RAKESH TOMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present writ petition has been filed by the petitioner under Article 226 of the Constitution of India, whereby petitioner has put to challenge F.I.R No.0366 of 2024 dtd. 7/12/2024, under Ss. 386, 505 and 506 of IPC registered with Police Station Vikas Nagar, District Dehradun.

(2.) Facts of the case in brief are that an F.I.R. was lodged against the petitioner with the averments that he is trying to defame the school being run by respondent no.3 and is trying to breach harmony between two religious sect i.e., Hindu and Muslim.

(3.) Learned counsel for the petitioner submits that the petitioner is a social worker who is being targeted by respondent no.3 on the ground that petitioner is trying to defame the school run by respondent no.3 through social media and only after protest made by the petitioner Police took action against respondent no.3 and for that reason alone he is inimical towards the petitioner.