- (1.) BY way of this order, I shall dispose of aforesaid petitions as identical questions of law and facts are involved for adjudication. The facts are taken from CRM -M -21837 -2013 "Jimmy Shergill Productions and others Vs. State of Punjab and another".
(2.) PUNJABI Film "Taur Mitrran Di" was produced by Jimmy Shergill Productions through Jimmy Shergill and others in which Ranvijay Singha, Amita Pathak and Amrinder Gill have worked as actors, petitioners No.2 to 4 respectively, Kailash Jadhav as Production Head, John Cherain petitioner No.6 as Executive Producer, Amit Prasher petitioner No.7 as Associate Director, Manish Pandit More petitioner No.8 as Editor, Dheeraj Rattan petitioner No.9 as Writer and Navaniat Singh petitioner No.10 as Director.
(3.) ARPINDER Singh Sidhu (private respondent) is practicing as an Advocate in Courts at Moonak and has filed a criminal complaint on the premise that the accused in connivance with each other have written, composed, used and telecast such dialogues to defame him, advocate brotherhood and noble profession of advocacy. After seeing the film, the common spectator /audience are taking all the advocates as rogue (badmash) and advocacy as a wicked profession. After conducting preliminary inquiry in compliance with the provisions of Sections 200 and 202 of the Code of Criminal Procedure (in short 'the Code'), the accused have been summoned to face proceedings for offence punishable under Sections 120 -B, 499 and 500 of the Indian Penal Code (in short 'IPC'). The aforesaid petitions have been filed by the Producers, Actors, Distributor etc. for quashing of the complaints, summoning orders and proceedings emanating therefrom.;