M.M. Singh Bedi, J. - (1.) This order will dispose of following petitions for grant of regular bail: - 1) CRM M -285 of 2016 -Bikramjit Singh Vs. State of Punjab 2) CRM M -1063 of 2016 -Jaskaran Singh Vs. State of Punjab. 3) CRM M -1071 of 2016 -Wassan Singh Vs. State of Punjab. 4) CRM M -1143 of 2016 -Satnam Singh Manawan Vs. State of Punjab. 5) CRM M -2021 of 2016 -Bhai Amrik Singh Vs. State of Punjab 6) CRM M -2480 of 2016 -Paramjit Singh Vs. State of Punjab. 7) CRM M -5564 of 2016 -Dhian Singh Vs. State of Punjab. and following petitions for grant of anticipatory bail: - 1) CRM M -4755 of 2016 -Gurjinder Singh Vs. State of Punjab. 2) CRM M -4811 of 2016 -Pappalpreet Singh Vs. State of Punjab
(2.) Since all the petitions for bail/ anticipatory bail arise out of the same FIR No. 151 dated November 12, 2015, under Ss. 124 -A, 153 -A, 153B, 115, 117, 120 -B, 188 of IPC and Sec. 13 (1) of the Unlawful Activities (Prevention) Act, 1967, Sec. 66 -F of the Information Technology Act, registered at Police Station Chattiwind, District Amritsar, I propose to decide all the petitions with a common order.
(3.) The FIR was registered on November 12, 2015 on the basis of the report of SHO Police Station, Chattiwind, Amritsar, to the effect that on November 10, 2015 one conference named 'Sarbat Khalsa -2015' was organized by Simranjit Singh Maan, Dhian Singh Mand, Jaskaran Singh Kahan Singh Wala, Mohkam Singh and Gurdeep Singh Bhatinda which was attended by the petitioners alongwith other leaders including Satnam Singh Manawan, Wassan Singh Jaffarwal, Dr. Gurjinder Singh Daduwal, Amrik Singh Ajnala, Surinder Singh Thekriwal, Joga Singh Maloke, Pappalpreet Singh Mardi, Resham Singh USA, Surjit Singh USA, Paramjit Singh UK, Gurbhej Singh USA, Harinder Singh USA, Baljinder Singh Italy and others. The organizers in connivance with each other made certain speeches in order to breach the unity and integrity of the country. In the said conference, a terrorist Jagtar Singh Hawara was declared as Jathedar of Shri Akal Takhat Sahib, Wadhawa Singh Babbar, head of terrorist organization Babbar Khalsa International in connivance with secret agencies of Pakistan, made an attempt to instigate the youth to commit the terrorist activities. Slogans were raised spreading hateful sentiments between communities. Flags were waived against the country. Learned Additional Sessions Judge, Amritsar has dismissed the bail applications of the petitioners.;