EKTA KAPOOR Vs. STATE OF M. P.

JUDGEMENT

(1.) This order seeks to dispose of the petition filed under Section 482 of Cr.P.C for quashment of FIR bearing Crime No.02142020, registered at police station Anapurna, Indore (M.P.), under the provisions of Sections 294, 298 and 34 of IPC, under Sections 67 and 67-A of I.T. Act and Section 3 of State Emblem Act.

(2.) Facts which are relevant for discussion in this matter are that the respondent No.2 filed a complaint against the petitioner with regard to transmission of an episode in web series (XXX Uncensored) on Zee 5 which is being promoted by ALT Balaji, a concern owned by petitioner and her mother.

(3.) The web series contains different stories or episodes which the complainant has mentioned as obscene and vulgar to an extent that it calls for penal action. Of specific reference is an episode entitled as 'Pyar Aur Plastic1 which is episode 1 of season 2.