BILASINI TUDU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) This criminal miscellaneous petition has been filed invoking the jurisdiction of this Court under Sec. 528 of B.N.S.S., 2023 with the prayer to quash the FIR as well as the entire criminal proceeding arising out of Hiranpur P.S. Case No. 64 of 2025 registered for the offences punishable under Sec. 292, 299 and 302 of B.N.S., 2023 and under Sec. 67 of Information Technology Act, 2000.

(3.) The allegation against the petitioner is that the petitioner in her channel through the social media is abusing Lord Jesus in filthy language by which the religious sentiments of the informant has been hurt and the harmony between two religions i.e. the Christians and the followers of Sarna religion (Hindu Religion) is being disturbed.