On 09-06-2020 the Lucknow Bench of the Allahabad High Court in the Case Mohammad Shafiullah and Ors. v. The state of UP, comprising of Justice Attau Rahman Masoodi granted bail to 6 citizens of Bangladesh who had Attended the Tablighi Jamaat.
A bail Application filed by Mohammad Shafiullah and others U/S 188IPC, under Section 3 of Epidemic Diseases Act,1987, Section 56 of Disaster Management Act,2005, Section,13/14B/14C Foreigners Act,1946 has been temporarily Accepted.
Article 19,20,21 of the Indian Constitution is applicable to Foreign nationals and will apply to these people from Bangladesh.
The Court granted Interior bail to 6 citizens on the ground that their liberty should not be threatened.
However, there were 7 Applications, but the Visa of Applicant No.6 had expired on 10-04-2020 and it is suggested that Applicant No.6 shall apply for the extension of the Visa.
The Court has directed the Applicants No. 1,5,7 to reside at the places in respect of their tourist Visas and they will be released on furnishing the personal Bond and surety for their appearance in the Court whenever it is necessary.
They have the liberty to offer prayers in relation to rules and regulations issued by the Governments.
Notice to the High Commissioner of Bangladesh is to be issued and the Applicants will have the Rights to choose their respective Councils and will get adequate opportunity to defend themselves.
The proceedings of the Court will be According to the provisions of the Extradition Treaty.
The Court has also directed the Ministry of External Affairs, Govt. of Bangladesh to provide all possible financial Aid to these Citizens.
The Next date of hearing is fixed for July 16 and the Applicants are directed to surrender before the Court.
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