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SC Declines to Grant Anticipatory Bail to Man Accused of Posting Objectionable Content on Facebook Against Smriti Irani
SC Declines to Grant Anticipatory Bail to Man Accused of Posting Objectionable Content on Facebook Against Smriti Irani
There was an FIR which was filed by the Uttar Pradesh Police against the man who posted something over Facebook which was containing an allegedly offensive statement about the union minister of the country Smriti Irani on Friday 12 the of July then that man has filed the petition in the supreme court for the anticipatory release in the FIR which was filed by the Uttar Pradesh Police, then that petition was refused by the supreme court of India. It’s a crime to post anything on social media allegedly offensive statement about others.
There was a plea which was submitted by the one Shahryar Ali, who was prompting the petitioner to withdraw it then the bench of two Justice one was Justice Sanjat Kishan Kaul and the other was Justice Hemant Gupta they had expressed their reluctance to hear that plea which was filed by one Shaharyar Ali. So, in these types of cases where the Judges of any court feel that it is a crime to post something on social media about someone who allegedly statements then they don’t release them from any kind of plea proper case will be filed against them. Then the result of the plea which was submitted was dismissed as withdrawn. But at the same time to surrender and to seek a regular bail the petitioner was given the time of the two weeks in that period he can surrender himself and then get a regular bail, but if in any case won’t do like this then there must be more harsh punishment. He had petitioned the Supreme Court in response to the Allahabad High Court’s order on May 25 to deny his plea for anticipatory bail.
So, the post which was posted on Facebook allegedly offensive statement about the union minister Smriti Irani then the BJP member had a complaint about the violations which was under section 505(2) of the Indian Penal Code and also under the section 67A of the information technology act and also said that because of this post about the Smriti Irani had incited hatred among groups and was vulgar in character then after this complaint the Ramgarh police in Firozabad district lodged an FIR against that man.
After all these things had happened then the petitioner had said that he had not posted any such type of statements on Facebook about Smriti Irani and his Facebook account was hacked he was not aware of that and that the objectionable stuff was posted without his knowledge. Then after listening to the petitioner the High Court of Allahabad had rejected the claim by noting that he eventually apologized for the post and it was not his mistake his account was hacked.
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