Dipak Misra, J.—The present transfer petition was filed seeking transfer of proceedings in Complaint Case No.1320 of 2015 titled as
Yerraguntla Shymsundar v. Mr. Chaitanya Kaibag & Anr. pending before the learned Additional Judicial First Class Magistrate, Anantpur,
Andhra Pradesh to the Court of Chief Metropolitan Magistrate at Bangalore in Karnataka.
2. When the matter was listed on 29.01.2016, this Court issued notice and directed stay of further proceedings of the complaint case pending
before the learned Additional Judicial First Class Magistrate, Anantpur, Andhra Pradesh. Thereafter, the matter was called on certain occasions
and today when the matter was taken up, Ms. Liz Mathew, learned counsel appearing for the petitioner filed a Criminal Miscellaneous Petition
No.7115 of 2017 seeking quashment of the complaint case filed against the petitioner. Ordinarily, we would have been loath to entertain such an
application but, in view of the asseverations made to the effect that a complaint of same nature arising from a different trial court has been
entertained and quashed, we have entertained the same.
3. Learned counsel has drawn inspiration from order dated September 5, 2016 passed in Criminal Appeal Nos.843 and 847 of 2016 whereby
this Court has quashed the criminal proceedings initiated in Complaint Case No.1978 of 2015 titled as Jayakumar Hiremath v. Mahendra
Singh Dhoni & others filed in the Court of IX Chief Metropolitan Magistrate at Bangalore for the offence punishable under Section 295A read
with Section 34 of the Indian Penal Code (IPC). Be it noted, in the said case, though the High Court of Karnataka was moved under Section 482
of the Code of Criminal Procedure, it declined to intervene and quash the proceedings. This Court, upon perusal of the complaint and the
allegations made in the complaint petition, opined that the allegations made in the complaint petition did not satisfy the ingredients to constitute an
offence under Section 295A read with Section 34 IPC and accordingly quashed the same.
4. In the present case, as we find, the complaint petition is based on the allegation that the complainant had purchased a monthly business magazine
and was disappointed with the main page of the magazine which carried a painting painted with the photo of the petitioner with a caption ""God of
Big Deals"". There was description underneath which had the characters of some advertisement. As is discernible from the complaint petition, the
complainant went to the town Police Station to lodge an F.I.R. on 22.1.2013 but as the police declined to register the same, he was compelled to
file a complaint petition under Section 200 of the Code of Criminal Procedure. The learned Magistrate entertained the same and issued summons.
5. The seminal issue that arises for consideration is whether the allegations made in the complaint constitute an offence under Section 295A of the
IPC and whether this Court, in the obtaining factual matrix, relegate the trial at some other place or grant him liberty to file an application under
Section 482 CrPC for quashing. At this juncture, we may refer to Section 295A of the IPC which reads as follows:-
295A. Deliberate and malicious acts, intended to outrage religious feelings of any class by insulting its religion or religious beliefs.- Whoever, with
deliberate and malicious intention of outraging the religious feelings of any class of 273 [citizens of India], 274 [by words, either spoken or written,
or by signs or by visible representations or otherwise], insults or attempts to insult the religion or the religious beliefs of that class, shall be punished
with imprisonment of either description for a term which may extend to 4[three years], or with fine, or with both.
6. Be it noted, the constitutional validity of Section 295A was assailed before this Court in Ramji Lal Modi v. State of U.P., AIR 1957 SC 620
which was eventually decided by a Constitution Bench. The Constitution Bench, adverting to the multiple aspects and various facets of Section
295A IPC held as follows :-
8. It is pointed out that section 295A has been included in chapter XV of the Indian Penal Code which deals with offences against the public
tranquility and from this circumstance it is faintly sought to be urged, therefore, that offences relating to religion have no bearing on the maintenance
of public order, or tranquillity and, consequently, a law creating an offence relating to religion and imposing restrictions on the right to freedom of
speech and expression cannot claim the protection of el. (2) of Article 19. A reference to Articles 25 and 26 of the Constitution, which guarantee
the right to freedom of religion, will show that the argument is utterly untenable. The right to freedom of religion assured by those Articles is
expressly made subject to public order, morality and health. Therefore, it cannot be predicated that freedom of religion can have no bearing
whatever on the maintenance of public order or that a law creating an offence relating to religion cannot under any circumstances be said to have
been enacted in the interests of public order. These two Articles in terms contemplate that restrictions may be imposed on the rights guaranteed by
them in the interests of public order.
9. Learned counsel then shifted his ground and formulated his objection in a slightly different way. Insults to the religion or the religious beliefs of a
class of citizens of India may, says learned counsel, lead to public disorders in some cases, but in many cases they may not do so and,, therefore, a
law which imposes restrictions on the citizens'' freedom of speech and expression by simply making insult to religion an offence will cover both
varieties of insults, i.e., those which may lead to public disorders as well as.those which may not. The law in so far as it covers the first variety may
be said to have been enacted in the interests of public order within the meaning of el. (2) of Article 19, but in so far as it covers the remaining
variety will not fall within that clause. The argument then concludes that so long as the possibility of the law being applied for purposes not
sanctioned by the Constitution cannot be ruled out, the entire law should be held to be unconstitutional and void. We are unable, in view of the
language used in the impugned section, to accede to this argument. In the first place el. (2) of Article 19 protects a law imposing reasonable
restrictions on the exercise of the right to freedom of speech and expression ""in the interests of"" public order, which is much wider than ""for
maintenance of"" public order. If, therefore, certain activities have a tendency to cause public disorder, a law penalising such activities as an offence
cannot but be held to be a law imposing reasonable restriction ""in the interests of public order"" although in some cases those activities may not
actually lead to a breach of public order. In the next place section 295A does not penalise any and every act of insult to or attempt to insult the
religion or the religious beliefs of a class of citizens but it penalises only those acts of insults to or those varieties of attempts to insult the religion or
the religious beliefs of a class of citizens, which are perpetrated with the deliberate and malicious intention of outraging the religious feelings of that
class. Insults to religion offered unwittingly or carelessly or without any deli. berate or malicious intention to outrage the religious feelings of that
class do not come within the section. It only Punishes the aggravated form of insult to religion when it is perpetrated with the deliberate and
malicious intention of outraging the religious feelings of that class. The calculated tendency of this aggravated form of insult is clearly to disrupt the
public order and the section, which penalises such activities, is well within the protection of clause (2) of Article 19 as being a law imposing
reasonable restrictions on the exercise of the right to freedom of speech and expression guaranteed by Article 19(1)(a). Having regard to the
ingredients of the offence created by the impugned section, there cannot, in our opinion, be any possibility of this law being applied for purposes
not sanctioned by the Constitution. In other words, the language employed in the section is not wide enough to cover restrictions both within and
without the limits of constitutionally permissible legislative action affecting the fundamental right guaranteed by Article 19(1)(s) and consequently,
the question of severability does not arise and the decisions relied upon by learned counsel for the petitioner have no application to this case.
7. On a perusal of the aforesaid passages, it is clear as crystal that Section 295A does not stipulate everything to be penalised and any and every
act would tantamount to insult or attempt to insult the religion or the religious beliefs of class of citizens. It penalise only those acts of insults to or
those varieties of attempts to insult the religion or religious belief of a class of citizens which are perpetrated with the deliberate and malicious
intention of outraging the religious feelings of that class of citizens. Insults to religion offered unwittingly or carelessly or without any deliberate or
malicious intention to outrage the religious feelings of that class do not come within the Section. The Constitution Bench has further clarified that the
said provision only punishes the aggravated form of insult to religion when it is perpetrated with the deliberate and malicious intention of outraging
the religious feelings of that class. Emphasis has been laid on the calculated tendency of the said aggravated form of insult and also to disrupt the
public order to invite the penalty.
8. Ms. Liz Mathews learned counsel for the appellant contends that the allegations, if read in entirety, do not satisfy the essential ingredients of the
offence and, therefore, there is no justification that the appellant should be compelled to face the trial. It is also her submission that on the doctrine
of parity, (as similar complaint has been quashed) the original proceeding arising within a different territorial jurisdiction deserves to be quashed.
9. Mr. Jaideep Singh, learned counsel appearing for the complainant, respondent No.1, submitted that if the test, as provided by the Constitution
Bench, is applied, the complaint may not meet the standards but there is some allegation which may be considered for the purpose of offence.
10. To satisfy ourselves, we have bestowed our anxious consideration and scrutinized the allegations made in the complaint petition and we have
no hesitation in holding that the allegations remotely do not satisfy the essential ingredients of the offence and, therefore, applying the principle
stated in State of Haryana & Ors. v. Bhajan Lal & others, 1992 Supp.(1) SCC 335 we quash the complaint proceedings initiated against the
petitioner.
11. It is pertinent to state here that very monthly business magazine was the subject matter in Criminal Appeal No. 843 & 847 of 2006, which
were allowed, as mentioned hereinbefore. At this juncture, Mr. Sanchit Guru, learned counsel submitted that he is representing the co-accused
before the trial Court in the complaint case. Once the complaint petition is quashed in entirety because of lack of allegations against the accused
persons, the same benefit has to flow in favour of the accused no.1. According to him, to keep the trial alive would not only be the abuse of the
process of the court, but also tantamount to travesty of justice.
12. In this regard, we may refer to a three-Judge Bench decision in Harbhajan Singh v. State of U.P., (1982) 2 SCC 101 wherein this Court
granted benefit in appeal to one of the accused persons, and thought it appropriate that similar benefit should be extended to the co-accused also.
It is interesting to note that the said benefit was extended despite the fact that the earlier appeals of that accused were dismissed by this Court on
an antecedent date. It is profitable to reproduce the passages from the said judgment :-
19. In the circumstances hereinabove stated, I am of the opinion that it will be manifestly unjust to allow the death sentence imposed on the
petitioner to be executed. The question that, however, troubles me is weather this Court retains any power and jurisdiction to entertain and pass
any appropriate orders on the question of sentence imposed on the petitioner in view of the fact that not only his special leave petition and review
petition have been dismissed by this Court but also the further fact that his petition for clemency has also been rejected by the President.
20. Very wide powers have been conferred on this Court for due and proper administration of justice. Apart from the jurisdiction and powers
conferred on this Court under Articles 32 and 136 of the Constitution I am of the opinion that this Court retains and must retain, an inherent power
and jurisdiction for dealing with any extra-ordinary situation in the larger interests of administration of justice and for preventing manifest injustice
being done. This power must necessarily be sparingly used only in exceptional circumstances for furthering the ends of justice. Having regard to the
facts and circumstances of this case, I am of the opinion that this is a fit case where this Court should entertain the present petition of Harbans
Singh and this Court should interfere.
Be it noted, similar view has been taken in Akhil ali Jehangir Ali Sayyed v. State of Maharashtra, (2003) 2 SCC 708.
13. In the case at hand, as the complaint is quashed, needless to say, for the reasons for which the complaint is quashed shall squarely apply to the
co-accused, who is the Editor of the magazine. Therefore, we apply the same principle and quash the complaint even against co-accused. We may
hasten to clarify that we have passed the order of quashment keeping in view the criminal miscellaneous petition filed in this case for quashing and
also not to allow more space for abuse of the process of the Court.
14. Before parting with the case, we would like to sound a word of caution that the Magistrates who have been conferred with the power of taking
cognizance and issuing summons are required to carefully scrutinize whether the allegations made in the complaint proceeding meet the basic
ingredients of the offence; whether the concept of territorial jurisdiction is satisfied; and further whether the accused is really required to be
summoned. This has to be treated as the primary judicial responsibility of the court issuing process.
15. The transfer petition and the criminal miscellaneous petition stand disposed of accordingly.