Sessions Court, Gurugram: D.N.Bhardwaj, Additional Sessions Judge, granted bail to the Ram bhagat identified as Jamia shooter in a hate speech case. However, considering the nature of the offence alleged, the Bench imposed certain restrictions on the accused directing him not to organize or attend or address any public gathering which is likely to promote disharmony or feeling of enmity, hatred or ill-will between religious/racial groups/community or any gathering which is prejudicial to the maintenance of religious harmony or likely to disturb the public tranquillity.
Noticeably, earlier Sub-Divisional Judicial Court in Pataudi, Gurugram had dismissed bail plea of Rambhagat Gopal Sharma stating that “such hate mongers cannot walk freely without any fear.”
The accused was arrested for delivering an inciting speech during a Mahapanchayat in Pataudi. He had also brandished a gun and opened fire in Delhi’s Jamia area in January 2020. A case had been registered against him under Sections 153A, 295A IPC. The accused submitted that he had been falsely implicated in the case by the police which was based on incomplete and concocted facts. The accused also argued that the alleged Maha Panchayat had taken place on 04-07-2021 and there was no incident of religious, communal tension.
Reliance, with regard to the request of bail was placed by the accused on the decision of the Supreme Court on Lt. Col. Prasad Shrikant Purohit v. State of Maharashtra, (2018) 11 SCC 458.
Reiterating the contents of the FIR the State contested the bail application of the accused stating that the accused had given hate speech which could lead to riots and law and order situation could be endangered as the speech was promotive of enmity between two communities and outraging religious feelings of a particular community. Evidently, the video of speech had gone viral on social media.
Opinion of the Court
Opining that freedom of speech guaranteed in the Constitution is not wild free, the Bench stated that, “keeping in view the fundamental principle of criminal jurisprudence balance between the societal interest viz-a-viz personal liberty is to be maintained, which is very fine and delicate.” The accused was about 19 years of age and was in custody since 12-07-2021. Noticing that his presence was not required for any recovery etc. and that Trial was likely to take considerable time, the Bench opined that the accused deserved to be released on bail.
Conditions for Bail
In light of the above, the bail application was allowed. However, the Bench made it clear that the bail order was further subject to the conditions that:
- The Accused to furnish bail bonds in the sum of Rs.1,00,000/- with one local surety in the like amount.
- The Accused shall co-operate in the investigation of the case and shall not influence the witnesses.
- During pendency of the case, the accused shall not organize or attend or address any public gathering which is likely to promote disharmony or feeling of enmity, hatred or ill will between religious/racial groups/community or any gathering which is prejudicial to the maintenance of religious harmony or likely to disturb the public tranquillity or to cause fear or alarm or a feeling of insecurity amongst members of any religious group/community or to outrage the religious feelings of any religious group/community.
- The accused shall not accept any recognition or felicitations from any person or group or society etc. individually or collectively, in connection with this case or any other case of the abovementioned nature.
[Gopal Sharma v. State, HRGR01-008625 of 2021, decided on 02-08-2021]
Kamini Sharma, Editorial Assistant has reported this brief.
Appearance by:
For the Applicant: Lokesh Vashistha, Advocate
For the State: Jagbir Singh, P.P.
