The Allahabad High Court has asked the Uttar Pradesh State Government to submit its response within time period of one week in connection to a case registered against Dr. Kafeel Khan.
The Single Bench of Justice J J Munir while dealing with an application filed by Dr. Kafeel Khan to quash all the criminal proceedings started against him for giving a speech in the midst of the anti-citizenship Amendment Act delivered at Aligarh Muslim University (AMU) has passed direction to the State Government that,
“Learned A.G.A. will seek instructions within a week. Lay this matter as fresh on 06.04.2021."
The present matter has been listed on 6 th April, 2021 for next hearing.
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Case Details
Case: APPLICATION U/S 482 No. - 8735 of 2021
Applicant: Dr. Kafeel @ Dr. Kafeel Ahmad Khan
Opposite Party: State of U.P. and Another
Counsel for Applicant: Rajrshi Gupta, Dileep Kumar (Senior Adv.), Manish Singh,Nazrul Islam Jafri (Senior Adv.)
Counsel for Opposite Party: G.A.
Bench: Justice J J Munir
Read Order@LatestLaws.com
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