The Allahabad High Court has granted bail to Kamran Ameen Khan who was arrested for sending a whatsApp message threatening to kill the Chief Minister of Uttar Pradesh Yogi Adityanath.
The Bench of Justice Dinesh Kumar Singh while allowing the bail application filed by the accused-applicant has stated that,
“Considering the facts and circumstances of the case, unconditional and unqualified apology tendered by the accused-applicant for his act, I find it to be a fit case for granting bail.”
The present bail application has been filed by the applicant in connection to the FIR No.472 of 2020 registered against him under Sections 505(1)(b), 505(2), 120B, 506, 507 IPC, 66(F) Information Technology Act, in Gomti Nagar Police Station, Lucknow.
The Allegation against the accused-applicant was that he sent a WhatsApp message on a Mob. No. which is Social Media Desk of the Police Headquarter, U.P. from his Mobile no. the message send by the accused- applicant is:
"CM yogi ko me bomb se marne wala hu musalman k jaan ka dushman hai vo."
The accused has tendered an unconstitutional apology before the court for his wrongful act. Considering the facts and apology letter of the accused- applicant the Court has granted the bail to him on his furnishing a personal bond and two sureties of the like amount to the satisfaction of the Magistrate/Court concerned with number of conditions as prescribed by the Court.
Case details:
Case: - BAIL No. - 4499 of 2020
Applicant: - Kamran Ameen Khan
Opposite Party: - State of U.P.
Counsel for Applicant: - Vivek Chandra
Counsel for Opposite Party: - Govt. Advocate
Quorum: Justice Dinesh Kumar Singh
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