MOHD IMRAN KAZI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Jai Raj, learned counsel for the applicant and Sri Rajeev Kr. Singh, learned A.G.A. for the State.

(2.) The present application has been filed to quash the impugned charge sheet dtd. 16/12/2019, cognizance order dtd. 16/3/2020 as well as non-bailable warrant dtd. 30/6/2023 passed in Case No. 17603 of 2020 (State vs. Sami and others), arising out of Case Crime No. 53 of 2019, u/s 147, 148, 149 I.P.C., Sec. 67 Information Technology (Amendment) Act, 2008 and 7 Criminal Law Amendment Act, P.S. Mantola, District Agra, pending before the C.J.M., Agra.

(3.) The allegation against the applicant was that he posted certain provocative messages on social media, which resulted in the assembly of about 600-700 persons belonging to the Muslim community for arranging procession without permission, which caused a serious threat to breach of peace.