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The Supreme Court has granted bail to a 19-year-old boy, Faraz, who had been arrested for his involvement in the anti-CAA protests in Firozabad, Uttar Pradesh, in December 2019.
The High court of Allahabad has rejected his bail application dated 28.2.20, and hence he has filed this Special Leave Petition before the Supreme of India.
The petitioner has submitted before the court that the co-accused Amir, Adil, Ahmad and, Mohammad Hashim & 2 others have already been granted bail by the Allahabad Court, but The petitioner has not been granted bail and he is in Jail since 20.12.19.
It has been written in the First Information Report that a country-made pistol has been recovered from his possession and 17 police personnel have received injuries. An FIR was filed under Sections 147, 148, 149, 188, 332, 353, 307, 336, 395, 436, 427 IPC and Section 7 Criminal Law Amendment Act and Section 3/4 Prevention of Damages Public Properties Act, 1984. registered at P.S. Firozabad South, District Firozabad.
The petitioner contended that the FIR is based on the concocted facts which are contrary to the actual facts. Moreover, the petitioner has been denied bail by the high court while had granted bail to the other co-accused who have been booked for the same offenses. The counsel on behalf of the respondent state of UP claimed that Faraz has not been granted bail by the Allahabad HC as the gun was found in his possession. The court held that one other accused was also found with the possession Pistols including bullets but he has also been granted bail by the Allahabad HC.
The Bench consisting of Justice Rohinton fali Nariman and Justice Navin Sinha granted bail to the petitioner.
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