S.SIDDHARTH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed by the petitioner- accused seeking to quash the proceedings against him in C.C.No.3610 of 2023 on the file of the learned XII Additional Chief Metropolitan Magistrate at Nampally, Hyderabad, registered for the offences under Sec. 67 of the Information Technology Act (for short 'the Act') and Sec. 509 of the Indian Penal Code (for short 'IPC').

(2.) Heard Sri N. Naveen Kumar, learned counsel for the petitioner-accused and Smt.S.Madhavi, learned Assistant Public Prosecutor for the State-respondent No.1. No representation on behalf of the unofficial respondent. Perused the record.

(3.) The brief case of the prosecution is that the petitioner-accused had intentionally made sexist and derogatory remarks on Twitter against women who have attained significant achievements in their respective fields. It is alleged that the petitioner-accused had tweeted as: