KONATHAM DHILIP KUMAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed seeking the Court to quash the proceedings initiated against the petitioners who are arrayed as accused Nos.1 & 3 in FIR.No.86 of 2025 before the Nakrekal Police Station, registered for the offences punishable under Ss. 353(1)(c) and 352(2) of BNS.

(2.) The brief facts of the case are that basing on the complaint lodged by the 2nd respondent, the prosecution case is that the 2nd respondent, a Congress party leader belonging to BC (Yadav) community, gave a report alleging that certain YouTube channels and T-News telecasted false news linking him with one Guduguntla Shankar, a private teacher arrested in connection with the SSC Telugu Board exam paper leakage case. It was alleged that the channels portrayed him as cooperating with Shankar in the offence, thereby damaging his reputation, political career, and causing mental distress. It was further alleged that BRS party leaders and social media in-charges forwarded the said fake news on Twitter without verifying its truth, thereby insulting him and spreading false information

(3.) Heard Sri TV. Ramana, learned counsel for petitioners, and Sri Ramachandra Reddy, learned Additional Public Prosecutor, appearing for respondent - State.