Supreme Court: In a bail application filed by the former JNU student Umar Khalid, for offences punishable under Unlawful Acts (Prevention) Act, 1967 (‘UAPA’) over alleged involvement in conspiracy behind 2020 Delhi riots connected with protests against Citizenship (Amendment) Act (‘CAA’) and the National Register of Citizens (‘NRC’), the Division bench of Bela M Trivedi and Pankaj Mithal, JJ. Once again adjourned the hearing by a week.
Supreme Court was approached for seeking bail in the matter after Delhi High Court’s dismissal of Umar Khalid’s bail in 2022.
Previously, the Court adjourned the Umar Khalid bail matter scheduled on 10 January to be heard on 24-01-2024.
Umar Khalid has been in jail since September 2023.
Source: Press
Image Source: @UmarKhaldiJNU/Instagram
