GURPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Anupinder Singh Grewal, J 1. The petitioner is seeking anticipatory bail in FIR No. 10 dtd. 19/2/2021, under Ss. 323, 341, 506, 148 IPC (offences under Ss. 295-A and 149 IPC and Sec. 66-E of the Information Technology Act, 2000 added later on), registered at Police Station Jhabal, District Tarn Taran.

(2.) Learned counsel for the petitioner contends that aforenoted Sec. are bailable and prima facie case under Sec. 295-A would not be made out inasmuch as DSP in the inquiry has stated that the allegations of hurting the religious feelings of the complainant are not made out. There is a delay of 01 year and 05 months in registering the FIR.

(3.) Learned counsel for the complainant contends that the complainant had filed a petition under Sec. 482 Cr.P.C. bearing CRM-M-7883-2021 and CD of the incident had also been attached. After issuance of notice in that case, the instant FIR has been registered. The complainant had earlier made several representations and complaints to the police but no action was taken there on.