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Judgment
Suresh Kait
Crl. M.A. 802/2012
Vide the instant application, the applicant has prayed to intervene in the instant case on the basis that sanction is grossly against public interest and is violative of the Fundamental Rights of Freedom of Speech and Expression and the Fundamental Rights to Form Association that are enabled and facilitated by Google. Com and Facebook. Com.
Mr. Mukul Rohtagi and Mr. Neeraj Kaul, Sr. Advocates for the petitioner has opposed this application and they do not want this matter to be contested by the applicant as their clients are competent enough to defend this case. It is further submitted that the instant case is not a PIL where such type of application can be allowed.
The applicant is worried about his Fundamental Rights and Freedom of Speech and Expression.
I note that, till date neither the Trial Court nor this Court has passed any order which curtails the Freedom of Speech and Expression of any one. Even otherwise, if any occasion comes, the petitioners are enabled to defend their rights.
I find no merit in the application, same is accordingly dismissed.
Crl.M.C. 100/2012
Part arguments heard.
For remaining arguments, renotify on 14th February 2012 at 2.15 pm.