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Judgment
2 paragraphs · 202 wordsM.M. Singh Bedi, J.—1. Petitioner seeks concession of regular bail in a case registered on the report of SHO, Police Station, Chittiwind, Amritsar, on 10.11.2015. A conference claimed as Sarbat Khalsa 2015 was organised which was attended by various leaders and few residents of USA, UK and Italy. The general allegations in the FIR are that in the said conference organisers and leaders instigated the youth for committing breach of unity and integrity of the country as such, slogans were raised spreading hateful sentiments between the community. So far as the petitioner is concerned, he along with 19 other persons is alleged to have instigated the youth to commit activities to breach of unity and integrity of the country. Though the petitioner is named in the FIR but no specific words have been attributed to the petitioner. The petitioner has been in custody w.e.f. 23.11.2015.
Without expression of any opinion on merits, in view of the nature of the allegations against the petitioner, he can be granted the concession of bail. The petition is allowed. It is ordered that the petitioner will be released on bail on his furnishing bail bonds/surety bonds to the satisfaction of the Chief Judicial Magistrate/Illaqua Magistrate.