Auto Driver fined Rs 10,000 for ‘I Love Kejriwal’ ad, HC issues notice to Govt, Police

On Tuesday, the High Court of Delhi sought the response of the Delhi’s Govt. and Police and the Election Commission on a petition by an auto-rickshaw driver, who had challenged the challans and fines levied on him for putting “I love Kejriwal” posters.

Justice Navin Chawla issued the notices on the plea by Rajesh, who was fined Rs 10,000 on Jan 15 for putting the poster on the back of his vehicle.

The Auto-Rickshaw Driver said he had put the posters and banners somewhere in Sept and Oct in 2019, on his own will and without any allurement from any political party.

Rajesh said on Jan 15 when he was travelling from Kalindi Kunj towards Apollo Hospital, he was fined by the traffic Police saying that it was an advertisement for the ruling Aam Aadmi Party (AAP) led by Arvind Kejriwal.

The assembly elections will be held in Delhi on Feb 8 and votes will be counted on Feb 11.

Rajesh disputed that despite his pleadings that the poster wasn't an advertisement for the party, the traffic Police fined him following which he moved to the Court.

The petition also said that this was a violation of the fundamental rights of a citizen and sought setting aside of the challan.

The matter has been posted for further hearing on March 3.

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