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Delhi police has filed charge sheet against JNU Student Union President Kanhaiya Kumar and other on January 14th at a city court stating that on February 2016 during an event at campus they raised seditious slogans. When the matter was presented in front of Patiala High Court at Delhi the court questioned the Delhi police why did they file a charge sheet without having any proper sanctions and getting approval. The police have requested 10 days of time for presenting the approvals for which Metropolitan Magistrate Deepak Sherawat granted them time till February 6th.
Umar Khalid and Anirbhan Bhattacharya who are former JNU students were also charged by Police stating that they raised anti-Indian slogans to mark the hanging of Afzl Guru who is the mastermind of Parliament attack.
Various witnesses were cited in that charge sheet by Police that kumar was raising anti Indian slogans along with lot of unidentified persons who were walking with him. They also claimed that Kumar raised slogans which had hatred and disaffection towards the government.
The agency had evidence of recording of Kumar arguing over cancellation of programmed, JNU’s high level committee report and statement of varsity’s registrar Bhupinder Jutshi and adding to this police has stated the news channel videos clips which had Khalid and Bhattacharya raising anti national slogans.
Khalid has stated in his slogan though he is not from Kashmir he believes that India is slowly occupying Kashmir into the country. 36 others who were listed in the column 2 were not seen raising any anti-Indian slogans.
On February 11, 2016 the case was registered under Section 120B and 124A of IPC by BJP lawmaker Maheish Girri and Akhli Bharatiya VIdyarthi Parishad against unidentified persons at the police station of Vasant Kunj(North).
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