DHEERAJ SINGH KASANA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD .

(2.) BY means of this petition moved under section 482 of Code of Criminal Procedure, 1973 (for short Cr.P.C.) the petitioners have sought quashing of the of the proceedings of criminal case no. 2495 of 2005, State vs. Dheeraj Singh and others, relating to offences punishable under section 292, 293 Indian Penal Code, one punishable under section 5A/7 of Cinematography Act, 1952,and under section 4/6 of Indecent Representation of Women Act, 1986, pending in the court of Chief Judicial Magistrate, Hardwar.

(3.) HOWEVER , the allegations in the FIR are that it was found that while exhibiting the aforesaid movie, porn videos were also been shown intermittently. As far as offences punishable under section 292, 293 Indian Penal Code, and one punishable under section 4/6 of Indecent Representation of Women Act, 1986, are concerned there is no bar for the police officers to register the crime in respect of the offences under said Acts.