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Andheri Court Orders Inquiry Into Complaint Against Kangana Ranaut & Sister Rangoli Chandel For Allegedly Spreading Communal Hatred
The Metropolitan Magistrate court at Andheri ordered an inquiry against actor Kangana Ranaut and her sister Rangoli Chandel for allegedly posting derogatory tweets against the Muslim community. The Court ordered an inquiry under Section 202 of CrPC and called for a police report on the allegations against the siblings. The complaint was heard by judge Bhagwat T Zirape and the advocate representing the counsel was Ali Kaashif Khan Deshmukh. The complaint was filed under sections 153-A, 153-B, 195-A, 298, 505 read with Section 34 of the Indian Penal Code.
Advocate Ali has recently filed a complaint against the actor for spreading communal hate between the Hindu and the Muslim community by her derogatory tweets. Further, the complaint was also filed on grounds of mocking the judiciary after a magistrate court in Bombay order for an FIR to be registered against her and her sister, Rangoli Ranaut. The complainant contended that on 15th April her sister rangoli posted a defamatory and objectionable statement against Jamatis on her account. After this, her account was suspended by Twitter. Thereafter, on 18th April actor, Kangana Ranaut posted a short video on various social media platforms calling Jamatis terrorists. Therefore, both their tweets caused disharmony between the two communities. According to the complainant, They have misused social media platforms to gain cheap publicity and personal gain. As result, they have created a spirit of hate between the two groups which shall not, in any case, be accepted in society. The Magistrate has rightly noted that the alleged video is not on record and allegations are based on comments in social media and thus the evidence is electronic. Therefore, inquiry at the hands of the police is na=ecessary for the case proceedings.
In a similar case, the magistrate had ordered an investigation under Section 156(3) of CrPC against Kangana Ranaut and her sister for allegedly spreading communal disharmony. Justice Jayadeo Dhule noted,
"On prima facie perusal of complaint and submission I have found cognizable offence has been committed by the accused. Total allegations are based upon comment on electronic media that is twitter and interviews. The all offences alleged and levelled against the accused are cognizable. Search and seizure is necessary in this case, in such circumstances I have found it to be proper to pass order under Section 156(3) of CrPC."
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