The Allahabad High Court has passed an order in the cases pending against the member of Tabligi Jamaat. Through the order the High Court handed over hearings of the cases against the people of Tabligi Jamaat to the CJM of Lucknow, Meerut and Bareilly and directed them to be disposed of in eight weeks.
The above order has been passed by a Division Bench of Justice Shashikant Gupta and Justice Shamim Ahmed while disposing the petition of Maulana Ala Hadrami and others.
“It is directed that the cases pending in Kanpur, Gorakhpur, Prayagraj, Varanasi and Lucknow Zones be transferred to Chief Judicial Magistrate, Lucknow. Likewise cases pending in Agra and Meerut Zones be transferred to Chief Judicial Magistrate, Meerut.
Lastly, the cases pending in Bareilly Zone be transferred to Chief Judicial Magistrate, Bareilly. The names of Districts which falls under the aforesaid zones have already been mentioned in the earlier parts of this judgement."
The court has directed the Chief Secretary to transfer the criminal prosecution of the people of Tabligi Jamaat in different districts to the CJM Court of the three zone districts in two weeks. The court has directed the CJM of Lucknow, Meerut and Bareilly to settle the case in eight weeks. Also said that if possible, the hearing should be arranged through video conferencing.
The court directed the general secretary to monitor the hearing and present the report to the Chief Justice in three months. To comply with the order, the court has ordered to send a copy of the order to the Chief Secretary, District Judge and District Magistrate concerned.
Case details
Case: CRIMINAL MISC. WRIT PETITION No. 9392 of 2020
Petitioner: In Re Maulana Ala Hadarmi and Others
Respondent: Union of India And Others
Counsel for Petitioner: Ashutosh Kumar Sand, Manish Goyal (Senior Adv.)
Bench: Justice Shashikant Gupta and Justice Shamim Ahmed
Read Order@LatestLaws.com
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