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Bail was denied to an individual by the Gauhati High Court, who had uploaded his Facebook profile photo with the caption, “I stand with the Pakistan Army.” An FIR was lodged against him under the provisions of the IT Act.
This act was said to be seditious and an act of public mischief. This Act by the individual will have an adverse impact on the people of the State.
However, the counsel for the appellant stated that while the appellant was away for the afternoon namaz, a person named,Ukil Uddin uploaded the objectionable posts, through the account of the appellant. Subsequently, the wife of the accused filed a complaint against Ukil Uddin on 16th May 2019 for causing sufferance to the accused without fault. Till now, there has been no conclusive decision taken in this matter.
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