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Mohammed Zubair vs State Of U. P. on 8 July, 2022

Bench: Indira Banerjee, J.K. Maheshwari

                                                        1


      ITEM NO.8                                COURT NO.4                 SECTION II

                                   S U P R E M E C O U R T O F       I N D I A
                                           RECORD OF PROCEEDINGS

      Petition(s) for Special Leave to Appeal (Crl.) No(s). 6138/2022
      (Arising out of impugned final judgment and order dated 10-06-2022
      in CRLMWP No. 3697/2022 passed by the High Court Of Judicature At
      Allahabad, Lucknow Bench)

      MOHAMMED ZUBAIR                                                       Petitioner(s)

                                                       VERSUS

      STATE OF U. P. & ORS.                                                 Respondent(s)

      (FOR ADMISSION and I.R. and IA No.91388/2022-EXEMPTION FROM FILING
      C/C OF THE IMPUGNED JUDGMENT and IA No.91389/2022-EXEMPTION FROM
      FILING O.T. and IA No.91387/2022-PERMISSION TO FILE LENGTHY LIST OF
      DATES and IA No.91391/2022-PERMISSION TO FILE ADDITIONAL
      DOCUMENTS/FACTS/ANNEXURES )

      Date : 08-07-2022 This petition was called on for hearing today.

      CORAM :                HON'BLE MS. JUSTICE INDIRA BANERJEE
                             HON'BLE MR. JUSTICE J.K. MAHESHWARI

      For Petitioner(s)                  Mr.   Colin Gonsalves, Sr. Adv.
                                         Ms.   Sneha Mukherjee, Adv.
                                         Mr.   Kawalpreet Kaur, Adv.
                                         Mr.   Satya Mitra, AOR

      For Respondent(s)                  Mr.   Tushar Mehta, SG
                                         Mr.   S.V. Raju, ASG
                                         Ms.   Garima Prashad, Sr. Adv.
                                         Mr.   Adarsh Upadhyay, AOR

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Issue notice.

Mr. Adarsh Upadhyay, learned Advocate-on-Record accepts notice on behalf of the State of Uttar Pradesh.

Digitally signed by GULSHAN KUMAR ARORA Date: 2022.07.08 14:02:18 IST Reason:

Let the matter be listed on 12.07.2022 before the appropriate regular Bench, as per the assignment made by Hon’ble the Chief  2 Justice of India.

The order dated 07.07.2022 of Remand passed by the Judicial Magistrate-I, Sitapur, Uttar Pradesh be translated into English and filed in court along with the order of the same date also passed by the Judicial Magistrate-I, Sitapur, Uttar Pradesh rejecting the prayer of the petitioner for grant of bail in connection with FIR No. 0226 dated 01.06.2022 lodged at P.S. Khairabad, District Sitapur, Uttar Pradesh.

In the meanwhile, the petitioner shall be granted interim bail in connection with FIR No. 0226 dated 01.06.2022 lodged at P.S. Khairabad, District Sitapur, Uttar Pradesh for a period of five days from today or until further orders of the Regular Bench on terms and conditions to be imposed by the Judicial Magistrate-I, Sitapur, which shall include the conditions that the petitioner shall not post any tweets and shall not tamper with any evidence, electronic or otherwise in Bengaluru or anywhere else.

It is made clear that this order pertains to FIR No. 0226 dated 01.06.2022 lodged at PS Khairabad, District Sitapur, Uttar Pradesh only.

Mr. Tushar Mehta, learned Solicitor General of India submits that the petitioner is in judicial custody in Delhi in connection with a different offence.

This Court is not concerned at this stage with any FIR other  3 than the FIR No. 0226 dated 1st June, 2022 lodged at PS Khairabad, District Sitapur, Uttar Pradesh which is the subject matter of these proceedings.

(GULSHAN KUMAR ARORA)                          (MATHEW ABRAHAM)
     AR-CUM-PS                                 COURT MASTER (NSH)