CHERUKURI LAKSHMI NARASIMHA GANDHI Vs. A.P. JAC FOR PROTECTION OF HOLY QURAN AND HADITH REPRESENTED BY MOHD. AZHARUDDIN AND TWO OTHERS

JUDGEMENT

(1.) Vide the present petition, petitioner/A-6 seeks to quash all further proceedings in Crime No.54 of 2010 on the file of II Town Police Station, Khammam District, registered for the offences punishable under Sections 153-A and 295-A of I.P.C

(2.) The case of the prosecution is that one Kranthikar alias M. Laxmaiah compiled and edited book entitled Nene Taslima Nasreeni. The said book contains serious and most sensitive topics compiled and opined with hasty comments against Islam, Holy Qhuran and Prophet Muhammad. The said book was published on 20.8.2008 at 11-01-88, Lenin Nagar, Khamma. The said book has pre-banned topics compiled from controversial book Lajja and other materials even after ban in force. The book has altogether 49 controversial, serious, sensitive contents, complied and edited in 168 pages against the beliefs, faith and sentiments of muslim community. The allegation against the petitioner /A-6 is that he along with other accused financially contributed and fully supported. Hence the crime for the offences punishable under Sections 153-A and 295-A of Penal Code has been registered. For quashing the same, the present petition is filed under Sec. 482 Cr.P.C.

(3.) This court on 20.04.2010 while ordering notice to respondents 1 and 2, granted interim stay until further orders.