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The high court on Tuesday ordered that Lakshadweep residents who were arrested following a protest in Kiltan Island should be released.
A division bench comprising Justice A Muhamed Mustaque and Justice Kauser Edappagath ordered the release of the protesters after considering a petition by Sayed Mohammed Koya through advocate R Rohith.
It was contended by the petitioner that the protesters were remanded by the executive magistrate for no reason even though the case registered against them by Kilthan police if for bailable offenses.
Lakshadweep Island’s standing counsel submitted that the station house officer and executive magistrate were prepared to release them on bail but they refused to get released on bail. However, the petitioner’s counsel refuted this submission.
The court was hearing a writ petition filed by a Lakshadweep resident on the issue. “The most important concern for us is the liberty of the persons who are in custody. They shall not be deprived of the means of access to justice. It is appropriate in such circumstance to direct the CJM, Amini, to take up the case of the persons, who have been in custody pursuant to registration of the case by SHO of Kilthan Island by 3 pm today… The CJM can order the release of such persons on the execution of self-bond or on conditions he deems fit to impose,” the division bench of Justices A. Muhamed Mustaque and Kauser Edappagath stated.
According to lawyers appearing for the detainees, people protesting in person and on social media were picked up by the police. They also said that as of May 29, 23 persons have been detained. The High Court directed the executive magistrate of Lakshadweep to file a report giving details of the cases registered against the persons kept in custody following their alleged protest through social media, the date of their arrest, and the offences against them. The persons were released on bail on Tuesday following the court order.
A division bench issued the order on a petition by Sayed Mohammed Koya of Andrott island. According to the petitioner’s counsel R Rohith, though the charges invoked in the cases registered against them are bailable, they have been remanded by the executive magistrate for no reason.
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