Gauhati High Court: On 18-02-2025, a Single Judge Bench of Mridul Kumar Kailta granted interim anticipatory bail to the Youtuber Ashish Chanchalani for an FIR lodged against him by the Gauhati Police under Sections 79, 95, 294 and 296 of the Bharatiya Nyaya Sanhita, 2023, Section 67 of the Information Technology Act, 2000, Sections 4 and 7 of Cinematograph Act, 1952, and Sections 4 and 6 of the Indecent Representation of Women (Prohibition) Act, 1986.
The FIR was lodged against Chanchalani on 12-02-2025 by the complainant alleging that he, along with other members, promoted obscenity and engaged in sexually explicit and vulgar discussion on India’s got latent show.
The Court also directed him to appear before the Investigating Officer within ten days and called for the case diary.
Source: Press
