SURINDER MITTAL Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Petitioner claims that respondent No.5 by posing herself as incarnation of Hindu Goddess Davi Shakti Maa has hurt the religious sentiments of the petitioner and that she had contacted him on telephone and offered money.

(2.) I have gone through the contents of the complaint submitted by the petitioner to the Senior Superintendent of Police, Kapurthala, Annexure P1 and the legal notice.

(3.) Counsel for the petitioner submits that the allegations mentioned in the complaint constitute cognizable offfence warranting an enquiry or registration of FIR. The arguments raised by counsel for the petitioner regarding commission of offence on the basis of the material in the complaint appear to be debatable.