Supreme Court: In a special leave petition filed by State against the order passed by the Punjab & Haryana High Court, quashing First Information Report against the Dera Sacha Sauda chief Gurmeet Ram Rahim Singh over his remarks made in a speech during a Satsang in 2016, the division bench of Sanjiv Khanna and Dipankar Datta, JJ. has refused to interfere with the impugned order, as the petition lacked substantial merit.
It was alleged that Gurmeet Ram Rahim had mentioned an incident involving Sant Kabir Das and Guru Ravidas, while discussing the relationship between a spiritual master and his disciples.
The High Court had said that on a comparison with various books and historical texts, it is evident that neither is there any mens rea on part of Gurmeet Ram Rahim nor any distortion or exaggeration of the incident pertaining to Sant Kabir Das and Guru Ravidas, to such an extent, that it could have offended their followers.
Source: Press
