JUBEEN DUBEY Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The petitioner has filed this petition alleging that he is a professional hacker and he has some news about communal riots between the Hindu and Muslim community on 2/10/2021. Therefore, he filed the present petition to direct the police authorities to make appropriate investigation of the said riots at Kawardha in the interest of justice.

(2.) Learned State counsel opposes the prayer of petitioner and submits that the petitioner has no locus standi to file this petition.

(3.) Heard counsel for both the parties and perused the material available on record.