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A 26-year-old Lawyer Ali Kaashif Khan Deshmukh has requested advocate general Honourable Ashutosh Kumbhakoni for initiating contempt against Kangana Ranaut. The infamous Bollywood actress is a highly influential and powerful person with a lot of haters as well as admirers worldwide.
She has been putting several derogatory and deceitful comments for the Maharashtra Government and different government agencies. Deshmukh has also added that he had contacted Mumbai police for malicious acts against her, and her sister but police have denied registering the FIR against them due to which he has to file a criminal complaint against her in Andheri Court.
Previously when BMC demolished her office then too Kangana Ranaut was out of State. She was said to reply to the demolition notice within 24 hours and for the same, she was not granted any further time. Honourable HC has also said that unauthorized works have not come overnight but the corporation appears to have overnight woken from its slumber. The MCGM has tried to waste the time of the court as they were trying to complete the demolition of the office due to which the demolition work was orally stopped by the HC.
Deshmukh wanted an FIR against her under section 121 –(for waging or attempting to wage war against the government of India),124A-(sedition), 153A-(promoting enmity between different groups on ground of religion), 153B- (imputations, assertions prejudicial to national integration), 295A-(deliberate and malicious act, intended to outrage religious feelings), 298-(uttering words with intent to wound religious feelings) and 505 –(statements conducing to public mischief) of the IPC.
According to his letter, he has said that Kangana Ranaut has no respect for the law of the land, and with mala fide intentions and ulterior motives she is creating hatred in the country among Hindu and Muslims. The petitioner has urged the court to look into the hate-mongering.
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