- (1.) The Court has convened through Video Conferencing.
(2.) The instant writ petition under Article 226 of the Constitution of India has been filed by the petitioner, Mohd Umar Gautam, who is claiming himself to be an Islamic Scholar and a religious preacher, with the following reliefs : "A. Directing Respondent No. 1 and 2 not to leak any allegations pertaining to the Petitioner to the media pending investigation and thereafter during trial. Also, directing Respondent No.1 to withdraw all allegations contained in the Press Release dated 20.06.2021. B. Directing Respondent Nos. 3, 4, 5, 6 and various other media agencies to take down the sensitive/confidential information leaked to them by the officials. C. Issue guidelines on media reporting of ongoing criminal investigation. D. Pass such other order(s) as this Hon'ble Court may deem fit and proper in the facts and circumstances of the present case in favour of the petitioners and thereby render justice."
(3.) Heard Sri Vijay Vikram Singh and Ms. Ashma Izzat, learned Counsel for the petitioner and Sri Shiv Nath Tilhari, learned Counsel for the respondent no.1/State.;