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The chargesheet was filed by the Delhi Police on January 14 on Kanhaiya Kumar and seven others for allegedly raising “anti-national” slogans at the JNU campus on February 2, 2016. They are booked for commission of offences under Sections 124A, 143,147,149,120B and 323 of the Indian Penal Code (IPC). However, no cognizance could be taken due to absence of sanction from the Delhi Government and the Chief Metropolitan Magistrate refused to take cognizance on the chargesheet due to absence of legal sanction. Kanhaiya was granted interim bail by the Delhi High Court in the matter in March 2016, almost three weeks after being arrested on charges of sedition. The Investigating Officer in the JNU Sedition case today informed the Chief Metropolitan Magistrate (CMM) that the Delhi Police has not received any information from the Home Department, Delhi Government regarding sanction to prosecute former Jawaharlal Nehru University (JNU) Student Union President, Kanhaiya Kumar and others. The Court then directed the DCP concerned to submit a report on the status of sanction while adjourning the matter to await the decision on sanction. The matter will be heard next on September 18.
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