[Mass Religious conversion case] Supreme Court extends interim protection from arrest to SHUATS VC and other officials

Supreme Court: In a Special Leave Petition filed against an order of the Allahabad High Court refusing to quash an FIR lodged against the Vice Chancellor and other officials of the Sam Higginbottom University of Agriculture Technology and Science (‘SHUATS’) in the case regarding the alleged forceful religious conversions, the division bench of Aniruddha Bose and Sanjay Kumar, JJ. has extended the interim protection from arrest to the Vice Chancellor and other officials.

The Bench directed the State of UP to file a counter-affidavit within one week.

The matter will be taken up after three weeks.

Also read:

Mass religious Conversion Case: Supreme Court extends stay on arrest of SHUATS VC and Director till further orders

Mass Religious Conversion case: Supreme Court stays arrest of SHUATS Vice chancellor and Director

[Mass Religious Conversion Case] Not only period of punishment, but nature of offence should also be taken into consideration while granting anticipatory bail: Allahabad High Court

Source: Press