TASLIMA NASRIN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State.

(2.) The petitioner has filed this quashing application, under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as the "Code") seeking indulgence of the Court to set aside the criminal proceeding including cognizance order dated 24.05.2012 passed by the learned Chief Judicial Magistrate, West Champaran at Bettiah in Complaint Case No. 2564(C) of 2011 thereby taking cognizance of offence under Sections 295A, 298, 500 and 504 of the Indian Penal Code.

(3.) Short fact, as narrated in the complaint, is that on 23.10.2011, complainant, a practicing advocate at Bettiah, read a news item published in the Hindustan newspaper regarding comments made by petitioner on her Twitter handle stating therein that "Muslim women are entitled to have sex on earth with 72 virgin men as they would not get such liberty in heaven." Complainant alleged that this remark has outraged religious feelings of Muslims women of entire world including the Muslim women of this country.