December 12, 2018:
On Wednesday, Twitter CEO Jack Dorsey moved the Jodhpur High Court seeking the quashing of an FIR in connection with the 'Smash Brahmanical Patriarchy' poster controversy.
The hearing will happen on Wednesday itself.
This comes after a Rajasthan court directed the police to register an FIR against the Twitter CEO and begin an investigation for allegedly "hurting sentiments" of the Brahmin community.
The metropolitan magistrate's court in Jodhpur had given these directions while allowing a petition moved by a right-wing group.
Rajkumar Sharma, vice-president of the Vipra Foundation's youth wing, had moved the petition on 22 Nov against Dorsey for allegedly "hurting sentiments" of the Brahmin community on the micro-blogging platform.
"Dorsey had posted a picture on his Twitter account, where he is posing with a poster carrying a message: 'Smash Brahmanical Patriarchy," the petitioner's counsel, HM Saraswat, had said.
The photo that has received all the backlash. Jack Dorsey can be seen holding the poster.
"We had moved this petition under Sections 295A, 500, 120B and other appropriate sections of Indian Penal Code (IPC) for registration of case against Dorsey," Saraswat had said, adding that the court had allowed the petition and directed the police to begin investigation and register the FIR.
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