MOHAMMED ZUBAIR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Mohd. Kumail Haider, learned counsel for the petitioner, Shri Santosh Kumar Mishra, learned A.G.A. for the State/respondents no.1 to 4 and perused the impugned F.I.R. as well as material brought on record.

(2.) This writ petition has been filed by the petitioner- Mohammed Zubair for the following reliefs:-

(3.) The allegations in the impugned F.I.R., which has been lodged by respondent no.5 against the petitioner are that on 27/5/2022, the informant saw a tweet posted by the petitioner on his social media handle "twitter" on which, he used hate offensive term "hate mongers" against the respected manager of revered religious place Badi Sanghat, P.S. Khairabad and National Patron of National Hindu Sher Sena, Mahant Bajrang Muni Ji. Petitioner also insulted Hindu Yati Narasimha Nar Saraswati and Swami Anand Swaroop on his twitter.?