Journalist Kanojia, accused of peddling fake news, granted bail by High Court

The Allahabad High Court on Wednesday granted bail to Journalist Prashant Kanoji.

Journalist Prashant Kanojia was arrested by Uttar Pradesh police on18th August for allegedly posting a morphed tweet related to Ram Mandir in Ayodhya. It was a morphed photo of a social media post that was made by Hindu Army leader Sushil Tiwari in order to promote enmity between two or more communities. This was the third time UP Police has registered an FIR against Kanojia in connection with a social media post.

The District Court denied his bail Plea and therefore he moved to the Allahabad High Court.

An FIR was registered at the Hazratganj Police station against Kanoji for the offence of public mischief, defamation under Sections 505(1)(b), 501, 500 of Indian Penal Code, and Section 67 of the Information Technology Act.

The High Court had granted four weeks' time to the state government to file its reply in the bail plea moved by the journalist.

Kanojia's wife Jagisha Arora on Wednesday made a tweet and confirmed that he was granted bail.