VIJAY GOPAL Vs. STATE OF TELANGANA

JUDGEMENT

(1.) In this Criminal Petition, the petitioner is seeking quashing of the FIR and all proceedings in Case/FIR No.104 of 2023 on the file of Begum Bazar Police Station, Hyderabad on the ground that the complaint does not reflect any ingredients of violation of Ss. 504 and 505 (2) of the Indian Penal Code (IPC) and that the alleged comments do not constitute any criminal offence for initiating any criminal proceedings against him and to pass such other order or orders.

(2.) The petitioner, party-in-person, submitted that when there appeared a Press Note that the Commissioner of Police, Hyderabad has issued prohibitory orders of all kinds of assembly of more persons near (500 yards) all the Telangana Open School Society (TOSS) SCC and Intermediate Public Examination Centres between 6 am, April 25 and 6 am, May 5, 2023, the petitioner has posted a comment as under:

(3.) Learned Assistant Public Prosecutor is also heard. He submitted that the case is only in the FIR stage and further investigation is necessary and the petitioner could not have challenged the FIR.