PARVEZ PARWAZ Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) This appeal by special leave is directed against the judgment and order dtd. 22/2/2018 passed by the High Court of Judicature Allahabad in Criminal Miscellaneous Writ Petition No. 21733 of 2008. The unsuccessful petitioners are the appellants herein. At the instance of the first appellant, for having made (allegedly) a hate speech that led to the incidents described as '2007 Gorakhpur Riots' and for such other offences related to the same, Crime No.2776/2008 was registered against Sh. Yogi Adityanath, who was then a Member of Parliament and some others. After registration of FIR No.764/2008 (Crime No.2776/2008), the State Government directed investigation by the Crime Branch, Criminal Investigation Department (CB CID) of UP Police. Raising grievances against the investigation, the appellants filed the abovementioned Writ Petition under Article 226 of the Constitution of India seeking, inter alia, the following reliefs:

(3.) During the hearing, the Division Bench of the High Court framed three issues for determination, which are as follows: