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On Thursday, Delhi Karkardoom Court ordered immediate release to the Pinjara tod Student Activists Natasha Narwal, Devangana Kalita and Asif Iqbal Tanha who were granted the bail from the Delhi High Court as they found in connection with the North East Delhi Violence under UAPA( Unlawful Activities (Prevention ) Act.
Additional Sessions Judge Ravindra Bedi observed that the Delhi’s Police reason forwarded to the court after observing that Delhi Police's reason forwarded by the Investigating Officer is that the verification of the Accused ‘s permeant address would take time.
The Court stated that the it cannot be plausible reason for the accused to kept in the imprisoned till the time until the reports are filed.”
The Court added that the the verification of the permanent address of accused would require some time then let the report to the submitted by the IO (investigating Officer) on or before June 23,2021 with the concerned court "
In the meantime, delay of getting release order by trial court Advocate Sidharth Aggarwal appearing for the accused move to Delhi High Court and the submitted the order of bail which was passed on the June 15 and it is still pending not implemented.
Special Public Prosecutor Amit Prasad in the Delhi High Court Amit Prasad stated that they are just following the court’s Order. He further added that the address of the appellants was to be verified. As they don’t have any magical powers to verify all of the addresses in the states of Assam and Jharkhand in a short span of time. That is the reason why application seeking more time for the procedure for the verification to be moved.
On Thursday, these three of the students activist Natasha Narwal, Devangana Kalita and Asif Iqbal Tanha were released from judicial custody as the Delhi Police sought more time to verify the accused particular’s and sureties.
On June 15, the trial Court asked to the station House Officer(SHO) to submit the verification report related to particular of accused and sureties’.
The Delhi High Court granted bail to the three of them in the three separate orders as three of them were arrested under the UAPA( Unlawful Activities Prevention Act) found in connection with the North East Delhi Violence . Narwal and Kalita were arrested on May 29,2020 with the subject to FIR and Tanha was arrested on May 19,2020.
The High Court allowed the bail to Natasha Narwal, Devangana Kalita and Asif Iqbal Tanha after observing that offences under the Unlawful Activities ( Prevention) Act.
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