DALBIR Vs. STATE OF HARYANA

JUDGEMENT

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

(2.) These two petitions are filed by Dalbir seeking regular bail in FIR No. 53, dtd. 22/2/2017, under Sec. 124-A, 153-A of the Indian Penal Code, 1860 (hereinafter referred to IPC) (Ss. 294, 504,500, 506, 505(1) IPC added later on) and FIR No. 208, dtd. 24/5/2021, under Ss. 294, 504, 500, 506 and 505(1) IPC respectively registered at Police Station Sadar Jind, Jind.

(3.) The issue involved in both the FIRs is that petitioner had given speeches which according to the State had objectionable contents with regard to the present Chief Minister, Haryana and could have resulted to caste based division creating a threat to the peace and harmony.