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FIR lodged for objectionable comments against Judges, High Court


Judge.PNG, pic by et
16 Mar 2020
Categories: Latest News

An First Information Report (FIR) was registered at the Gomtinagar police station in Lucknow against unidentified persons for the use of objectionable words, improper language comments on social media against judges of Allahabad HC & the judiciary.

The objectionable comments, statements were posted on social sites against the judges who have passed an order on March 9 directing the state to remove the hoardings forthwith & send a compliance by Mar 16.

The Allahabad HC had taken suo-motto cognisance of hoardings put across the city with names & addresses of those issued with recovery orders at 27 crossings in the city.

A complaint was lodged by Nutan Thakur, a social activist & lawyer.

SHO, Gomtinagar, Dheeraj Shukla, said that a case was registered on the charges of criminal intimidation by an anonymous communication, & punishment for defamation & Information Technology Act, 2000 while a probe was underway.

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