- (1.) Heard learned counsel for the petitioner and learned A.G.A for the State.
(2.) By this writ petition, the petitioner has challenged the order dated 26.10.2012 passed by the Sessions Judge, Jhansi in Criminal Revision No.115 of 2012 as also the order dated 21.5.2012, passed by the Chief Judicial Magistrate, Jhansi in Complaint Case No.7926 of 2011, whereby the complaint of the petitioner has been dismissed.
(3.) A perusal of the record reveals that the petitioner filed complaint against the Sony T.V. Channel and the host of the popular T.V. program "Kaun Benega Krorepati" i.e. Amitabh Bachchan alleging therein that in the program of "Kaun Benega Krorepati" aired on 28.9.2011, a question was put to arrange the following holy books i.e. Bible, Guru Granth Sahib, Quran and Ved Granth in chronological order. It is alleged that there was no error in the chronological arrangement of the holy books as per the answer aired in the T.V. show, but the host Amitabh Bachchan after disclosing the correct answer stated as follows: "Sabsey Pahley Ved Aaye Yani D - Phir Bible Aaya Yani A, Phir Racha Gaya Quran Yani C-, Aur Akhir Mey Guru Granth Sahib Hua, Yani B' It is stated that as per the belief of Muslim community, holy "Quran" was neither written nor created by any body but it came into existence/ revealed by Allah (God) himself, therefore, disclosing the holy "Quran" as "Racha Gaya" is contrary to the belief of the Muslim community and, therefore, the religious feelings of Muslim community were hurt and as this statement was deliberately made the accused were liable to be prosecuted for the offenses punishable under sections 295A and 298 I.P.C.;