HULIKAL NATARAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this writ petition the Petitioner has prayed for a writ in the nature of certiorari to quash the proceedings in C.C. No. 1703/2006 on the file of Principal Civil Judge (Junior Division) and JMFC Madikeri and to reject the complaint dated 27.02.2008 as per Annexure L and for other reliefs.

(2.) Petitioner is a teacher in Swamy Vivekananda Higher Primary School at Doddaballapur in Bangalore Rural District. Petitioner travels extensively to debunk miracles and try to find and establish the scientific truth behind the miracles. An organisation called Shivashakti Yuva Vedike situated at Madikeri invited the Petitioner to perform a programme on miracles at Madikeri on 26.02.2006. Accordingly the Petitioner conducted a programme exposing the miracles of godmen, witches and tricksters. Large number of people including local officers and elected representatives attended the programme conducted by the Petitioner.

(3.) On 27.02.2006 the second Respondent claiming to be an activist of Bajarangadal of Madikeri unit gave a complaint to the jurisdictional police at Madikeri as per Annexure L. In the complaint it is stated that on 26.02.2006 in the night while watching Television channel called MMN he heard and saw the Petitioner stating that he will create 'Thirthodbhava at Talakaveri', 'The eagle revolving round Garudagambha at Sri. Aiyappaswamy Temple as false' and also the 'Light that appears on Makara Sankranthi as false'. These alleged statements said to have been made by the Petitioner wounded the Hindu religious beliefs, practices and customs and therefore the Respondent No. 2 lodged a complaint requesting the jurisdictional police at Madikeri to take appropriate action against the Petitioner in accordance with law.