Allow Cookies!
By using our website, you agree to the use of cookies
Akhil Gogoi a well know RTI activist from Assam . He is associated with Krishak Mukti Sangram Samiti (KMSS), a peasant organisation based in Assam. He was arrested for “preventive measure" leading to Anti CAA movement in December. He pleaded for the bail which is rejected by the NIA(National Investigation Agency) a special Court. In which he was accused for leading the movement.
There were two cases which were filed against him in Chandmari and Chabua police stations in December. Later the case was handed over to NIA special court, for probing their alleged role in the violent protest and possible links with Maoist elements. It also added the Unlawful Actives (Preventive)Act.
The party is book under sections 120B, 124A, 153A & 153B of IPC, Sections 18 & 39 of UAP Act (RC-13/2019/NIA/GUW)
There was bail given on previous cases, these brought a hope in the supports that he would be out on bail. But NIA special Court had others ideas. The plea continued 10 days until it was rejected on Friday (7th of August 2020)
The court argued that Akhil had an intention to create havoc through the channels of CAA (Citizenship Amendment Act)
“Accused Akhil Gogoi and others have used passage of Citizenship Amendment Bill in Parliament as an opportunity to further the Maoist agenda and to promote enmity between different groups and to do acts, prejudicial to maintenance of harmony, thus endangering security and sovereignty of the State,” the statement added further.
The party is said to appeal for the High Court, "The court rejected the bail application. We are yet to study the detailed judgment and find out the cause of rejection. Accordingly, we will move the High Court in next seven days," Mr. Gogoi's advocate Santanu Borthakur
As the Chief on the KKMS(Krishak Mukti Sangram Samiti) is been hospitalized due to covid -19 it has been tough for the party lately.
86540
103860
630
114
59824