HARBHAJAN SINGH @ BHAJJI Vs. SH. ARVIND THAKUR

JUDGEMENT

(1.) THIS is a petition under Section 482 of the Code of Criminal Procedure,1973 (for short, 'the Cr.P.C.') for quashing of criminal complaint dated 10.10.2008(Annexure P1) and all consequential proceedings arising therefrom.

(2.) THE complainants -respondents had filed complaint, Annexure P1,against the petitioner and two others alleging that the accused persons had hurt their religious sentiments and thereby committed offences punishable under Sections 298 and 120-B of the Indian Penal Code,1860 (for brevity, 'the I.P.C.').

(3.) THE said sequence was aired on accused No. 3-Colour Television channel in the programme titled as "Ek Khiladi Ek Hasina". It was further alleged that the complainants received a telephonic call from some of their acquaintances informing them about the programme being aired which they then saw and that their religious sentiments were hurt. The complainants profess Hindu religion.