Gulam Mustafa Raza @ Gulam Mustafa ... vs State Of Chhattisgarh
2021 Latest Caselaw 1409 Chatt

                                                                                                           NAFR
                   HIGH COURT OF CHHATTISGARH, BILASPUR
                                         MCRCA No. 785 of 2021
      • Gulam Mustafa Raza @ Gulam Mustafa Gori S/o Sheikh Mahmood, Aged About
        47 Years R/o 937-Near Maharshi Ashram, Vivekanand Ward No. 30, P. S.
        Bodhgaht (PS not mentioned in impugned order cause title) Jagdalpur District
        Bastar Chhattisgarh
                                                                                                ---- Applicant
                                                    Versus
      • State Of Chhattisgarh Through Officer-In-Charge, P. S. Bodhgaht District Bastar
        Chhattisgarh (District name not mentioned in impugned order of cause title)
                                                                                             ---- Respondent
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For Applicant                                           : Ms Reena Singh, Advocate
 For Respondent/State                                   : Shri Roshan Dubey, Panel Lawyer

--------------------------------------------------------------------------------------------------------------------

Hon'ble Shri Justice Parth Prateem Sahu Order on Board (Proceeding through Video Conferencing)

28.07.2021

1. This is an application under Section 438 of CrPC for grant of anticipatory

bail to the applicant as he apprehends his arrest in connection with Crime

No.68 if 2021 registered at Police Station Bodhghat, District-Bastar

Chhattisgarh for commission of offense punishable under Section 295A of IPC.

2. Case of the prosecution, in brief, is that, on 17.06.2021, one Avinash

Singh Gautam lodged report to the concerned Police Station stating therein

that applicant herein while sharing a post from his Facebook account, has

outraged religious feelings of Hindus and enclosed Facebook post forwarded

by the applicant. Based on the complaint, instant crime is registered against

the present applicant.

3. Anticipatory bail application filed before the Court below was rejected by

impugned order.

Mcrca 785 of 2021

4. Ms Reena Singh, learned counsel for the applicant would submit

that alleged post was received in Facebook account of applicant and due

to mistake, that post was forwarded by him. There was no deliberate

malice intention of applicant to outrage religious feelings of any class or

creed and applicant has not committed any offense as alleged against

him. Hence, present applicant may be enlarged on anticipatory bail.

She further submits that applicant is suffering from Skin Disease, for

which, photographs of applicant are also filed. She relied upon judgment

of Hon'ble Supreme Court in case of Ramjilal Modi Vs State of UP and

others, AIR 1957 SC 620.

5. On the other hand, Shri Roshan Dubey, learned counsel for the

State opposing the submissions of learned counsel for the applicant,

submits that along with complaint, alleged post from Facebook account

of applicant was also enclosed, showing involvement of applicant in the

commission of offense.

6. I have heard learned counsel for the parties.

7. Substance of alleged Facebook post is reflecting in impugned order

passed by learned Court below. Taking into consideration nature of

allegation and the dictum of Hon'ble Supreme Court in case of Ramjilal

Modi (supra), without commenting anything on merits of case, I am

inclined to grant anticipatory bail to the applicant.

8. Accordingly, the application is allowed and it is directed that in the

event of arrest of applicant in connection with the crime in question, he

shall be released on anticipatory bail by the Officer arresting him on his Mcrca 785 of 2021

executing a personal bond in the sum of Rs.25,000/- (Rupees twenty-

five thousand) with one surety in the like sum to the satisfaction of the

concerned Arresting Officer. The applicant shall also abide by the

following conditions:

a) That the applicant shall make himself available for interrogation before the Investigating Officer as and when required;

b) That the applicant shall not, directly or indirectly, make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him/her from disclosing such facts to the Court or to any Police Officer;

c) That the applicant shall not act, in any manner, which will be prejudicial to fair and expeditious trial; and

d) That the applicant shall appear before the trial Court on each and every date given to him by the said Court till disposal of the trial.

Certified copy as per rules.

Sd/-

(Parth Prateem Sahu) JUDGE padma