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The Delhi Police chargesheeted Kanhaiya Kumar, Anirban Bhattacharya and Umar Khalid along with seven others in the JNU Sedition case. Although there were 36 people having nexus with the case, evidence was not available to name them as accused.On February 2, 2016,the accused in the case had engaged in Anti-National sloganeering and incidental events. The seven other students are Aquib Hussain, Mujeeb Hussain, Muneeb Hussain, Umar Gul, Rayeea Rasool, Bashir Bhat and Basharat.
All the accused were charge-sheeted under for commission of offences under Sections 124A,143,147,149,120B and 323 of the Indian Penal Code (IPC). The charge sheet was filed before the Delhi Metropolitan Magistrate which would commence hearing on January 15. The police say that the findings in the charge sheet are based on the documentary evidence, CCTV footage, and eye-witness count of which is up to 90.
After three weeks from the date of arrest, Kanhaiya Kumar managed to secure bail on this issue from the Delhi High Court in March 2016, and the Additional Sessions Judge granted interim bail to Khalid and Anirban in the case. It is be noted that other seven accused have continued to remain free to date in this matter.
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