Delhi High Court: A Division Bench of Suresh Kumar Kait and Manoj Jain, JJ. granted statutory bail to student activist Sharjeel Imam in a sedition and Unlawful Activities (Prevention) Act, 1967 (‘UAPA’) case for allegedly making inflammatory speeches at Aligarh Muslim University and Delhi’s Jamia area during the 2020 communal riots.
Earlier, in 2022, the Saket Court, Delhi granted bail to Imam in the sedition case for the inflammatory speeches made by him during the CAA-NRC protests in 2019. This order was partially set aside by this Court while exercising its criminal revision jurisdiction.
In February, the Trial Court denied bail to Imam.
Imam would, however, continue to remain in custody as he is also an accused in the larger conspiracy case of the Delhi riots that took place in 2020.
