DASHARATH B.L. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners call in question the FIR in Crime No.21/2022 registered for offence punishable under Sec. 153A of the IPC.

(2.) Heard Sri.Manjunath.N.D., learned counsel for petitioners and Sri.K.S.Abhijith, learned High Court Government Pleader for respondents.

(3.) On an allegation that TV5 Kannada news channel telecasted news with deliberate intention to create enmity between two different regional groups stating that a member of the Legislative Assembly is restraining the producer from exhibiting Kannada movie and promoting Hindi movie, a complaint came to be registered against the petitioners for the aforesaid offence.