RAMPAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner Rampal who is facing trial in FIR No.198 dated 12.7.2006 registered at Police Station Sadar Rohtak under Sec. 148, 323, 302, 307, 149 and 120-B Penal Code read with Sec. 25/27/30 of Arms Act, FIR No.428 dated 18.11.2014, registered at Police Station Barwala under Sections 114, 147, 148, 149, 186, 188, 120-B, 121, 121-A, 122, 123, 307, 332, 342, 353, 420, 435, 333, 326-A Penal Code and 25/27/30 of Arms Act, 3/4/7 of Explosive Substance Act, 3/4 of PDPP Act and 16,18,20,22-C,23 of the Unlawful Activity (Prevention) Act, FIR No.429 dated 19.11.2014 registered at Police Station Barwala, District Hisar under Sec. 302, 343, 34 Penal Code and FIR No.430 dated 19.11.2014 registered at Police Station Barwala, District Hisar under Sec. 302,343, 120-B Penal Code moves these petitions praying for interim bail for three weeks to perform rituals and ceremonies for his mother who died on 9.11.2016.

(2.) Learned senior counsel appearing for the petitioner submitted that the rituals and ceremonies of the departed soul have to be performed by the petitioner as son on 21-22-23.11.2016 at Sonepat. It is his submission that any objection emanated from the State will have to be put aside considering the pious obligation rested on the shoulders of the petitioner to perform those ceremonies. The respondent can effectively control the crowd, if any, that gathers during the performance of such ceremony by the petitioner, it is submitted.

(3.) Learned Addl. A.G., Haryana vehemently submitted that the petitioner has a large number of followers from various States. Even during the course of trial conducted by the trial Court using the video conferencing facility, followers of the petitioner do cause ruckus outside the jail premises where the trial is being conducted. Lot of commotion is being created by the followers of the petitioner. It is his submission that the petitioner cannot be taken even in police custody to Sonepat to perform the rituals and ceremonies for the departed soul, as the respondents-police has received the input that the crowd would become violent the moment they glance their Godman.