SWAMI PRASAD MAURYA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri J.S. Kashyap Advocate, the learned counsel for the applicant, Sri Jayant Singh Tomar, the learned AGA-I for the State, Sri Aseem Kumar Pandey Advocate, holding brief of Sri Dhirendra Kumar Mishra Advocate, the learned counsel for the informant and perused the record.

(2.) By means of the instant application the applicant has challenged the summoning order dtd. 20/11/2014 and the proceedings of the Complaint Case No. 963 of 2014 in the Court of Additional Chief Judicial Magistrate, Court No. 21, Sultanpur, under Sec. 295A IPC.

(3.) The aforesaid proceedings were initiated on the basis of a complaint filed by the respondent no. 2 stating that on 22/9/2014, a news item regarding a statement made by the applicant was published in a Hindi daily newspaper which hurt religious sentiments of the complainant. The complainant stated that the applicant has knowingly hurt the religious sentiments of persons following Hindu religion.