SUNAINA HOLEY Vs. STATE OF MAHARASTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard fnally with consent.

(2.) Invoking the Jurisdiction of this Court under Article 226 of the Constitution of India read with section 482 of the Code of Criminal Procedure, the Petitioner prays for quashing of FIR No. 97 OF 2020 dated 15/04/2020 registered with Azad Maidan Police Station for the ofence punishable under Section 153A of the Indian Penal Code, 1860 (for short 'IPC') .

(3.) The said FIR has been registered against the Petitioner for a "tweet" (or referred to as a statement) which she posted on the social media website known as 'Twitter' on 14/04/2020. The said tweet reads thus :