GURMAIL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The matter is taken up for hearing through video conference due to COVID-19 situation.

(2.) This petition is filed under Section 439 Cr.P.C. for grant of regular bail in F.I.R. No. 75, dated 20th May, 2021 under Section 295-A of IPC (Section 120-B of IPC was added later on), registered at Police Station Sadar Bathinda, District Bathinda.

(3.) The F.I.R. was result of a complaint made by Harpal Singh Khara alleging that Ardas (prayer) was made in the Gurdwara making praises of head of a Dera and for his early release. It was stated that religious sentiments of a particular community were hurt with making of such Ardas. As per the case set up, there was video recording of Ardas which was circulated on social media.