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While taking reference to the judgment passed by the Supreme Court, which has granted interim bail to Munawar Farooqi on February 5, Justice Rohit Arya had allowed the release of Sadakat Khan and Nalin Yadav on interim bail. Munawar Farooqi along with his co-accused Sadakat Khan and Nalin Yadav were arrested by Madhya Pradesh Police for offending religious sentiments. The case against them was registered by the Madhya Pradesh Police. The Madhya Pradesh High Court has considered the bail application for the release of Sadakat Khan and Nalin Yadav.
Advocate Asshar Warsi had appeared on behalf of Sadakat Khan. The bail application of Khan was not accepted by the District and Sessions Court. Sadakat Khan and Navin Yadav along with the comedian Faruqui, Edwin Anthony, Prakhar Vyas, and Priyam Vyas were booked under Sections 295A, 298, 269, 188, and 34 of the Indian Penal Code. It is to be noted the first FIR( First Information Report) was filed in Tukoganj Police Station.
On February 12, Justice Arya had previously allowed the bail to Prakash Vyash and Edwin Anthony. While granting the bail, the reference of the judgment passed by the Supreme Court on February 5 was considered.
The High Court while granting bail to Edwin and Prakash, stated that the temporary bail is given to both the accused but the accused must not indulge in activities that are against public order. The bail application of Farooqui was not considered by the High Court of Madhya Pradesh whereas the bail was granted by the Supreme Court.
The Supreme Court has stated the allegations made in the FIR are false and vague. The Court has also stated that the guidelines of the judgment in Arnesh Kumar vs. State of Bihar Anr., had not been followed while arresting the petitioner. And also mentioned that the production warrant also stays.
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