SC dismisses Congress leader's plea seeking quashing of FIR registered against him over Tweet

On Friday, the Apex Court dismissed the plea filed by Congress leader from Haryana, Pankaj Punia, seeking quashing of the FIRs registered against him in Noida, Lucknow & Madhya Pradesh's Shivni in connection with his alleged vulgar tweet.

A bench of the Supreme Court, headed by Justice Arun Mishra & also comprising Justice S Abdul Nazeer & Justice Indira Banerjee refused to give any relief to Punia & dismissed his plea.

Punia had moved the Top Court seeking quashing of the FIRs registered against him regarding his alleged vulgar tweet.

Punia, the Ex-Secretary of the Haryana Pradesh Congress Committee, was recently arrested for his tweet that allegedly hurt religious sentiments.

The Supreme Court Bench in its order said that "We are not inclined to entertain this petition filed under Article 32 of the Constitution of India. The writ petition is accordingly dismissed".

However, the Supreme Court, granted Punia, the liberty, to approach the concerned HC or appropriate forum for relief in the case.

For Punia, Senior Advocate Sanjay Hegde & other Lawyers -- Sukhvinder Singh Nara, Pranjal Kishore & MP Vinod had appeared for him before the Supreme Court.

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