A Local Court in Mumbai's Bandra has issued directions for the registration of an FIR against Bollywood actress Kangana Ranaut and her sister Rangoli Chandel for allegedly spreading communal hatred.
The Court issued the order on a complaint, filed by one Sahil Ahsrafali Sayyed, claiming that the sisters through their comment on social media tried to create division between Hindus & Muslims & spread the communal hatred among the communities.
Metropolitan Magistrate Jaydeo Y Ghule observed that on prima facie perusal of the complaint & submissions the Court has found that a cognizable offence has been committed by the accused.
On Friday, the Court in its order said that "The proceedings be sent towards the concerned police station under Section 156 (3) of the Code of Criminal Procedure (CrPC) for necessary action & investigation".
During the hearing, the complainant had submitted that Ranaut continuously defamed Bollywood film industry for the last couple of months as a hub of nepotism, favouritism, through her tweets from her official Twitter & TV interviews.
The complainant submitted, "She is creating divisions between Hindu & Muslim artists. She has tweeted very objectionable comments, which has not only hurt his religious sentiment but also the feeling of many film colleagues".
The complaint had alleged that Rangoli Chandel had also made an objectionable tweet to spread communal hatred among Hindu & Muslim communities. It said that the Bandra police station did not take cognizance of the offence, after which the complainant moved the court.
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Picture Source : https://upload.wikimedia.org/wikipedia/commons/1/14/Kangna-Ranaut.jpg
