As per the case facts the petitioner co-founder of a fact-checking portal faced multiple FIRs for alleged offenses including those related to promoting enmity and deliberate acts intended to outrage ... religious feelings He was arrested and remanded to police custody leading to his writ petition before the Supreme Court The question arose concerning the legality of the continued detention of the petitioner and the various FIRs registered against him as well as the scope of interim bail and transfer of investigations Finally the Supreme Court granted interim bail to the petitioner in all the existing and future FIRs pertaining to the same subject matter The Court ordered the transfer of the investigation of these FIRs to the Special Cell of the Delhi Police and stated that the petitioner could pursue his rights and remedies before the High Court with the judgment not expressing an opinion on the merits of those proceedings