BUDDHA PRAKASH BOUDDHA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed by the petitioner seeking following reliefs:-

(2.) As per prosecution case, complainant Ram Mohan Tiwari, resident of Ward No. 04, Davoh, engaged in agriculture, submitted a complaint before Police Station Daboh District Bhind alleging that on 26/9/2025 at about 10:00 PM, he was informed by Shankar Singh Parihar that in the WhatsApp group "B P Bauddh Patrakar News Group", administered solely by BP. Bauddh where only the administrator was permitted to post messages. At 09:04 PM, on the same date, he posted a seven-page message containing derogatory and misleading comments regarding the Hindu religion and the Brahmin community.

(3.) The forwarded message included assertions relating to ancient rituals, such as claims that consuming beef was essential to being a good Hindu, bull sacrifices and meat consumption were obligatory on certain occasions, Brahmins regularly consumed bovine meat, and cows and bulls were allegedly slaughtered in various religious ceremonies. The message also contained several offensive remarks targeting the Brahmin community. As the cow is held in high reverence in Hinduism, the said post has deeply hurt his religious sentiments as well as other Hindu and Brahmin community members. On the basis of the aforesaid complaint filed by the complainant, the impugned FIR bearing crime No.143 of 2025 under Ss. 196(1)(b), 299, 353(1)(c), 353(2) of BNS was registered against the present applicant.