Allow Cookies!
By using our website, you agree to the use of cookies
Metropolitan Magistrate in Bandra Mumbai ordered the police station in Bandra to register the complaint against Kangana Ranaut and her sister for allegedly spreading communal hatred through their tweets.
Metropolitan Magistrate JY Ghule, Mumbai on Friday ordered the Police Inspector Bandra, to take cognizance of the offences committed by Bollywood actress Kangana Ranaut and her sister Rangoli Chandel in a complaint filed by one Munawar Ali Sayyed.
The allegations are based upon comment on the electronic media i.e. twitter and interviews.
The Court ordered:
A thorough investigation is necessary by the expert. All offenses alleged and leveled against the accused are cognizable. Search and seizure is necessary in this case. In such circumstances, I found it is proper to pass an order under Section 156(3) of the Code of Criminal Procedure. Hence proceedings are sent towards the concerned police station for necessary action and investigation.
In his plea before the magistrate, Sayyed sought directions from the Court to the Bandra Police to register a complaint against Ranaut and Chandel for committing offenses punishable under sections 153A (promoting enmity between different religious groups), 295A (maliciously outraging religious feelings), 124A (sedition) read with 34 (conspiracy) of Indian Penal Code.
Sayyed alleged in his complaint that Ranaut was putting up objectionable comments on her Twitter handle and making statements in interviews against the Bollywood film industry which was hurting his and colleague's sentiments.
He added that Chandel was uploading statements on Twitter intending to incite feelings and spread communal tension amongst different religious groups.
Her tweets from her official Twitter handle and TV interviews are creating a very bad image of Bollywood in the minds of people and also creating a communal divide and rift between people of two communities.
Sayyed expressed in the complaint
Sayyed also raised concerns against the statements on Twitter against the Chief Minister Uddhav Thackeray and the Maharashtra Government agencies. He alleged that the sister-duo are trying to create “disaffection in citizens against the Maharashtra Government”.
Sayyed approached the court through Advocate Ravish Zamindar after the Sub Inspector of Police in Bandra refused to take cognizance of his grievances against the inciting tweets of Ranaut and Chandel.
86540
103860
630
114
59824