STATE OF PUNJAB Vs. JASPAL SINGH

JUDGEMENT

(1.) Shri K. S. Bhalla, Judge, Special Court, Judicial Zone, Jalandhar, granted bail to the accused-respondent, involved in offence under S. 124-A, Penal Code, and S. 13 of the Unlawful Activities Act.

(2.) The allegation against the respondent was that he along with three others was reported to be pasting posters and raising objectionable slogans, bringing their activity within the folds of the aforesaid two provisions of law. A.S.I. Darshan Singh, on receiving the information, reached the spot and caught the four accused fixing and pasting pamphlets on the walls. The poster apparently is in Gurmukhi words referring to some incidents in the past and predicting events in future, forecasting that Khalistan would come into being, 2 lacs Khalsa Army would be raised, 70 lacs Hindus would be killed etc. etc.

(3.) The accused-respondent was granted bail by the learned Judge observing as follows : -