HEENA JABIR BAIG Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Himanshu Kumar Trivedi and Sri Neeraj Kumar Saxena, learned Counsel for the petitioner, Ms. Nand Prabha Shukla, learned Additional Government Advocate for the State/respondents no. 1 to 4 and perused the material brought on record.

(2.) The instant writ petition has been filed by the petitioner, Heena Jabir Baig, seeking a writ of certiorari to quash the First Information Report dtd. 10/6/2021, registered as F.I.R. No. 0021 of 2021, under Ss. 384, 420 of the Indian Penal Code and Sec. 66 of the Information Technology (Amendment) Act, 2008, Police Station Cyber Crime, District Lucknow.

(3.) It has been argued by the learned Counsel for the petitioner that Ullu Digital Private Ltd. (hereinafter referred to as "Company") is in an OTT platform, named as ULLU APP, which makes semi porn/erotic movies and films based at Mumbai which are then released on ULLU APP. Further, they also have other APPs such a ''CHHETI' AND ''LATTU', which make erotic movies.