ABBAS ANSARI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Upendra Upadhyay learned counsel for the petitioners, Sri Jitendra Ojha learned counsel appearing for the respondent no. 2 and learned AGA for the State respondents.

(2.) By means of this writ petition, the petitioners herein have sought for quashing of the first information report lodged on 4/3/2022, on account of a statement made by the petitioner no. 1 during the course of election meeting on 3/3/2022.

(3.) It is stated by the learned counsel for the petitioners that taking cognizance of the statement made by petitioner no. 1 during the election meeting on 3/3/2022, the Election Commission of India passed an order dtd. 4/3/2022 censoring petitioner no. 1 for violation of the Model Code of Conduct and prohibiting him from holding any public meetings, public processions, public rallies, road shows and interviews and public utterances in media (electronic, print, social medial) etc. in connection with ongoing election for 24 hours from 07:00 PM on 4/3/2022, exercising powers under Article 324 of the Constitution of India.