AMIT HITESHBHAI PANDYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition, the petitioner seeks to invoke jurisdiction of this Court under Article 226(2) of the Constitution of India, challenging, inter alia, the order dtd. 4/5/2022 passed in CRM/1306/2022 passed by the learned Judicial Magistrate First Class, Fatehgarh Sahib, Punjab; by which the learned J.M.F.C, Fatehgarh Sahib, Punjab has directed to block the following links with immediate effect:

(2.) Brief facts giving rise to the present petition can be narrated as under:

(3.) The petitioner, being aggrieved by the aforesaid order, approached this Court by way of this Special Criminal Application invoking the jurisdiction under Article 226(2) of the Constitution of India with the following reliefs: