STAR INDIA PVT LTD Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner, a commercial television channel, prays that FIR No. 322 dated 6.10.2009 registered at P.S. Division No. 4, Jalandhar and all proceedings emanating therefrom be quashed.

(2.) Before proceeding to adjudicate the matter on merits, it would be appropriate to reproduce a relevant extract of the FIR, as translated by counsel for the petitioner:

(3.) The complainant alleges that during the telecast of a television serial, a character used derogatory words to describe Lord Valmiki that have led to the commission of an offence under Section 295-A of the I.P.C. The police registered an FIR and commenced investigation.