SHASHI THAROOR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of initiation and continuation of proceedings being Complaint Case No. C.N. 471 of 2018 under Ss. 153A/295A of the Indian Penal Code read with Sec. 2 of the Prevention of Insults to National Honour Act, 1971 pending before the Learned Court of Additional Chief Metropolitan Magistrate, Calcutta.

(2.) The petitioner's case is that the Petitioner is an Indian Politician, writer and a former career international diplomat who is currently serving as a Member of Parliament, Loksabha from Thiruvananthapuram, Kerala, since 2009. He was a Former Union Minister from 2009 to 2014 and served as a Minister of State for External Affair. He also serves as the Chairman of the Parliamentary Standing Committee on External Affairs and is a permanent resident of Kerala as mentioned in the cause title.

(3.) The Opposite Party No. 2 initiated the aforesaid proceedings under Sec. 200 of the Code of Criminal Procedure alleging commission of offence punishable under Ss. 153A/295A of the Indian Penal Code read with Sec. 2 of the Prevention of Insult of National Honour Act, 1971 before the Court of Additional Chief Metropolitan Magistrate, Calcutta, which has been registered as Complaint Case No. C.N. 471 of 2018.