SHRABANI DEODHAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Thane, for offences under Sec. 295A of the Indian Penal Code, 1860 (hereinafter referred to as 'IPC' for short), Sec. 7(g) of the Protection of Civil Rights Act, 1955 (hereinafter referred to as 'PCR Act' for short) and Sec. 3 of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as 'Atrocities Act' for short).

(2.) The petitioner in Writ Petition No. 4546 of 2013 was the Programming Head for a Marathi Channel, 'Star Pravah' owned by the Star Entertainment Media Private Limited (hereinafter referred to as 'SEMPL' for short). The petitioners in Writ Petition No. 4547 of 2013 are the SEMPL and the Executive Producer of the aforesaid SEMPL. The petitioners are aggrieved on being shown as accused in the aforesaid FIR, on a report lodged by the first informant-Rahul Gaikwad.

(3.) The other accused persons are the Director, Scribe and Actor concerned with a Marathi language serial Laxmi versus Saraswati (hereinafter referred to as 'Marathi serial' for short), which was produced by Reliance Broadcast Network Limited (hereinafter referred to as 'RBNL' for short).