GURDAS MAAN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Due to COVID-19 situation, the Court is convened through video conference.

(2.) This petition under Sec. 438 of the Code of Criminal Procedure, 1973 [hereinafter referred to as 'Cr.P.C.'] is filed seeking anticipatory bail in F.I.R. No. 141, dtd. 26/8/2021 under Sec. 295A of the Indian Penal Code, 1860 [hereinafter referred to as TPC], registered at Police Station City Nakodar, District Jalandhar Rural.

(3.) The F.I.R. was got registered by Paramjit Singh Akali, member of Sikh Youth Power of Punjab. The allegations are that petitioner while performing in the Urs of Sai Murad Shah Ji at the premises of Dera Baba Murad Shah Ji Trust made certain comments which hurt the religious sentiments of a community. His act was against the Sikh Maryada as he recited the hymns of Shri Guru Granth Sahib Ji at Marri [Mausoleum].