NEHA SINGH RATHORE Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Kamal Kishore Sharma, learned counsel for the petitioner, Sri (Dr.) V. K. Singh, learned Government Advocate assisted by Sri S. N. Tilhari, learned AGA and Sri Vipul Kumar Singh, learned State counsel for the State and perused the record.

(2.) By means of this petition, the petitioner has prayed for following reliefs:

(3.) Learned counsel for the petitioner has drawn attention towards the impugned FIR which has been lodged under so many Sec. levelling allegations against the petitioner. He has also submitted that, prima facie, those offences do not make out against her. Sri Sharma has further stated that the petitioner is a singer and a social activist and is having fundamental right under Article 19(1)(a) of the Constitution of India to express her views on social media and no authority of the State can violate such fundamental right.