Karnataka High Court
Kusuma V vs State By New Extension P.S on 24 March, 2026
Author: M.Nagaprasanna
Bench: M.Nagaprasanna
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NC: 2026:KHC:16370
CRL.P No. 16206 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 24TH DAY OF MARCH, 2026
BEFORE
THE HON'BLE MR. JUSTICE M.NAGAPRASANNA
CRIMINAL PETITION NO. 16206 OF 2025
BETWEEN:
1. KUSUMA V,
D/O LATE VENKATAPPA,
AGED ABOUT 36 YEARS,
CEO/OWNER, EDITOR AND ANCHOR OF
PRAJASHAKTI NEWS CHANNEL,
R/AT KOTE,
BEHIND ANJANAIYASWAMY TEMPLE,
NEAR OLD MARKET, CHIKKAPET
TUMKUR - 527 101.
2. DEEPAK K,
S/O KOTTURAPPA K.C,
REPORTER,
Digitally signed by PRAJASHAKTI NEWS CHANNEL,
SANJEEVINI J AGED ABOUT 23 YEARS,
KARISHETTY
Location: High R/AT KENKERE POST,
Court of Karnataka HULIYARU HOBLI,
CHIKKANAYAKANAHALLI,
TUMKUR - 572 218.
...PETITIONERS
(BY SRI. TAHIR, ADVOCATE)
AND:
1. STATE BY NEW EXTENSION P.S.,
REPRESENTED BY
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NC: 2026:KHC:16370
CRL.P No. 16206 of 2025
HC-KAR
STATE PUBLIC PROSECUTOR,
ADVOCATE GENERAL OFFICE,
HIGH COURT COMPLEX,
OPPOSITE TO VIDHANA SOUDHA,
BANGALORE - 560 001.
2. CHETHAN KUMAR G,
POLICE OFFICER (PSI),
AGED ABOUT 35 YEARS,
NEW EXTENSION P.S.,
TUMAKURU,
TUMKUR - 572 101.
KARNATAKA.
...RESPONDENTS
(BY SRI.ANOOP KUMAR, HCGP FOR R1)
THIS CRL.P. IS FILED U/S 482 CR.PC (FILED U/S 528
BNNS) PRAYING TO QUASH THE FIR BEARING CRIME
NO.162/2025 REGISTERED BY THE NEW EXTENSION P.S. AT
ANNEXURE-A FOR THE ALLEGED OFFENCE P/U/S 353(2) R/W
3(5) OF BNS NOW PENDING ON THE FILE OF THE ADDL.CIVIL
JUDGE (SR.DN) AND C.J.M COURT AT TUMKUR WHEREIN THE
PETITIONERS ARE ARRAYED AS ACCUSED NO.1 AND 2.
THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
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NC: 2026:KHC:16370
CRL.P No. 16206 of 2025
HC-KAR
CORAM: HON'BLE MR. JUSTICE M.NAGAPRASANNA
ORAL ORDER
The petitioners are before this Court, seeking the following prayer:
"Wherefore, the Petitioners most humbly prays before this Hon'ble Court be pleased to quash the FIR bearing crime no.162/2025 registered by the New Extention PS at Annexure-A, for the alleged offences under section 353(2) R/w 3(5) of BNS now pending on the files of ADDL CIVIL JUDGE (Sr.Dn.) AND CJM COURT, AT TUMKUR, wherein the petitioners are arrayed as accused no. 1 and 2 in the interest of justice and equity."
2. Heard Sri. Tahir, learned counsel appearing for the petitioners, Sri. Anoop Kumar, learned HCGP appearing for respondent No.1 and have perused the material on record.
3. Facts, in brief, germane are as follows:
The petitioners are accused Nos.1 and 2 - Chief Executive Officer and reporter, respectively of the media house - Prajashakti TV Kannada. The 2nd respondent is the complainant. On 01-11-2025, the 2nd respondent finds a link in the Social Media Monitoring Cell group, which is a video on the YouTube channel of Prajashakti TV Kannada. The allegation is that the said video targets one community and incites another.-4-
NC: 2026:KHC:16370 CRL.P No. 16206 of 2025 HC-KAR Therefore, the subject crime is registered against the petitioners for the aforesaid offence.
4. The entire issue is now triggered by registration of the complaint against the petitioner. Therefore, I deem it appropriate to notice the complaint. It reads as follows:
"ºÉƸÀ§qÁªÀuÉ ¥Éưøï oÁuÉAiÀÄ°è PÀvÀðªÀå ¤ªÀð»¸ÀÄwÛgÀĪÀ ZÉÃvÀ£ï PÀĪÀiÁgï. f, ¦.J¸ï.L DzÀ £Á£ÀÄ ¢:01/11/2025 gÀAzÀÄ ¨É¼ÀUÉÎ ¸ÀĪÀiÁgÀÄ 11-30 UÀAmÉAiÀÄ°è ¸ÉÆöAiÀÄ¯ï «ÄÃrAiÀiÁ ªÀiÁ¤ljAUï ¸É¯ï UÀÆæ¥ï £À°è §A¢zÀÝ MAzÀÄ °APï C£ÀÄß N¥À£ï ªÀiÁr £ÉÆÃqÀĪÁUÀ CzÀgÀ°è ¥ÀæeÁ±ÀQÛ n« PÀ£ÀßqÀ JA§ AiÀÄÆlÆå¨ï ZÁ£É¯ï £À°è vÀĪÀÄPÀÆj£À°è QrUÉÃrUÀ½AzÀ EzÉAxÁ ClÖºÁ¸À- UÉÆêÀiÁvÉAiÀÄ ªÉÄÃ¯É PËæAiÀÄðvÉ ªÉÄgÉ¢zÀÄÝ AiÀiÁgÀÄ? "UÀȺÀ¸ÀaªÀgÀ f¯ÉèAiÀÄ°è QrUÉÃrUÀ½AzÀ EzÉAxÁ «PÀÈw UÉÆÃ¥ÀÆeÉ ªÀiÁqÀĪÀ zÉñÀzÀ°è ºÀ¸ÀÄUÀ¼À ªÉÄÃ¯É ClÖºÁ¸À, ºÀ¸ÀÄ«£À ¨Á® PÀvÀÛj¹ «PÀÈw ªÉÄgÉzÀ zÀĵÀÌ«ÄðUÀ¼ÀÄ" JA§ ²Ã¶ðPÉ CrAiÀÄ°è AiÀiÁªÀÅzÉÆà MAzÀÄ PÉÆêÀÄ£ÀÄß UÀÄjAiÀiÁV¹PÉÆAqÀÄ ©ÃqÁrzÀ£ÀzÀ ¨Á®zÀ°è gÀPÀÛºÀjAiÀÄÄwÛzÀÝ §UÉÎ ¥ÀæeÁ±ÀQÛ n« PÀ£ÀßqÀ JA§ AiÀÄÆlÆå¨ï ZÁ£É¯ï £À°è ªÀgÀ¢ ©üvÀÛj¹zÀÄÝ £ÀAvÀgÀ ¸ÀzÀj ªÀgÀ¢AiÀÄ£ÀÄß £ÉÆÃr vÀĪÀÄPÀÆj£À C±ÉÆÃPÀ£ÀUÀgÀzÀ°è ªÀiÁ»w vÉUÉAiÀįÁV ¸ÁªÀðd¤PÀgÀÄ ¸ÀzÀj ©ÃqÁ¢ zÀ£À ¨Á®zÀ ªÉÄÃ¯É AiÀiÁªÀÅzÉÆà ªÁºÀ£À ZÁ®£É ªÀiÁrPÉÆAqÀÄ ºÉÆÃVgÀĪÀ ¸ÁzsÀåvÉ EzÀÄÝ EzÀjAzÀ UÁAiÀÄ GAmÁVzÀÄÝ ©ÃqÁr zÀ£ª À ÁzÀÝjAzÀ AiÀiÁgÀÆ aQvÉì PÉÆr¸ÀzÉà ¸ÉÆÃAPÀÄ vÀUÀÄ° ¨Á®zÀ°è C®è°è UÁAiÀÄUÀ¼ÁVzÀÄÝ ºÁUÀÆ UÁAiÀÄUÀ¼À£ÀÄß £Á¬ÄUÀ¼ÄÀ PÀaÑ CzÀjAzÀ gÀPÀÛ M¸ÀgÀÄwÛgÀÄvÉÛ. £ÀAvÀgÀ ¸ÁªÀðd¤PÀgÀÄ ©ÃqÁrzÀ£ÀPÉÌ DVgÀĪÀ UÁAiÀÄzÀ §UÉÎ ¥À±ÀÄ E¯ÁSÉUÉ ¤ÃrzÀ ªÀiÁ»w ªÉÄÃgÉUÉ C¢üPÁjUÀ¼ÀÄ zsÁ«¹ CzÀPÉÌ aQvÉì ¤ÃrgÀÄvÁÛgÉAvÀ ªÀiÁ»w zsÀÈqÀ¥ÀnÖgÀÄvÉÛ. £ÀAvÀgÀ F ¸ÀÄ¢ÝAiÀÄ §UÉÎ zsÀÈrÃPÀgÀtPÁÌV ªÀiÁ£Àå G¥À ¤zÉÃð±ÀPÀgÀÄ DqÀ½vÀ, ¥À±ÀĸÀAUÉÆÃ¥À£Á E¯ÁSÉ, vÀĪÀÄPÀÆgÀÄ gÀªÀjUÉ ¢£ÁAPÀ:31/10/2025 gÀAzÀÄ C±ÉÆPÀ£ÀgÀzÀ°è ©ÃqÁr zÀ£ÀPÉÌ aQvÉì ¤ÃrzÀªÀgÁgÀÄ? zÀ£ÀPÉÌ AiÀiÁªÀ jÃwAiÀÄ°è UÁAiÀÄ GAmÁVgÀÄvÉÛ? AiÀiÁªÀ ¨sÁUÀzÀ°è UÁAiÀĪÁVgÀÄvÉÛ? UÁAiÀÄ GAmÁUÀ®Ä ¸ÀàµÀÖªÁzÀ PÁgÀtªÉãÀÄ? JA§ §UÉÎ ¸ÀáµÀÖ C©ü¥ÁæAiÀÄ ¤ÃqÀ®Ä ªÀÄ£À« ¤ÃrgÀÄvÉÛãÉ. F ¢£À ¢£ÁAPÀ:03/11/2025 gÀAzÀÄ ¥À±ÀĸÀAUÉÆÃ¥À£Á E¯ÁSÁ ¤zÉÃð±ÀPÀgÀÄ ¥ÀvæPÀ ÉÌ GvÀÛj¹ £ÀªÀÄä E¯ÁSÉAiÀÄ CgÉ vÁAwæPÀ ¹§âA¢ ¨sÀgÀvï gÁeï ¸ÀzÀj zÀ£ÀPÉÌ ¥ÀæxÀªÀÄ aQvÉì ªÀiÁqÀ®Ä ºÉÆÃVzÀÄÝ C£ÀªÀ±ÀåPÀªÁV n« ªÀiÁzsÀåªÀÄzÀ°è ªÀiÁvÀ£ÁrzÀÄÝ EªÀgÀÄ F jÃw ºÉýPÉ ¤ÃqÀ®Ä CºÀðvÉ ¥ÀqÉ¢gÀĪÀÅ¢®è. F §UÉÎ CªÀjUÉ £ÉÆÃnÃ¸ï ¤ÃqÀ¯ÁVzÉ. ºÁUÀÆ ©Ã¢ zÀ£ÀzÀ ¨Á®zÀ°è GAmÁVgÀĪÀ UÁAiÀĪÀÅ ºÀ¼ÉAiÀÄ UÁAiÀĪÁVzÀÄÝ ªÀiÁAiÀÄÄwÛgÀÄvÀÛzÉ. ªÀÄvÀÄÛ F UÁAiÀÄzÀ ¥ÀPÀÌzÀ°è vÉgÉzÀ UÁAiÀĪÁV ¸ÀÄjAiÀÄÄwÛzÀÝ gÀPÀÛªÀ£ÀÄß ¤°è¸À®Ä UÁAiÀĪÀ£ÀÄß ±ÀÄaUÉƽ¹ ªÀÄįÁªÀÄÄ ºÀaÑ ¥ÀæxÀªÀÄ aQvÉì ¤ÃrgÀĪÀÅzÁV w½¹gÀÄvÁÛgÉ. ¸ÀzÀj UÁAiÀĪÀ£ÀÄß ¥Àj²Ã°¸À¯ÁV F UÁAiÀĪÀÅ ºÀjvÀªÁzÀ DAiÀÄÄzsÀ¢AzÀ DVgÀĪÀ ¸ÁzsÀåvÉ EgÀĪÀÅ¢®è JAzÀÄ ªÀgÀ¢ ¤ÃrgÀÄvÁÛgÉ.-5-
NC: 2026:KHC:16370 CRL.P No. 16206 of 2025 HC-KAR DzÀÝjAzÀ ¥ÀæeÁ±ÀQÛ n« PÀ£ÀßqÀ JA§ AiÀÄÆlÆå¨ï ZÁ£É¯ï £À°è ©ÃqÁr zÀ£ÀzÀ ¨Á®ªÀ£ÀÄß PÀmï ªÀiÁr zËdð£Àå ªÉÄgÉ¢gÀÄvÁÛgÉAvÀ «zÀÄå£Áä£À ¸ÁzsÀ£ÀªÁzÀ AiÀÄÆlÆå¨ï £À°è MAzÀÄ PÉÆëģÀªÀgÀ£ÀÄß UÀÄjAiÀiÁV¹PÉÆAqÀÄ ªÀÄvÉÆÛAzÀÄ PÉÆëģÀªÀgÀ£ÀÄß ¥ÀæZÉÆÃzÀ£ÉUÉƼÀ¥Àr¹ ¸ÁªÀðd¤PÀ ªÀ®AiÀÄzÀ°è ªÉÊgÀ, zÉéõÀ ªÉʪÀÄ£À¸ÀåzÀ ¨sÁªÀ£ÉUÀ¼À£ÀÄß GAlĪÀiÁqÀĪÀ ¸ÀA¨sÀªÀªÀjgÀĪÀ ªÀgÀ¢AiÀi£ÀÄß ©üvÀÛj¹zÀÄÝ, EzÀjAzÀ JgÀqÀÄ PÉÆêÀÄÄUÀ¼À ªÀÄzsÉå ¥sÀæw¨sÀl£É, UÀ¯ÁmÉUÀ¼ÁUÀĪÀ ¸ÁzsÀåvɬÄgÀĪÀÅzÀjAzÀ F ªÀgÀ¢AiÀÄ£ÀÄß ©üvÀÛj¹zÀÄÝ, EzÀjAzÀ JgÀqÀÄ PÉÆêÀÄÄUÀ¼À ªÀÄzsÉå ¥sÀæw¨sÀl£É, UÀ¯ÁmÉUÀ¼ÁUÀĪÀ ¸ÁzsÀåvɬÄgÀĪÀÅzÀjAzÀ F ªÀgÀ¢AiÀÄ£ÀÄß ©üvÀÛj¹zÀ ¥ÀæeÁ±ÀQÛ n« PÀ£ÀßqÀ JA§ AiÀÄÆlÆå¨ï ZÁ£É¯ï ªÀiÁ°ÃPÀgÀÄ, PÁAiÀÄðPÀæªÀÄ ¤gÀƦ¹zÀ ¤gÀÆ¥ÀPÀgÀÄ, ºÁUÀÆ ªÀgÀ¢UÁgÀ£À gÀªÀgÀ ªÉÄÃ¯É PÁ£ÀÆ£ÀÄ jÃvÁå PÀæªÀÄ dgÀÄV¸À®Ä oÁuÁ ªÉÆ.£ÀA 162/2025 PÀ®A 353(2), 3(5) BNS jÃvÁå ¸ÀéAiÀÄA ¥ÀæPÀgÀt zÁR°¹gÀÄvÉÛãÉ."
(Emphasis added)
5. Learned HCGP submits that a perusal of the complaint would clearly indicate the ingredients of the offence punishable under Section 353 of the BNS, which was Section 505 of the earlier regime - the IPC and would submit that investigation in the least must be permitted to be continued.
6. Learned counsel for the petitioner submits that issue in the lis stands answered by the judgment rendered by this Court in Crl.P.No.12267/2024 dated 12.12.2024, wherein it is held as follows:
"10. The afore-narrated link in the dates and chain of events are all in public domain. The crime is registered against the petitioner under Section 353(2) of the BNS. Section 353(2) of the BNS reads as follows:
"353. Statements conducing to public mischief.--(1) Whoever makes, publishes or -6- NC: 2026:KHC:16370 CRL.P No. 16206 of 2025 HC-KAR circulates any statement, false information, rumour, or report, including through electronic means--
(a) with intent to cause, or which is likely to cause, any officer, soldier, sailor or airman in the Army, Navy or Air Force of India to mutiny or otherwise disregard or fail in his duty as such; or
(b) with intent to cause, or which is likely to cause, fear or alarm to the public, or to any section of the public whereby any person may be induced to commit an offence against the State or against the public tranquillity; or
(c) with intent to incite, or which is likely to incite, any class or community of persons to commit any offence against any other class or community, shall be punished with imprisonment which may extend to three years, or with fine, or with both.
(2) Whoever makes, publishes or circulates any statement or report containing false information, rumour or alarming news, including through electronic means, with intent to create or promote, or which is likely to create or promote, on grounds of religion, race, place of birth, residence, language, caste or community or any other ground whatsoever, feelings of enmity, hatred or ill-will between different religious, racial, language or regional groups or castes or communities, shall be punished with imprisonment which may extend to three years, or with fine, or with both.
(3) Whoever commits an offence specified in sub-section (2) in any place of worship or in any assembly engaged in the performance of religious worship or religious ceremonies, shall be punished with imprisonment which may extend to five years and shall also be liable to fine.
Exception.--It does not amount to an offence, within the meaning of this section, when the person making, publishing or circulating any such statement, false information, rumour or report, has reasonable -7- NC: 2026:KHC:16370 CRL.P No. 16206 of 2025 HC-KAR grounds for believing that such statement, false information, rumour or report is true and makes, publishes or circulates it in good faith and without any such intent as aforesaid."
(Emphasis supplied) Section 353 is Section 505 of the earlier regime of IPC. Section 353(2) punishes a person who makes, publishes or circulates any statement or report containing false information, rumour or alarming news, including through electronic means with intent to create or promote disharmony, enmity, hatred or ill-will between different religions with certain exceptions. ....
.... .... ....
The tweet is posted; tweet is clarified; and tweet is deleted. Therefore, it is ununderstandable as to how the ingredients of Section 353(2) of BNS are met in the case at hand. The interpretation of Section 353(2) need not detain this Court for long or delve deep into the mater.
11. The Apex Court has interpreted Section 153A which is ingrediantly identical to an offence under Section 505(2) IPC or 353(2) BNS as is alleged in the case at hand in the cases of JAVED AHMAD HAJAM v. STATE OF MAHARASHTRA1and SHIV PRASAD SEMWAL v. STATE OF UTTARAKHAND2. The Apex Court in the case of JAVED AHMAD HAJAM has held as follows:
"10. Now, coming back to Section 153-A, clause (a) of sub-section (1) of Section 153- AIPC is attracted when by words, either spoken or written or by signs or by visible representations or otherwise, an attempt is made to promote disharmony or feelings of enmity, hatred or ill will between different religious, racial, language or regional groups or castes or communities. The promotion of disharmony, enmity, hatred or ill will must be on the grounds of religion, race, place of birth, residence, language, caste, community or any 1 (2024) 4 SCC 156 2 (2024) 7 SCC 555 -8- NC: 2026:KHC:16370 CRL.P No. 16206 of 2025 HC-KAR other analogous grounds. Clause (b) of sub-
section (1) of Section 153-AIPC will apply only when an act is committed which is prejudicial to the maintenance of harmony between different religious, racial, language or regional groups or castes or communities and which disturbs or is likely to disturb the public tranquillity.
11. Now, coming to the words used by the appellant on his WhatsApp status, we may note here that the first statement is that August 5 is a Black Day for Jammu and Kashmir. 5-8-2019 is the day on which Article 370 of the Constitution of India was abrogated, and two separate Union Territories of Jammu and Kashmir were formed. Further, the appellant has posted that "Article 370 was abrogated, we are not happy". On a plain reading, the appellant intended to criticise the action of the abrogation of Article 370 of the Constitution of India. He has expressed unhappiness over the said act of abrogation. The aforesaid words do not refer to any religion, race, place of birth, residence, language, caste or community. It is a simple protest by the appellant against the decision to abrogate Article 370 of the Constitution of India and the further steps taken based on that decision. The Constitution of India, under Article 19(1)(a), guarantees freedom of speech and expression. Under the said guarantee, every citizen has the right to offer criticism of the action of abrogation of Article 370 or, for that matter, every decision of the State. He has the right to say he is unhappy with any decision of the State.
12. In Manzar Sayeed Khan [Manzar Sayeed Khan v. State of Maharashtra, (2007) 5 SCC 1 :
(2007) 2 SCC (Cri) 417] , this Court has read "intention" as an essential ingredient of the said offence. The alleged objectionable words or expressions used by the appellant, on its plain reading, cannot promote disharmony or feelings of enmity, hatred or ill will between different religious, racial, language or regional groups or castes or communities. The WhatsApp status of the appellant has a photograph of two barbed wires, below which it is mentioned that "AUGUST 5 -- BLACK DAY --
JAMMU&KASHMIR". This is an expression of his individual view and his reaction to the abrogation of Article 370 of the Constitution of India. It does not reflect any intention to do something which is -9- NC: 2026:KHC:16370 CRL.P No. 16206 of 2025 HC-KAR prohibited under Section 153-A. At best, it is a protest, which is a part of his freedom of speech and expression guaranteed by Article 19(1)(a).
13. Every citizen of India has a right to be critical of the action of abrogation of Article 370 and the change of status of Jammu and Kashmir. Describing the day the abrogation happened as a "Black Day" is an expression of protest and anguish. If every criticism or protest of the actions of the State is to be held as an offence under Section 153-A, democracy, which is an essential feature of the Constitution of India, will not survive.
14. The right to dissent in a legitimate and lawful manner is an integral part of the rights guaranteed under Article 19(1)(a). Every individual must respect the right of others to dissent. An opportunity to peacefully protest against the decisions of the Government is an essential part of democracy. The right to dissent in a lawful manner must be treated as a part of the right to lead a dignified and meaningful life guaranteed by Article 21. But the protest or dissent must be within four corners of the modes permissible in a democratic set up. It is subject to reasonable restrictions imposed in accordance with clause (2) of Article 19. In the present case, the appellant has not at all crossed the line.
15. The High Court has held [Javed Ahmed Hajam v. State of Maharashtra, 2023 SCC OnLine Bom 819] that the possibility of stirring up the emotions of a group of people cannot be ruled out. The appellant's college teachers, students, and parents were allegedly members of the WhatsApp group. As held by Vivian Bose, J., the effect of the words used by the appellant on his WhatsApp status will have to be judged from the standards of reasonable women and men. We cannot apply the standards of people with weak and vacillating minds. Our country has been a democratic republic for more than 75 years. The people of our country know the importance of democratic values. Therefore, it is not possible to conclude that the words will promote disharmony or feelings of enmity, hatred or ill will between different religious groups.
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NC: 2026:KHC:16370 CRL.P No. 16206 of 2025 HC-KAR The test to be applied is not the effect of the words on some individuals with weak minds or who see a danger in every hostile point of view. The test is of the general impact of the utterances on reasonable people who are significant in numbers. Merely because a few individuals may develop hatred or ill will, it will not be sufficient to attract clause (a) of sub- section (1) of Section 153-AIPC.
16. As regards the picture containing "Chand" and below that the words "14th August- Happy Independence Day Pakistan", we are of the view that it will not attract clause (a) of sub-section (1) of Section 153-AIPC. Every citizen has the right to extend good wishes to the citizens of the other countries on their respective Independence Days. If a citizen of India extends good wishes to the citizens of Pakistan on 14th August, which is their Independence Day, there is nothing wrong with it. It is a gesture of goodwill. In such a case, it cannot be said that such acts will tend to create disharmony or feelings of enmity, hatred or ill will between different religious groups. Motives cannot be attributed to the appellant only because he belongs to a particular religion.
17. Now, the time has come to enlighten and educate our police machinery on the concept of freedom of speech and expression guaranteed by Article 19(1)(a) of the Constitution and the extent of reasonable restraint on their free speech and expression. They must be sensitised about the democratic values enshrined in our Constitution.
18. For the same reasons, clause (b) of sub- section (1) of Section 153-AIPC will not be attracted as what is depicted on the WhatsApp status of the appellant cannot be said to be prejudicial to the maintenance of harmony among various groups as stated therein. Thus, continuation of the prosecution of the appellant for the offence punishable under Section 153-AIPC will be a gross abuse of the process of law."
(Emphasis supplied) The Apex Court in the case of SHIV PRASAD SEMWAL has held as follows:
"... ... ...
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NC: 2026:KHC:16370
CRL.P No. 16206 of 2025
HC-KAR
21. It may be noted that the entire case as set out in the impugned FIR is based on the allegation that the Facebook news post uploaded by one journalist Mr GunanandJakhmola was caused to be published on Parvatjan news portal being operated by the appellant.
22. Thus, essentially, we are required to examine whether the contents of the news report constitute any cognizable offence so as to justify the investigation into the allegations made in the FIR against the appellant.
23. For the sake of ready reference, the contents of the disputed news article are reproduced hereinbelow:
"GunanandJakhmola 17-3-2020 at 30.05 Trivender Uncle what amazing things you are doing?
Uncle you are laying foundation stone of Art Gallery which is going to construct by acquiring government land.
Uncle you are associating the mafias who are violating the decisions of Modi Government.
Don't trap yourself with mafias, have you forgot the problems arisen out of marriage of Gupta brother's.
Uncle you were not like this, what happened to you? Was the troubles arisen out of marriage of Gupta Brothers was not enough that you are now going to laying foundation stone of the Art Gallery which is going to construct by acquiring government land. Just think over it, or take report from LIU and other agencies about this Art Gallery which is going to construct on the acquired government land. This is a government land which is dismantled by mafias and your officers. Uncle you are innocent, anybody can use you. Advisers and officers surrounding you they are cunning.
This cunning persons have brought you forward against the decisions of Modi Government.
Uncle let I inform you for your knowledge that Modi Government means your honour has
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NC: 2026:KHC:16370 CRL.P No. 16206 of 2025 HC-KAR given sanction to planning for Singtali Project near Rishikesh. This project will reduce the distance between Kumau and Garhwal and also it will arrange sources of employment in mountains. World Bank is also giving money, but the program of Mafias in which you are going to participate on 20 March, that is an enemy of mountains. It has no concern with the wellbeing of mountains. It is against the proposed project of Modi Government and your officers and advisers are in collusion with that. Please inquire it and then only you go.
Note: Kindly see the invitation card given by mafias."
24. As per the counter-affidavit filed on behalf of the State, after investigation, two substantive offences were retained by the investigating officer against the appellant, which are Sections 153-A and 504 read with Sections 34 and 120-BIPC.
25. From a bare reading of the language of Section 153-AIPC, it is clear that in order to constitute such offence, the prosecution must come out with a case that the words "spoken" or "written" attributed to the accused, created enmity or bad blood between different groups on the ground of religion, race, place of birth, residence, language, etc. or that the acts so alleged were prejudicial to the maintenance of harmony.
26. Upon careful perusal of the offending news article, reproduced (supra), it is crystal clear that there is no reference to any group or groups of people in the said article. The publication focuses totally on the complainant imputing that he had encroached upon public land where the foundation stone laying ceremony was proposed at the hands of Hon'ble Chief Minister of Uttarakhand.
27. Apparently, the post was aimed at frustrating the proposed foundation stone laying ceremony on the land, of which the complainant claims to be the true owner. The post also imputes that the person who was planning the foundation stone ceremony was an enemy of mountains and had no concern with the well-being of the mountains.
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28. The learned Standing Counsel for the State tried to draw much water from these lines alleging that this portion of the post tends to create a sense of enmity and disharmony amongst people of hill community and the people of plains. However, the interpretation sought to be given to these words is far- fetched and unconvincing. The lines referred to supra only refer to the complainant, imputing that his activities are prejudicial to the hills. These words have no connection whatsoever with a group or groups of people or communities. Hence, the foundational facts essential to constitute the offence under Section 153-AIPC are totally lacking from the allegations as set out in the FIR.
29. In Manzar Sayeed Khan v. State of Maharashtra [Manzar Sayeed Khan v. State of Maharashtra, (2007) 5 SCC 1: (2007) 2 SCC (Cri) 417], this Court held that for applying Section 153- AIPC, the presence of two or more groups or communities is essential, whereas in the present case, no such groups or communities were referred to in the news article.
30. The other substantive offence which has been applied by the investigating agency is Section 504IPC. The said offence can be invoked when the insult of a person provokes him to break public peace or to commit any other offence. There is no such allegation in the FIR that owing to the alleged offensive post attributable to the appellant, the complainant was provoked to such an extent that he could indulge in disturbing the public peace or commit any other offence. Hence, the FIR lacks the necessary ingredients of the said offence as well.
31. Since we have found that the foundational facts essential for constituting the substantive offences under Sections 153-A and 504IPC are not available from the admitted allegations of prosecution, the allegations qua the subsidiary offences under Sections 34 and 120-BIPC would also be non est.
32. The complainant has also alleged in the FIR that the accused intended to blackmail him by
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NC: 2026:KHC:16370 CRL.P No. 16206 of 2025 HC-KAR publishing the news article in question. However, there is no allegation in the FIR that the accused tried to extract any wrongful gain or valuable security from the complainant on the basis of the mischievous/malicious post.
33. In State of Haryana v. Bhajan Lal [State of Haryana v. Bhajan Lal, 1992 Supp (1) SCC 335 :
1992 SCC (Cri) 426] , this Court examined the principles governing the scope of exercise of powers by the High Court in a petition under Article 226 of the Constitution of India and under Section 482CrPC seeking quashing of criminal proceedings and held as follows : (SCC pp. 378-79, para 102) "102. In the backdrop of the interpretation of the various relevant provisions of the Code under Chapter XIV and of the principles of law enunciated by this Court in a series of decisions relating to the exercise of the extraordinary power under Article 226 or the inherent powers under Section 482 of the Code which we have extracted and reproduced above, we give the following categories of cases by way of illustration wherein such power could be exercised either to prevent abuse of the process of any court or otherwise to secure the ends of justice, though it may not be possible to lay down any precise, clearly defined and sufficiently channelised and inflexible guidelines or rigid formulae and to give an exhaustive list of myriad kinds of cases wherein such power should be exercised.
(1) Where the allegations made in the first information report or the complaint, even if they are taken at their face value and accepted in their entirety do not prima facie constitute any offence or make out a case against the accused.
(2) Where the allegations in the first information report and other materials, if any, accompanying the FIR do not disclose a cognizable offence, justifying an investigation by police officers under Section 156(1) of the Code except under an order of a Magistrate within the purview of Section 155(2) of the Code.
(3) Where the uncontroverted allegations made in the FIR or complaint and the evidence collected in support of the same do not disclose the commission of any offence and make out a case against the accused.
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NC: 2026:KHC:16370 CRL.P No. 16206 of 2025 HC-KAR (4) Where, the allegations in the FIR do not constitute a cognizable offence but constitute only a non-cognizable offence, no investigation is permitted by a police officer without an order of a Magistrate as contemplated under Section 155(2) of the Code.
(5) Where the allegations made in the FIR or complaint are so absurd and inherently improbable on the basis of which no prudent person can ever reach a just conclusion that there is sufficient ground for proceeding against the accused.
(6) Where there is an express legal bar engrafted in any of the provisions of the Code or the concerned Act (under which a criminal proceeding is instituted) to the institution and continuance of the proceedings and/or where there is a specific provision in the Code or the concerned Act, providing efficacious redress for the grievance of the aggrieved party.
(7) Where a criminal proceeding is manifestly attended with mala fide and/or where the proceeding is maliciously instituted with an ulterior motive for wreaking vengeance on the accused and with a view to spite him due to private and personal grudge."
34. Tested on the touchstone of the above principles, we are of the firm view that allowing continuance of the proceedings pursuant to the impugned FIR bearing No. 31 of 2020 registered at PS Muni Ki Reti, District Tehri Garhwal against the appellant is nothing but gross abuse of process of law because the allegations as set out in the FIR do not disclose necessary ingredients of any cognizable offence. Hence, the impugned FIR and all proceedings sought to be taken against the appellant are hereby quashed and set aside."
(Emphasis supplied) The Apex Court did not permit further investigation even in a crime before it. The FIR itself was quashed, as the High Court of Uttarakhand had rejected the petition which challenged the FIR.
12. Much earlier to the afore-quoted judgments in the cases of JAVED AHMAD HAJAM and SHIV PRASAD
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NC: 2026:KHC:16370 CRL.P No. 16206 of 2025 HC-KAR SEMWAL, the Apex Court in the case of PATRICIA MUKHIM v. STATE OF MEGHALAYA3 interpreting both Sections 153A and 505(2) of the IPC, which is 353(2) of the BNS has held as follows:
"8. "It is of utmost importance to keep all speech free in order for the truth to emerge and have a civil society."--Thomas Jefferson. Freedom of speech and expression guaranteed by Article 19(1)(a) of the Constitution is a very valuable fundamental right. However, the right is not absolute. Reasonable restrictions can be placed on the right of free speech and expression in the interest of sovereignty and integrity of India, security of the State, friendly relations with foreign States, public order, decency or morality or in relation to contempt of Court, defamation or incitement to an offence. Speech crime is punishable under Section 153-AIPC. Promotion of enmity between different groups on grounds of religion, race, place of birth, residence, language, etc. and doing acts prejudicial to maintenance of harmony is punishable with imprisonment which may extend to three years or with fine or with both under Section 153-A. As we are called upon to decide whether a prima facie case is made out against the appellant for committing offences under Sections 153-A and 505(1)(c), it is relevant to reproduce the provisions which are as follows:
"153-A. Promoting enmity between different groups on grounds of religion, race, place of birth, residence, language, etc., and doing acts prejudicial to maintenance of harmony.--(1) Whoever--
(a) by words, either spoken or written, or by signs or by visible representations or otherwise, promotes or attempts to promote, on grounds of religion, race, place of birth, residence, language, caste or community or any other ground whatsoever, disharmony or feelings of enmity, hatred or ill-will between different religious, racial, language or regional groups or castes or communities, or 3 (2021) 15 SCC 35
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(b) commits any act which is prejudicial to the maintenance of harmony between different religious, racial, language or regional groups or castes or communities, and which disturbs or is likely to disturb the public tranquility, or
(c) organises any exercise, movement, drill or other similar activity intending that the participants in such activity shall use or be trained to use criminal force or violence or knowing it to be likely that the participants in such activity will use or be trained to use criminal force or violence, or participates in such activity intending to use or be trained to use criminal force or violence or knowing it to be likely that the participants in such activity will use or be trained to use criminal force or violence, against any religious, racial, language or regional group or caste or community and such activity, for any reason whatsoever causes or is likely to cause fear or alarm or a feeling of insecurity amongst members of such religious, racial, language or regional group or caste or community, shall be punished with imprisonment which may extend to three years, or with fine, or with both.
Offence committed in place of worship, etc.--(2) Whoever commits an offence specified in sub-section (1) in any place of worship or in any assembly engaged in the performance of religious worship or religious ceremonies, shall be punished with imprisonment which may extend to five years and shall also be liable to fine.
***
505. Statements conducing to public mischief.--(1) Whoever makes, publishes or circulates any statement, rumour or report--
***
(c) with intent to incite, or which is likely to incite, any class or community of persons to commit any offence against any other class or community, shall be punished with imprisonment which may extend to three years, or with fine, or with both."
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9. Only where the written or spoken words have the tendency of creating public disorder or disturbance of law and order or affecting public tranquility, the law needs to step in to prevent such an activity. The intention to cause disorder or incite people to violence is the sine qua non of the offence under Section 153-AIPC and the prosecution has to prove the existence of mens rea in order to succeed. [Balwant Singh v. State of Punjab, (1995) 3 SCC 214 : 1995 SCC (Cri) 432]
10. The gist of the offence under Section 153-AIPC is the intention to promote feelings of enmity or hatred between different classes of people. The intention has to be judged primarily by the language of the piece of writing and the circumstances in which it was written and published. The matter complained of within the ambit of Section 153-A must be read as a whole. One cannot rely on strongly worded and isolated passages for proving the charge nor indeed can one take a sentence here and a sentence there and connect them by a meticulous process of inferential reasoning [Manzar Sayeed Khan v. State of Maharashtra, (2007) 5 SCC 1 : (2007) 2 SCC (Cri) 417] .
11. In Bilal Ahmed Kaloo v. State of A.P. [Bilal Ahmed Kaloo v. State of A.P., (1997) 7 SCC 431 : 1997 SCC (Cri) 1094] , this Court analysed the ingredients of Sections 153-A and 505(2)IPC. It was held that Section 153-A covers a case where a person by "words, either spoken or written, or by signs or by visible representations", promotes or attempts to promote feeling of enmity, hatred or ill will. Under Section 505(2) promotion of such feeling should have been done by making a publication or circulating any statement or report containing rumour or alarming news. Mens rea was held to be a necessary ingredient for the offence under Sections 153-A and 505(2). The common factor of both the sections being promotion of feelings of enmity, hatred or ill will between different religious or racial or linguistics or religious groups or castes or communities, it is necessary that at least two such groups or communities should be involved. It was further held in Bilal Ahmed
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NC: 2026:KHC:16370 CRL.P No. 16206 of 2025 HC-KAR Kaloo [Bilal Ahmed Kaloo v. State of A.P., (1997) 7 SCC 431 : 1997 SCC (Cri) 1094] that merely inciting the feelings of one community or group without any reference to any other community or group cannot attract any of the two sections. The Court went on to highlight the distinction between the two offences, holding that publication of words or representation is sine qua non under Section
505. It is also relevant to refer to the judgment of this Court in Ramesh v. Union of India [Ramesh v. Union of India, (1988) 1 SCC 668 : 1988 SCC (Cri) 266] in which it was held that words used in the alleged criminal speech should be judged from the standards of reasonable, strong-minded, firm and courageous men, and not those of weak and vacillating minds, nor of those who scent danger in every hostile point of view. The standard of an ordinary reasonable man or as they say in English law "the man on the top of a Clapham omnibus" should be applied.
12. This Court in Pravasi Bhalai Sangathan v. Union of India [Pravasi Bhalai Sangathan v. Union of India, (2014) 11 SCC 477 :
(2014) 3 SCC (Cri) 400] had referred to the Canadian Supreme Court decision in Saskatchewan (Human Rights Commission) v. William Whatcott[Saskatchewan (Human Rights Commission) v. William Whatcott, 2013 SCC OnLine Can SC 6 : (2013) 1 SCR 467] . In that judgment, the Canadian Supreme Court set out what it considered to be a workable approach in interpreting "hatred" as is used in legislative provisions prohibiting hate speech. The first test was for the Courts to apply the hate speech prohibition objectively and in so doing, ask whether a reasonable person, aware of the context and circumstances, would view the expression as exposing the protected group to hatred. The second test was to restrict interpretation of the legislative term "hatred" to those extreme manifestations of the emotion described by the words "detestation"
and "vilification". This would filter out and protect speech which might be repugnant and offensive, but does not incite the level of abhorrence, delegitimisation and rejection that risks causing discrimination or injury. The third test was for the Courts to focus their analysis on the effect of the
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NC: 2026:KHC:16370 CRL.P No. 16206 of 2025 HC-KAR expression at issue, namely, whether it is likely to expose the targeted person or group to hatred by others. Mere repugnancy of the ideas expressed is insufficient to constitute the crime attracting penalty.
13. In the instant case, applying the principles laid down by this Court as mentioned above, the question that arises for our consideration is whether the Facebook post dated 4-7-2020 was intentionally made for promoting class/community hatred and has the tendency to provoke enmity between two communities. A close scrutiny of the Facebook post would indicate that the agony of the appellant was directed against the apathy shown by the Chief Minister of Meghalaya, the Director General of Police and the DorbarShnong of the area in not taking any action against the culprits who attacked the non-tribals youngsters. The appellant referred to the attacks on non-tribals in 1979. At the most, the Facebook post can be understood to highlight the discrimination against non-tribals in the State of Meghalaya. However, the appellant made it clear that criminal elements have no community and immediate action has to be taken against persons who had indulged in the brutal attack on non-tribal youngsters playing basketball. The Facebook post read in its entirety pleads for equality of non-tribals in the State of Meghalaya. In our understanding, there was no intention on the part of the appellant to promote class/community hatred. As there is no attempt made by the appellant to incite people belonging to a community to indulge in any violence, the basic ingredients of the offence under Sections 153-A and 505(1)(c) have not been made out. Where allegations made in the FIR or the complaint, even if they are taken on their face value and accepted in their entirety do not prima facie constitute any offence or make out a case against the accused, the FIR is liable to be quashed [State of Haryana v. Bhajan Lal, 1992 Supp (1) SCC 335 : 1992 SCC (Cri) 426] .
14. India is a plural and multicultural society. The promise of liberty, enunciated in the Preamble, manifests itself in various provisions which outline each citizen's rights;
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NC: 2026:KHC:16370 CRL.P No. 16206 of 2025 HC-KAR they include the right to free speech, to travel freely and settle (subject to such reasonable restrictions that may be validly enacted) throughout the length and breadth of India. At times, when in the legitimate exercise of such a right, individuals travel, settle down or carry on a vocation in a place where they find conditions conducive, there may be resentments, especially if such citizens prosper, leading to hostility or possibly violence. In such instances, if the victims voice their discontent, and speak out, especially if the State authorities turn a blind eye, or drag their feet, such voicing of discontent is really a cry for anguish, for justice denied -- or delayed. This is exactly what appears to have happened in this case.
15. The attack upon six non-locals, carried out by masked individuals, is not denied by the State; its reporting too is not denied. The State in fact issued a press release. There appears to be no headway in the investigations. The complaint made by the DorbarShnong, Lawsohtun that the statement of the appellant would incite communal tension and might instigate a communal conflict in the entire State is only a figment of imagination. The fervent plea made by the appellant for protection of non-tribals living in the State of Meghalaya and for their equality cannot, by any stretch of imagination, be categorised as hate speech. It was a call for justice -- for action according to law, which every citizen has a right to expect and articulate. Disapprobation of governmental inaction cannot be branded as an attempt to promote hatred between different communities. Free speech of the citizens of this country cannot be stifled by implicating them in criminal cases, unless such speech has the tendency to affect public order. The sequitur of above analysis of the Facebook post made by the appellant is that no case is made out against the appellant for an offence under Sections 153-A and 505(1)(c)IPC."
(Emphasis supplied)
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NC: 2026:KHC:16370 CRL.P No. 16206 of 2025 HC-KAR Therefore, in the light of the interpretation of Section 353(2) of BNS / Section 505(2) or even 153A of the IPC as the case would be, by the Apex Court in the afore- quoted judgments, permitting further investigation in the case at hand, when there is nothing to investigate would become an abuse of the process of law. Even if the facts narrated are considered to become the ingredients, it would not make out an offence."
(Emphasis supplied) In the light of the order passed by this Court quoted supra, and finding no ingredients of the allegations and to prevent miscarriage of justice, I deem it appropriate to exercise my jurisdiction under Section 482 of the Cr.P.C. and obliterate the crime qua the petitioners.
7. For the aforesaid reasons, the following ORDER
(i) The Criminal Petition is allowed.
(ii) The impugned crime in Crime No.162/2025 pending before the Addl. Civil Judge (Sr. Dn.) & CJM Court, Tumkur stands quashed qua the petitioners.
SD/-
(M.NAGAPRASANNA) JUDGE SJK List No.: 1 Sl No.: 18