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Recently three students of an Engineering College were arrested on the charges of sedition for raising pro Pakistan slogans on the first anniversary of Pulwama attack which is known for the martydom of Indian soldiers in Jammu and Kashmir a year back in which 40 CRPF soldiers martyred their lives. To this act of Engineering students who were recently arrested , all 1600 members of the Hubli Bar association has refused to appear for them n court. Members have passed this resolution on the beleif that such "anti national " people and thought would not be supported by the members of Bar Association . Also this is not the first instance of such incident when the lawyers have taken the support back from accused , who are involved in Anti National Terrorist activity.
Recently , it was also seen that Mysuru Bar Association has also passed similar resolution in Nalini Balakumar case, in which all of the members in an association refused to take her case, and as soon as this news got spread there were as many as 169 Lawyers filed Vakaltnama(affidavits) from accross other states to appear for the case. Later recently, she was given her an anticipatory bail by the court and court also held that , she did is not as severe as it is being understood as and it does not amount to be punishable for life imprisonment or death penalty. It is to be noted that Nalini Balakumar was charged with Section 124 A of Indian Penal Code for holding a placard mentioning " Free Kashmir" during the protest against Citizenship Amendment Bill 2019. In the case mentioned of three Engineers (supra) , members of Karnataka Bar Association also wrote letter to the President of association, mentioning about their view in this matter, the resolution which was passed in Kannada mentioned clearly that none of the members will appear in court for three accused , who were arrested on such charges . Later it was reported that all of the three students were release under Section 169 of Criminal Procedure Code(CrPc)
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