ASHISH SIGTA Vs. STATE OF H.P.

JUDGEMENT

(1.) THIS petition has been preferred by three of the Petitioners, namely, Ashish Sigta, Atul Sharma and Rajeev Rattan.

(2.) THE Petitioners pray for grant of bail. They have been charged for offences under Sections 147, 148, 188, 323, 333, 353 read with Section 149 IPC in a common FIR No. 140 of 2011, registered with Police Station, West, Shimla on 6.7.2011.

(3.) PETITIONERS now seek to be admitted to bail on a number of contentions. Having perused the pleadings, I do not find any ground urged as being acceptable for the reasons that organizing political activities inside or outside the Educational Campus, if permitted, is not a licence to riot and cause injuries to the police personnel, public at large or to damage public property. True that the Constitution guarantees the right of Association and Expression under Article 19, but at the same time, it is subject to reasonable restrictions, one of them being respect for the life and property of the person of other citizens, law and order etc.