December 07, 2018:

Odisha Government decided not to accord sanction for his prosecution & withdraw all cases against him.

Forty three days after his arrest over allegedly insulting Odia sentiments & tradition in his tweets, Delhi-based defence analyst Abhijit Iyer-Mitra on Thursday walked out of jail free after a court in Konark granted him bail on a personal bond of Rs 20,000 & an assurance that he won’t make any “distasteful remarks” in future.

Iyer-Mitra, who was behind bars since October 23 over his tweets on 12th century Jagannath temple & 13th century Sun temple since September this year, was granted bail by Orissa High Court on Wednesday after the Odisha Government decided not to accord sanction of his prosecution & withdraw all cases against him. Iyer-Mitra was hospitalised on Sunday following acute pain in his stomach.

Soon after his release, Abhijit will head to Chennai to meet his mother VS Chandralekha, Tamil Nadu’s first Woman collector & a close associate of Subramanian Swamy.

The withdrawal of the cases came after he petitioned to the Odisha chief secretary seeking withdrawal of sanction to prosecute him under Section 196 of the CrPC in the 2 cases citing lack of intent or malice. "In addition to my apology to the Odisha assembly, I have unreservedly & unconditionally apologized for my words & actions that may have unintentionally hurt the sentiments of the people of Odisha, the Chief Minister & any others," he wrote. Last month, the Assembly pardoned him after he begged apology.

In September this year, Iyer-Mitra landed in a doghouse after he flew in a chopper with former BJD MP Baijayant Jay Panda over waters of Chilika lake. He became a collateral victim of fight between the CM & his bete noire Baijayant Panda, when he went to the Sun temple at Konark in Puri district & posted a video blog on Twitter in which he said the temple was a humple(a slang for sex). An FIR was lodged at Konark police station, but Iyer-Mitra managed to secure bail from a metropolitan court in Delhi in September.

However, his ordeal began when he passed some offensive remarks against MLAs of the State leading to breach of privilege motion. He landed in further trouble when a second FIR was lodged against him by a one Manoranjan Swain of Bhubaneswar over an year-old tweet of him ridiculing Odisha & Jagannath temple. In a tweet dated November 16, 2017, he wrote "Odisha was discovered by Bengali explorers, who called it “OriShala!!! And it was named Orissa”.

Iyer-Mitra was arrested & sent to judicial custody after being booked under sections 294, 295-A, 506, 500, 153-A of IPC & 67 IT Act on Sept 20 for allegedly making offensive remarks that could cause communal disturbances. Soon after he landed in jail, he stopped eating.

Though his arrest was condemned by several intellectuals as well as Amnesty India, the government did not move till his health deteriorated on Sunday leading to his hospitalisation. Source Link

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