Supreme Court: The 3-judge bench of NV Ramana, Surya Kant and Aniruddha Bose, JJ refused to grant bail to activist Akhil Gogoi for his alleged role in the anti-CAA protests in the State of Assam.
Dismissing the Special Leave Petition, the Court said,
“Having heard learned senior counsel for the petitioner and carefully perusing the material placed on record, we are not inclined to grant bail to the petitioner at this stage.”
Akhil Gogoi was arrested in December, 2019 for his alleged role in the anti-CAA protests that turned violent. He was booked by the NIA under UAPA.
[Akhil Gogoi v. National Investigation Agency, 2021 SCC OnLine SC 78, order dated 11.02.2021]