INAYAT ALTAF SHEKH Vs. STATE OF U.P.

JUDGEMENT

(1.) A first information report was lodged as Case Crime No. 675 of 2021 at Police Station-Jagdishpura, District-Agra under Ss. 153-A, 505(1)(b), 124A IPC. The applicant is in jail since 27/10/2021, pursuant to the said F.I.R.

(2.) In brief the prosecution case set out in the F.I.R. states that the applicants had raised pro Pakistan slogans and also sloganeered against India in the aftermath of an Indo-Pak match. They also made like posts on social media and instigated civil disorder in the country.

(3.) Shri Ramesh Chandra Yadav, learned counsel assisted by Shri Santosh Kumar Singh, learned counsel and Shri Sudhakar Yadav, learned counsel for the applicants contend that the applicants have been falsely implicated in the instant case. The case is in fact the result of student rivalries over trivial issues. The applicants did not raise anti India and pro Pakistan slogans. The applicants are responsible Indian citizens who hail from the State of Jammu and Kashmir which is the very embodiment of Indian values. According to the learned counsel, the applicants truly represent Kashmiriyat defined by syncretist ideals and composite culture. These ideals also form the essence of Indian values diversely expressed in various parts of the country. The applicants are young students with a bright future. The trial is moving at a snail's space and is not likely to conclude any time soon The inordinate delay in the trial will lead to indefinite detention of the applicants. Learned counsel for the applicants contends that the applicants do not have any criminal history apart from the instant case. Lastly it is contended by the learned counsel for applicants that the applicants shall not abscond and will cooperate in the criminal law proceedings. The applicants shall not tamper with the evidence nor influence the witnesses in any manner.