petition filed by the Petitioner-Azmat Ali Khan seeking removal of videos, tweets and various news items appearing on online platforms and news channels in respect of an FIR No.295/2023 dtd. 19/4/2023 registered at PS Dabri Dwarka Delhi lodged against the Petitioner. It is the Petitioner 's contention that the news are in the form of fake news, threats and are severely jeopardising his life, reputation and safety. The Petitioner is a classical singer.