URVASHI CHUDAWALA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned counsel for the applicant and the learned APP.

(2.) The applicant has preferred this application for pre-arrest bail in C.R. No.28 of 2020 registered with Azad Maidan Police Station, Mumabai, for the offences punishable under Sec. 124- A, 153-B and 505 read with sec. 34 of the Indian Penal Code, 1860.

(3.) The gravamaen of indictmaent against the applicant is that the applicant participated in a gathering of persons supporting the cause of the Lesbian, Gaay, Bisexual, Transgender, Queer and Intersex (LDGTQI) comamaunitay at the Azad Maidan on 1st Februaray 2020 and raised objectionable slogans.