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The Indore bench of the Madhya Pradesh High Court on Friday, 15th January 2021, has adjourned the hearing of the bail application filed by comedian Munawar Faruqui. The decision was taken as the case diary was not produced by the police.
The comedian and 4 others were arrested on 2 January for a show on 1 January, 2021 at a café in 56 Dukan, Indore, for making remarks against Hindu deities and Amit Shah, the Union Home Minister. The accused were booked under section 295A and section 269 of the IPC along with other provisions of the code. Section 295A is about “Deliberate and malicious acts, intended to outrage religious feelings of any class by insulting its religion or religious beliefs”.
The complaint was filed by Eklavya Singh Gaur, the son of a local BJP MLA, Malini Laxman Singh Gaur, at the Tukoganj Police Station, Indore.
The bail application was filed for Munawar Faruqui and Nalin Yadav before a Single Judge Bench of the High Court (at Indore Bench) after a local court rejected the bail to them on 5 January 2021. The Additional District and sessions court Judge Yatindra Kumar Guru rejected the bail before the applicants moved to the High Court. Before the ADJ, the matter was heard by the Chief Judicial Magistrate on 2nd January, 2021 who rejected the bail application.
The matter was adjourned by Justice Rohit Arya for hearing on 25 January, 2021 (Nalin Yadav v. State of M.P.).
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