PRAMOD Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition under Sec. 482 of Cr.P.C. is filed by the petitioner - accused challenging the proceedings in C.C.No.1662/2019 on the file of the II Additional Civil Judge and JMFC-II Court at Vijayapura, for the offences punishable under Ss. 153 (A) and 295 (A) of IPC .

(2.) The summary of the charge-sheet is that, on 25/2/2017, when Shri. Shivaji Maharaj, Jayanti was being celebrated and also the inauguration of office of the Sri. Ram Sene, Babaleshwar, in Sri. Gurupadeshwar Math, and the Founder President of Sri. Ram Sene, by name Sri. Pramod Mutalik, who was the Chief Guest, in the presence of Police Sub Inspector i.e., complainant and 03 constables, the accused while addressing the gathering stated that the Hindus treat and look after the cow, by giving her the status of mother and worship her, whereas the Muslims kill the cow and eat her. He also expressed that those who kill the cow, their hands must be cut and thus provoked the gathering with deliberate intention to create disharmony between the two communities. It is also alleged that he abused the people indulging in construction of Masjid and Temples.

(3.) The learned Magistrate after accepting the charge-sheet took cognizance of the aforesaid offences and issued summons. Taking exception of the same, this petition is filed.