VASU SYAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has filed this petition under Sec. 439 Cr.P.C for grant of regular bail in case FIR No.0247 dtd. 20/10/2021 under Ss. 295-A (Ss. 153-A, 212, 216, 120-B IPC and Sec. 67 of Information and Technology Act added later on), Police Station Division No.3, Police Commissionerate Ludhiana, Punjab.

(2.) The FIR was lodged on the complaint of one Parvinder Singh. It was alleged that Anil Arora runs a page on facebook by the name of ANIL ARORA. For quite some time he has been uploading posts and messages on social and religious issues which instigates and causes division in Hindu-Sikh unity. It was further alleged that one of the videos of Anil Arora has gone viral on social media. It is an audio cutting from an application 'Club House'. Therein, Anil Arora is talking to three-four persons and using inappropriate terminology against Shri Guru Nanak Dev Ji and his father which is offensive to the followers of the Sikh Religion. Because of that there is resentment amongst the members of the Sikh Community.

(3.) The conversation in the audio clip is in the context of the father of Shri Guru Nanak Dev Ji. In portion 'A' the person is heard saying "Kash us din Tilak Dhari, Kalyandhari, Kalyan Dass Bedi Ji Jaldi son Jande". Anil Arora in portion 'B' is heard saying "Main Thoda Jiha Hor Waadha Karanga Ke Kaash os same condom Majood Hunde". Thereafter all start laughing. In portion 'C' of the clip Mohit is heard saying "Na oh fatde, na tusi hunde". In portion 'D', Anil Arora is heard saying "Fatda taan je os same hunda. Oh tan hai hi nahi si".