MIRZA MOZIZ BEG Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application under Sec. 438 of the Code of Criminal Procedure, 1973. The applicant is apprehending his arrest in connection with Crime No. 1214/2022 registered at P.S. - Bhanwarkua, Indore District " Indore for commission of offence punishable u/S 153-A, 153-B, 295-A, 500, 504, 505, 505(2), 34 of IPC.

(2.) As per prosecution story, present applicant Mirza Moziz Beg is the Professor of Government New Law College, Indore. Complainant.

(3.) Lucky Adiwal, who is the student of LLM (second semester) in the aforesaid college, made a written complaint before police station " Bhanwarkua, Indore by stating that one book titled as "Collective Violence and Criminal Justice System" written by one Dr.Farhat Khan (accused no.1) and published by Amar Law Publication (accused no.4) and the contents of the book are based upon the false and baseless facts, "Anti- national, intended to harm the public peace; integrity of the nation, and religious cordiality. The allegation of the complainant is that the said book is available with the library of New Government Law College and the applicant along with the co-accused Dr. Inamur Rahman is trying to spread hatred through the said book. Present applicant along with the co-accused Dr. Inamur Rahman incited the students of the college to read the controversial book available with the library with intention to spread hatred in the mind of the students of Hindu religion. On the basis of the written complaint made by the complainant Lucky, offence has been registered at police station " Bhanwarkua, Indore under Sec. 153-A, 153-B, 295-A, 500, 504, 505, 505(2) read with sec. 34 of IPC.