P.C. GEORGE Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner in both these cases is common. Bail Application No.4094 of 2022 is an application for regular bail filed in respect of Crime No.677 of 2022 of Fort Police Station, Thiruvananthapuram District, while Bail Application No.3971 of 2022 is an application for anticipatory bail in respect of Crime No.487 of 2022 of Palarivattam police station.

(2.) Crime No.677 of 2022 of Fort Police Station, Thiruvananthapuram was registered alleging commission of offences under Ss. 153A and 295A of the Indian Penal Code. The allegation against the petitioner in Bail Application No.4094/2022 is that while attending a function named 'Hindu Maha Sammelanam' at Thiruvananthapuram, the petitioner made a speech which tends to promote enmity between different groups on the ground of religion and also tends to outrage religious feelings of a particular class of people. In Crime No.487 of 2022 of Palarivattom Police Station, the petitioner is alleged to have committed offences under the very same provisions of law by making a speech at a function held at a temple within the jurisdiction of the Palarivattom Police Station.

(3.) The petitioner was arrested in respect of Crime No.677 of 2022 of Fort Police Station, Thiruvananthapuram but was released on bail on production before the learned Magistrate subject to conditions including a condition that reads as follows: