- (1.) HEARD the parties.
(2.) THIS application has been filed for quashing of the entire criminal proceeding of Complaint Case No. 1514 of 2009, including the order dated 11.6.2010 passed by the then Judicial Magistrate, Ranchi, whereby and whereunder cognizance of the offences punishable under Sections 153(A), 295(A), 505 and 506 of Indian Penal Code has been taken against the petitioner. Before adverting to the submissions advanced on behalf of the parties, the case of the complainant needs to be taken notice of. It is the case of the complainant -an Association of Members of Scheduled Tribes that the members of it are the followers of "Sarna Religion", who are having their own customs. They used to perform Puja of nature including trees and that religious rituals are being performed through 'Pahan '.
(3.) FURTHER case is that recently a meeting of the followers of Christian Community was held at Orissa under the banner of All Churches Committee under whose resolution, 'Nemha Bible ' published earlier was circulated almost in all the areas of Jharkhand including Ranchi. Said 'Nemha Bible ' had been published in Kurukh language, which is one of the indigenous tribal language, whereby the accused persons, by publishing and by circulating 'Nemha Bible ', have been attempting to destroy Sarna Religion, which would appear from one passage which reads in verbatim as follows: - "You must completely destroy all the places where the nations you dispossess have served their Gods, on high mountains, on hills, under any spreading tree; you must tear down their altars, smash their sacred stones, burn their sacred poles, back to bits the statues of their Gods and obliterate their name from that place." ;