JAGJEET SINGH Vs. ASHISH MISHRA @ MONU

JUDGEMENT

(1.) Leave Granted.

(2.) The challenge is laid to an order dtd. 10/2/2022 passed by the High Court of Judicature at Allahabad, Lucknow bench, whereby Respondent No.1 (hereinafter?"Respondent?Accused"), has been enlarged on bail in a case under Ss. 147, 148, 149, 302, 307, 326 read with Ss. 34 and 120?B of the Indian Penal Code, 1860 (hereinafter? "IPC"), as well as Ss. 3, 25 and 30 of the Arms Act, 1959.

(3.) In brief, it is alleged that several farmers had gathered in the Khairaitya village in Lakhimpur Kheri District on 29/9/2021, to celebrate the birth anniversary of Sardar Bhagat Singh and to protest against the Indian Agricultural Acts of 2020. During this gathering, the farmers objected to certain comments made by Mr. Ajay Mishra @ Teni, Union Minister of State for Home. In the course of the meeting, the farmers decided to organise a protest against Mr. Ajay Mishra in his ancestral village on 3/10/2021. Various farmers' organisations issued appeals to their members and supporters to participate in the demonstration, and pamphlets were also distributed.