IN THE HIGH COURT OF PUNJAB AND HARYANA 

AT CHANDIGARH 

CRM M-2179-2024 

Date of Decision:05.04.2025

Keval Singh @ KV Dhillon    ...Petitioner

Versus

State of Punjab           ... Respondent

CORAM :    HON'BLE MR. JUSTICE N.S.SHEKHAWAT

Present : Mr. Harparteek Singh Sandhu, Advocate

for the petitioner.  

Mr. Deepinder Singh Brar, Sr. DAG, Punjab.

N.S.SHEKHAWAT    , J.    

1. The petitioner has filed the present petition under Section

482 Cr.P.C. with a prayer to quash the FIR No. 0003 dated 09.02.2020

under Sections 153, 153-A, 153-B, 160, 107 and 505 IPC (Annexure

P-1) registered at Police Station SAS Nagar, District Mohali, Punjab

and all the subsequent proceedings arising therefrom.

2. The FIR in the present case was registered on the basis of

the complaint moved by Bhupinder Singh, Inspector and the same has

been reproduced below:-

“Today  (09.02.2020) while  Inspector  was present  in

Office, it has been revealed from reliable source that one

K.V. Dhillon produced a movie "Shooter" which is based

on the life and crimes of notorious gangster "Sukha

CRM M-2179-2024      -2-

Kahlwan"   and   it   promotes   violence,   heinous   crime,

extortion, threats and criminal intimidation. Notorious

gangster "Sukha Kahlwan" used to describe himself as

sharp shooter and was allegedly involved in more than

20 cases including murder, kidnapping and extortion. He

was killed by another gangster in January, 2016. The

producer has completed the movie "Shooter" and trailor

is already released on 18/01/2020 which has widely viral

on social media. The full movie "Shooter" is scheduled

to be released on 21/02/2020. This movie is likely to

instigate youngsters to take up arms and disturb public

peace   and   harmony.   It   may   be   recalled   that   in   a

judgement rendered by Hon'ble Punjab and Haryana

High Court in civil writt petition 6213/2016 decided on

22.07.2019, it was directed that no songs or live shows

will be played which glorify liquor, drug and spread

violence. The act of K.V. Dhillon and the promoters,

Directors,   story   writer   and   Actors   of   the   movie

"Shooter" disclose the commission of offences U/s 153,

153-A,                153-B,160,107,505 IPC. At 3:10 PM PS

SSOC, Mohali Sd/- Bhupinder Singh, Inspector, SHO,

SSOC, SAS Nagar dated 09.02.2020.”

3. Learned  counsel   for   the   petitioner   contends  that the

petitioner is a professional film producer, who had produced a film

titled as “Shooter”, which is the center of controversy in the present

case. The FIR was lodged with the broad allegations that the film

portrays the life and criminal undertakings of an infamous gangster,

namely,   Sukha   Kahlwan,   and   has   been   accused   of   promoting

violence, heinous crimes, extortion, threats and criminal intimidation.

CRM M-2179-2024      -3-

Sukha   Kahlwan   identified   himself   as   a   sharp   shooter  and   was

allegedly engaged in over 20 criminal cases. In fact, the FIR also

raised concerns about its potential to incite young individuals to

participate in armed activities, which were likely to affect public

peace and harmony adversely. There was also a reference to the

judgment passed by this Court in CWP No. 6213 of 2016, whereby, a

prohibition was imposed on live shows which glorify liqour, drugs

and propagate violence. Learned counsel further contends that the

movie “Shooter” was released on 21.02.2020, however, the FIR was

registered on 09.02.2020 before its release. Thus, on 10.10.2020, the

State of Punjab suspended the exhibition of movie for a period of 02

months citing the reason that the release of the movie would glorify

violence and the younger generation could get influenced. In the

meantime, the petitioner and others applied for certification before the

Central Board of Film Certification (hereinafter to be referred as 'the

CBFC') and certification No. DIL/3/1/2020-del dated 13.03.2020 was

issued for the film, confirming its suitability for theatrical display and

the petitioner was granted permission to display the movie.  Learned

counsel further refers to the certification dated 13.03.2020 (Annexure

P-3) in this regard. However, despite grant of certification (Annexure

P-3) by the CBFC, the petitioner could not release the movie in view

of the order dated 10.02.2020 (Annexure P-2) issued by the State of

Punjab. Further, in the purported compliance of the provisions of the

CRM M-2179-2024      -4-

Punjab Cinemas (Regulation) Act, 1952, another notification dated

12.07.2021 (Annexure P-4) was issued by the State Government,

suspending exhibition/release of the movie till further orders. The

petitioner filed CWP No. 14594 of 2021 titled as “Keval Singh Vs.

State of Punjab and another” before this Court and challenged the

notification   dated   12.07.2021   (Annexure   P-4)   before  this   Court.

However, vide order dated 30.11.2021 (Annexure P-5), the operation

of   the   notification   dated   12.07.2021   was   stayed   by  this   Court.

Thereafter, in view of the interim order passed by this Court, the

movie “Shooter” was finally released on 14.01.2022. Since, the movie

had been released and exhibited, the CWP No. 14594 of 2021 was

withdrawn before this Court.

4. Learned counsel for the petitioner contends that the FIR

in the present case was registered only on the basis of apprehension. It

has been stated that this Court had directed that no songs glorifying

the liquor, wine, drugs and violence are played even in live shows.

However, the petitioner had not violated any such directions, as

observed by this Court in judgment dated 22.07.2019 (Annexure P-6).

Further, from a reading of the FIR, it does not disclose any offence

under Sections 153, 153-A and 153-B of IPC. Even, there was no

element   of  mens   rea,  in   doing   the   acts,   which   were   allegedly

contemplated in the aforesaid provisions of law. Still further, in the

start of the movie, there was a disclaimer that the movie is the work

CRM M-2179-2024      -5-

of   fiction   and   names,   characters,   business,   places,  events   and

incidents were used in a fictitious manner and any resemblance to

actual persons, living or dead or actual events was purely coincidental

and the movie was made only for the purpose of entertainment and

did not intend to hurt sentiments of any person. Still further, the

movie was created with a bona fide intention to enlighten the young

generation about the perils of unlawful and anti-social way of life.

The title “Shooter” did not signify the promotion of gun culture,

instead  it  conveyed  a   message   aimed  at  deterring  society  from

engaging in illegal activities.

5.  Learned counsel for the petitioner further contends that

the certification issued by the CBFC under the law was a guarantee

that the movie satisfied the requirement of law and was fit to be

exhibited in public. Any person, who was aggrieved by the decision

of the CBFC had the remedy of filing an appeal before the competent

authority, which was not done. Even, the State of Punjab or any other

individual   had   not   challenged   the   grant   of   certification   dated

13.03.2020 (Annexure P-3) and thus, the FIR amounted the misuse of

process of law and was violation of fundamental right of expression,

which was guaranteed to the petitioner under Article 19(1)(a) of the

Constitution of India. Learned counsel further submits that the FIR as

well as all proceedings emanating from the same are liable to be

quashed by this Court.

CRM M-2179-2024      -6-

6. On the other hand, learned State counsel has vehemently

opposed   the   submissions   made   by   the   learned   counsel  for   the

petitioner on the ground that the name itself suggests that the film

made by the present petitioner aimed at glorifying the “violence”, the

FIR was rightly registered in view of the directions passed by this

Court in CWP 6213 of 2016. Even if, a certification has been

provided by the CBFC, the police was having a right independently to

examine whether the ingredients of the offence were fulfilled and had

rightly registered the FIR against the present petitioner. Even, the

State government imposed reasonable restrictions on the rights of the

petitioner under Article 19 of the Constitution of India and the film

had been correctly banned as well. Thus, the present petition is liable

to be dismissed by this Court.

7. I have heard the rival submissions made by the learned

counsel for the parties and perused the record carefully.

8. In the present case, the present petitioner is sought to be

prosecuted   by   the   police   for   the   commission   of   the  offences

punishable under Sections 153, 153(A) and 153(B), 160 and 505 of

IPC. Section 153A was amended by the Criminal and Election Laws

(Amendment) Act 1969 - Act No.XXXV of 1996. It consists of three

clauses of which clauses (a) and (b) alone are material now. By the

same amending Act sub-section (2) was added to Section 505 of the

CRM M-2179-2024      -7-

Indian Penal Code. Clauses (a) & (b) of Section 153A and Section

505(2) are extracted below: 

"153-A. Promoting enmity between different groups on

grounds  of  religion,   race,   place  of  birth,   residence,

language,   etc.,   and   doing   acts   prejudicial   to

maintenance of harmony.- 

(1) Whoever

(a) by words, either spoken or written, or by signs or by

visible   representations   or   otherwise,   promotes   or

attempts to promote, on grounds of religion, race, place

of birth, residence, language, caste or commuity or any

other  ground  whatsoever,   disharmony   or   feelings   of

enmity, hatred or ill-will between different religious,

racial,   language   or   regional   groups   or   castes   or

communities, or 

(b)   commits   any   act   which   is   prejudicial   to   the

maintenance  of  harmony  between  different  religious,

racial,   language   or   regional   groups   or   castes   or

communities, and which disturbs or is likely to disturb

the public tranquillity, or .......................... 

shall be punished with imprisonment which may extend

to three years, or with fine, or with both." 

"505(2) Statements creating or promoting enmity, hatred

or ill- will between classes.- Whoever makes, publishes

or circulates any statement or report containing rumour

or alarming news with intent to create or promote, or

which is likely to create or promote, on grounds of

religion, race, place of birth, residence, language, caste

or community or any other ground whatsoever, feelings

of enmity, hatred or ill-will between different religious,

CRM M-2179-2024      -8-

racial,   language   or   regional   groups   or   castes   or

communities,   shall   be   punished   with   imprisonment

which may extend to three years, or with fine, or with

both." 

The common ingredient in both the offences is promoting

feeling of enmity, hatred or ill-will between different religious or

racial or linguistic or regional groups or castes or communities.

Section 153A covers a case where a person by "words, either spoken

or written, or by signs or by visible representations" promotes or

attempts to promote such feeling. Under Section 505(2), promotion of

such feeling should have been done by making and publishing or

circulating any statement or report containing rumour or alarming

news. 

9. The Hon'ble Apex Court has held in Balwant Singh and

another vs. State of Punjab (1995 3 SCC 214) that mens rea is a

necessary ingredient for the offence under Section 153A. Mens rea is

an equally necessary postulate for the offence under Section 505(2)

also as could be discerned from the words "with intent to create or

promote or which is likely to create or promote" as used in that

sub-section.

10. The main distinction between the two offences is that

publication of the word or representation is not necessary under the

former, such publication is  sine qua non  under Section 505. The

words "whoever makes, publishes or circulates" used in the setting of

CRM M-2179-2024      -9-

Section   505(2)   cannot   be   interpreted   disjunctively  but   only   as

supplementary to each other. If it is construed disjunctively, any one

who makes a statement falling within the meaning of Section 505

would, without publication or circulation, be liable to conviction. But

the same is the effect with Section 153A also and then that Section

would have been bad for redundancy. The intention of the legislature

in providing two different sections on the same subject would have

been to cover two different fields of similar colour. The fact that both

sections were included as a package in the same amending enactment

lends further support to the said construction.

11. Yet another support to the above interpretation can be

gathered from almost similar words used in Section 199 of the Penal

Code   as   "whoever   by   words.........makes   or   publishes   any

imputation......."

12. In   Sunilakhya   Chowdhury   vs.   H.M.   Jadwet   and

another (AIR 1968 Calcutta 266)  it has been held that the words

"makes or publishes any imputation" should be interpreted as words

supplementing   to   each   other.   A   maker   of   imputation  without

publication is not liable to be punished under that section. I am of the

view that the same interpretation is warranted in respect of the words

"makes, publishes or circulates" in Section 505 IPC also.

13. The common feature in both sections being promotion of

feeling of enmity, hatred or ill-will "between different" religious or

CRM M-2179-2024      -10-

racial or language or regional groups or castes and communities it is

necessary that atleast two such groups or communities should be

involved. Merely inciting the feeling of one community or group

without any reference to any other community or group cannot attract

either of the two sections.

14. The result of the said discussion is that petitioner who

has not done anything as against any religious, racial or linguistic or

regional group or community cannot be held guilty of either the

offence under Section 153A or under Section 505(2) of IPC.

15. However, on a reading of the provisions of  Section

153(a) and 153(b), it is apparent that no offence under those sections

is made out against the present petitioner. The FIR admittedly was

registered on the basis of a trailer and the complainant had lodged the

FIR, without even watching the movie and seeing the offending

contents of the movie. Even, there is no evidence to suggest that the

petitioner  had provoked  any person with  an  intention  that  such

provocation will cause the offence of rioting. Further, the movie in

question does not promote enmity between different groups on the

ground of religion, race, place of birth, residence as well as language

etc., or which could prejudice the maintenance of harmony between

various groups. The intention to cause disorder or incite the people to

violence is sine qua non of the offence under Section 153-A of IPC

and high degree of mens rea was required to prove the prima-facie

CRM M-2179-2024      -11-

existence of such an offence against the petitioner. Similarly, there

was no evidence to suggest that the imputations and assertions were

prejudicial to national integration and this Court fails to understand as

to how the offence under Section 153(b) IPC was invoked by the

police. Apart from that, the police had invoked the provisions of

Section 160 IPC, which provides for the punishment for committing

affray.   Section   159   of   IPC   defines   “Affray”,   which  has   been

reproduced below:-

“159. Affray.—When two or more persons, by fighting in a

public place, disturb the public peace, they are said to

“commit an affray”. 

16. In the present case, there was nothing on record to

suggest that the FIR was registered as a result of an affray between

two or more persons. Still further, the ingredients of Section 505 IPC

were completely missing in the instant case. The prosecution has

miserably failed to show that any statement made by any character in

the movie could lead to public mischief or any statement promoted

enmity, hatred or ill-will between classes or offence was committed in

a place of worship etc. Still further, it has been alleged in the FIR that

the movie “Shooter” was likely to instigate gangsters to take up arms

and disrupt the peace and harmony, which would also be in violation

of the judgment passed by this Court in CWP 6213 of 2016. However,

this Court is in agreement with the arguments raised by learned

counsel for the petitioner that to illicit the consequences of a social

CRM M-2179-2024      -12-

evil, social evil has to be shown necessarily. In fact, it appears that the

complainant has drawn unnecessary inferences from the title of the

movie “Shooter” without even watching the movie himself, as the

FIR is admittedly based on watching of a trailer of the movie by the

complainant.

17. The observations made by this Court also find strength

from the law laid down by the Hon’ble Supreme Court in the matter

of Bilal Ahmed Kaloo Vs. State of Andhra Pradesh, 1997(3) R.C.R.

(Criminal) 812.

18. In the matter of  Bobby Art International Vs. Om Pal

Singh Hoon (1996 AIR (SC) 1846), the Hon’ble Supreme Court has

held as follows:-

“...A film that illustrates the consequences of a social

evil   necessarily   must   show   that   social   evil.   The

guidelines must be interpreted in that light. No film that

extols the social evil or encourages it is permissible, but

a film that carries the message that the social evil is evil

cannot be made impermissible on the ground that it

depicts the social evil. At the same time, the depiction

must be just sufficient for the purpose of the film. The

drawing of the line is best left to the sensibilities of the

expert Tribunal..."

19. Apart   from   that,   the   law   is   well   settled   that   the

certification issued by the CBFC, i.e., statutory body, guarantees that

movie in question satisfies the requirement of law and may be

exhibited for the public watching. Further, the statute itself provides

CRM M-2179-2024      -13-

the remedy of appeal and judicial review and any person can avail his

remedy in accordance with law. In the present case, admittedly,

neither the State of Punjab nor any other individual had challenged

the ground of certification dated 13.03.2021 (Annexure P-3) and,

thus, the FIR in question is clearly an abuse of the process of the law.

The Hon’ble Supreme Court has held in the matter of Raj Kapoor Vs.

Laxman, 1980 AIR (Supreme Court) 605 as follows:-

“7.   Indeed,   the   Penal   Code   is   general,   the

Cinematograph Act is special. The scheme of the latter is

deliberately drawn up to meet the explosively expanding

cinema menace if it were not strictly policed. No doubt,

the cinema is a great instrument for public good if

geared to social ends and can be a public curse if

directed   to   anti-social   objectives.   The   freedom   of

expression,   the   right   to   be   equally   treated   and   the

guarantee of fair hearing before heavy investments in

films are destroyed belong to Indian citizens under the

Constitution. But all freedom is a promise, not a menace

and, therefore, is subject to socially necessary restraints

permitted by the Constitution. Having regard to the

instant   appeal   of   the   motion   picture,   its   versatility,

realism, and its coordination of the visual and aural

senses, what with the art of the cameraman with trick

photography,   vistavision   and   three   dimensional

representation, the celluloid art has greater capabilities

of stirring up emotions and making powerful mental

impact so much so the treatment of this form of art on a

different   footing   with   pre-censorship   may   well   be

CRM M-2179-2024      -14-

regarded as a valid classification, as was held in K.A.

Abbas. K.A. Abbas v.  The Union of India and Anr.

Maybe, art cannot be imprisoned by the bureaucrat and

aesthetics can be robbed of the glory and grace and free

expression of the human spirit if governmental palate is

to   prescribe   the   permit   for   exhibition   of   artistic

production   in   any   department,   more   so   in   cinema

pictures. So it is that a special legislation viz. the Act of

1952, sets up a Board of Censors of high calibre and

expertise,   provides   hearings,   appeals   and   ultimate

judicial   review,   pre-censorship   and   conditional

exhibitions and wealth of other policing strategies. In

short, a special machinery and processual justice and a

host   of   wholesome   restrictions   to   protect   State   and

society are woven into the fabric of the Act. After having

elaborately enacted such a legislation can it be that a

certificate granted under it by expert authority can be

stultified   by   a   simple   prosecution   or   a   shower   of

prosecutions for an offence under Section 292 I.P.C.,

driving the producer to satisfy a 'lay' magistrate that the

certificate of the Board of Censors notwithstanding, the

film was offensive? The Board under Section 5B has to

consider, before certification, all the points Section 292

I.P.C. prescribes. Indeed, neither the Penal Code nor the

Cinematograph   Act   can   go   beyond   the   restrictions

sanctioned by Part III of the Constitution and once the

special law polices the area it of pro tanto out of bounds

for the general law. At least as a matter of interpretation,

Section 79 I.P.C. resolves the apparent conflict between,

Section 292 I.P.C. and Part II of the Act relating to

certification of films. If the Board blunders, the Act

CRM M-2179-2024      -15-

provides remedies. We are sure the public-spirited citizen

may draw the attention of the agencies under the Act to

protect public interest”. 

10.   Two   things   deserve   mention   before   we   close.

Prosecutions like this one may well be symptomatic of

public dissatisfaction with the Board of Censors not

screening vicious films. The ultimate censorious power

over   the   censors   belongs   to   the   people   and   by

indifference, laxity or abetment, pictures which pollute

public morals are liberally certificated, the legislation,

meant by Parliament to protect people's good morals,

may   be   sabotaged   by   statutory   enemies   within.

Corruption at that level must be stamped out. And the

Board, alive to its public duty, shall not play to the

gallery; nor shall it restrain aesthetic expression and

progressive art through obsolete norms and grandma

inhibitions   when   the   world   is   wheeling   forward   to

glimpse   the   beauty   of   Creation   in   its   myriad

manifestations and liberal horizons. A happy balance is

to

“...consider, on the one hand, the number of readers they

believe would tend to be depraved and corrupted by the

book,   the   strength   of   the   tendency   to   deprave   and

corrupt, and the nature of the depravity or corruption;

on the other hand, they should assess the strength of the

literary,   sociological   and   ethical   merit   which   they

consider the book to possess. They should then weigh up

all these factors and decide whether on balance the

publication is proved to be justified as being for the

public good”. [Calder and Boyars Ltd. [1969] 1 QB 151

at p. 172]”

CRM M-2179-2024      -16-

20. However, such a right is subject to certain requisite

restrictions, which have been provided by the Cinematogroph Act

1952, which provides a specific mode for certification of movies with

a complete and full proof mechanism to ensure that the depictions

made therein are not found offending the feelings of anyone and are

in conformity to the   “freedom of expression” guaranteed under

Article 19 of the Constitution of India. The law is well settled that the

CBFC is  the  only statutory  authority,  which could  examine  the

contents of a movie to find out whether the same could be released for

public viewing or not. Once the certification (Annexure P-3) had been

accorded as per the provisions of Cinematograph Act, 1952, it had to

be presumed that the contents of the movie satisfy four-corners of

law.

21. In view of this above said discussion, this Court is of the

considered opinion that the petitioner must succeed and the  FIR

No. 0003 dated 09.02.2020 under Sections 153, 153-A, 153-B, 160,

107 and 505 IPC (Annexure P-1) registered at Police Station SAS

Nagar,   District   Mohali,   Punjab   and   all   proceedings  emanating

therefrom are liable to be quashed by this Court.

22. Allowed.    

05.04.2025       (N.S.SHEKHAWAT)

amit rana       JUDGE

Whether reasoned/speaking    : Yes/No

  Whether reportable          :           Yes/No