On Wednesday, the Indore bench of the High Court of Madhya Pradesh dismissed a plea by TV producer Ekta Kapoor seeking quashing of an FIR against her for alleged objectionable content in a web series.
An FIR was registered at police station Anapurna, Indore under the provisions of Sections 294, 298 & 34 of the Indian Penal Code, under Sections 67 & 67-A of I.T. Act & Section 3 of State Emblem Act against Kapoor.
The complainant also objected to a scene in the series alleging that it tarnishes the reputation of the Indian Army.
In the order, Justice Shailendra Shukla stated that the facts of the case are not such that this Court may exercise its extraordinary powers under Section 482 of Criminal Procedure Code for quashing the FIR at least in respect of Section 67, 67-A of I.T. Act & Section 294 of IPC.
He said that "Although, it would be fair enough to state that provision of Section 298 of IPC & the provision of the State Emblem Act are not found to have been breached. Consequently, the petition filed under Section 482 of Cr.P.C, stands dismissed".
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Picture Source : <a href="https://commons.wikimedia.org/wiki/File:Ekta-Kapoor-graces-the-trailer-launch-if-Alt-Balajis-Apaharan_(cropped).jpg">Bollywood Hungama</a>, <a href="https://creativecommons.org/licenses/by/3.0">CC BY 3.0</a>, via Wikimedia Commons
