Allow Cookies!
By using our website, you agree to the use of cookies
Gautam Navlakha, a 65 year old activist filed a writ petition to dismiss the FIR filed against him regarding the Bhima Koregaon violence that took place last year on 1st January 2018. The Bombay High Court reserved its order relating to the writ petition filed.
An extended relief of protection from arrest was granted by the two Bench Judge Justice Ranjit more and Justice Bharati Dangre until the verdict is pronounced by the Court. The Court refused to vacate the order of stay on the arrest of Navlakha despite the request of the Pune Police.
Some of the evidence proved the innocence of Navlakha and rest of the evidence needs to be examined by the Courts said Justice More.
In the course of the hearing Navlakha’s laptop was allegedly recovered last month
“There is nothing against him (Navlakha) in any of the letter we are the Prima facie opinion that there is nothing against him based on the documents submitted to us”
APP Aruna Pai had sought permission of the Bench to submit a sealed envelope but this action was opposed by Navlakha’s Council Dr. Yug Mohit Chaudhary seeking to know what the envelope contained.
Referring to the sealed envelope submitted in the Court and it allegedly had proof that Navlakha was a part of a naxal group and was in touch with the terrorist group Hizbul Mujahideen.
The sealed envelope allegedly contains a letter written by a Maoist leader Sudarshan to Navlakha. In Kashmir the petitioner met the leader of the Islamiic student’s movement and convinced them to support Hizbul Mujahideen and Kashmiri separatists via him. Adding to the above point Pai also said Navlakha help in strengthening the cadre of CPI Maoist.
On the basis of the unsigned letters allegedly recovered from his client laptop cannot be sufficient to prosecute serious charges under the unlawful activities (Prevention) Act argued Mr Gautam’s Counsel Dr Chaudhary.
“Navlakha has made democracy possible for those living in the margins. Such a person should be cherished and celebrated. But the government is persecuting him with charges like waging war against the nation and sedition” argued Dr. Chaudhary.
86540
103860
630
114
59824