Supreme Court: In JNU student Sharjeel Imam’s plea to club all FIRs filed against him for his speech during the anti-CAA protests in Delhi, the bench of Ashok Bhushan and V. Ramasubramanian, JJ has asked the State of Manipur, Assam and Arunachal Pradesh to file counter affidavit within 2 weeks and has listed the matter after 3 weeks. Uttar Pradesh and NCT of Delhi have already filed counter affidavits.
The Court, however, refused to pass any interim order before seeing the replies of all the five States.
Sharjeel Imam, an activist and JNU student, has been booked under several cases for allegedly delivering inflammatory speeches against Citizenship (Amendment) Act (CAA) and National Register of Citizens (NRC).
[Sharjeel Imam v. Govt. of NCT of Delhi, 2020 SCC OnLine SC 526 , order dated 19.06.2020]
