The Division Bench of the Supreme Court, comprising of Justice L Nageswara Rao and Justice B. R. Gawai in the case of Mohammad Azam Khan v. State of UP has dismissed the writ petition which has been filed for grant of interim bail to Azam Khan.
The Bench dismissed the petition and held that “The petitioner is at liberty to approach the concerned court and request for expeditious disposal of the bail applications..”
Submission of the Petitioner
The Counsel on the behalf of the petitioner has submitted that FIRs are registered just before elections and most of them relate to events that occurred long back. The applications filed for bail are being adjourned and the petitioner is suffering in jail due to FIRs registered on false and frivolous grounds.
Court Reasoning & Judgment
The Court dismissed the petitioner’s prayer and instructed him to approach the concerned court and request for expeditious disposal of the bail applications. The Apex Court also ordered the concerned Court to disposevthe bail applications expeditiously..
Case Details
Case:- Writ Petition(s)(Criminal) No(s). 39/2022
Petitioner:- MOHAMMAD AZAM KHAN
Respondent:- THE STATE OF UTTAR PRADESH
Judge: HON'BLE MR. JUSTICE L. NAGESWARA RAO & HON'BLE MR. JUSTICE B.R. GAVAI
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