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The 39 year old Activist, Rehana Fathima was arrested on November, 27 by the Pathanamthitta police for allegedly posting content on Facebook of hurtful Nature for the believers. She has finally been granted bail after 18 days of arrest on the condition that she would not enter Pamba Police Station limits for the next three months. The Court has ordered her to not post on social media, any content that hurt sentiments of believers. Granting the bail, Justice Sunil Thomas directed her to furnish a personal bond of Rs 50,000 along with two sureties for the like amount.
Rehana Fathima is an accused in a case registered by the Pathnamittha police for offences punishable under 295A of the Indian Penal Code which deals with the offence of deliberate and malicious acts, intended to outrage religious feelings of any class by insulting its religion or religious beliefs and 505 of the same which stands for inciting any class or community of persons to commit any offence against any other class or community. She had allegedly posted some pictures on her facebook account and written her opinion which was seemingly hurtful towards the religious sentiments of Lord Ayyappa devotees.
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