Lawyer files plea seeking suspension of Kangana Ranaut’s Twitter Account

An Advocate has filed a plea in the High Court of Bombay against actor Kangana Ranaut & sought suspension of her Twitter account, like that of her sister Rangoli Chandel, on the grounds that Ranaut used the account to spread hatred & disharmony in the country through derogatory tweets. The plea has included Twitter Inc. as a party & sought directions to the social messaging service provider to suspend Ranaut’s account & implement its community guidelines diligently & bar people inciting hatred among masses.

The plea filed by advocate Kashif Ali Khan Deshmukh, while referring to the malicious tweets by Chandel in April, stated that after the account was suspended, Ranaut came out in support of her sister through a video wherein she reiterated what Chandel had tweeted. Chandel had suggested genocide of persons belonging to a minority community through her tweet.

The plea says that a complaint was lodged with Amboli Police about the video, but no action was initiated against the actor. The plea further adds that in later months, the actor maligned public servants & also tried to disrupt the harmony between the Hindu & Muslim communities through controversial tweets pertaining to Bollywood. The appeal also refers to a tweet wherein the actor maligned a lower court.

Apart from approaching the police to lodge complaints against the animosity filled tweets, the petitioner stated that he wrote to the grievance officer of Twitter Inc. which has its office in Bandra-Kurla Complex to suspend the Twitter account. However, as no action was initiated, he approached the HC & make Twitter Inc. a party by invoking article 226 & section 482 of the Criminal Procedure Code.

According to Deshmukh, the petition has prayed for suspension of Ranaut’s Twitter account & sought directions to Twitter to implement its community guidelines for users stringently. The petition is expected to come up for hearing in due course. 

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