M.M.S.BEDI,J. - (1.) Petitioner seeks the concession of regular bail in a case which was registered on the basis of report dated November 11, 2015 of SHO, Police Station, Chatiwind, Amritsar, to the effect that on November 10, 2015 one conference named 'Sarbat Khalsa-2015' was organised by Simranjit Singh Maan, Dhian Singh Mand, Jaskaran Singh Kahan Singh Wala, Mohkam Singh and Gurdeep Singh Bhatinda which was attended by the petitioner along with other leaders including Satnam Singh Mannawa, Wassan Singh Jaffarwal, Dr. Gurjinder Singh Daduwal, Amrik Singh Ajnala, Surinder Singh Thekirwal, Joga Singh Moleke, 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 organisation 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 application of the petitioner for regular bail.
(2.) Learned counsel for the petitioner has submitted that the petitioner is looking after the management of Damdama Sahib and he had no doubt participated in the congregation, and had delivered a speech which is not, in any manner, prejudicial to the unity of India and does not tantamount to attempting to wage war or abetting the waging of war against the Government of India. He has argued that if the content of the speech are carefully perused, the words used in the speech do not intend to be prejudicial to the maintenance of harmony as neither any feeling of enmity, hatred or ill-will between different religions is expressed therein nor it creates a feeling of insecurity against ambiance of any religion. He has referred to the judgment of the Apex Court in Kedar Nath Singh v. State of Bihar, AIR 1962 SC 955 and Balwant Singh v. State of Punjab, AIR 1995 SC 1785 to submit that no offence under Sections 124-A or Section 153 B IPC is made out. He has referred to the judgment in Gurjatinder Pal Singh v. State of Punjab, 2009 (3) RCR (Crl.) 224, wherein it was observed that simple comments criticising Government action may fall within the ambit of freedom of speech and expression. He also relied upon the Full Bench judgment of Gujarat High Court in Hardik Bharatbhai Patel thro. Hi father Bharatbhai Narsibhai Patel v. State of Gujarat and others, 2016 (1) RCR (Crl.) 542 to contend that sine qua non for constitution of a crime under Sections 153 A and 153 B IPC would be promoting a feeling of enmity, hatred or ill-will between two different communities. Merely inciting the feeling of one community or group without any reference to any other community or group would not attract Section 153 A IPC.
(3.) Mr. K.S. Nalwa, learned counsel for the State has contended that as per the observations in the judgment of Gurjatinder Pal Singh's case (supra), if the words spoken have pernicious tendency or when there is intention of creating public disorder or disturbance of law and order, by the comments criticising a Government the speech would fall within the ambit of an act prejudicial to the national integrity and would be punishable.;