Karkardooma Court, Delhi: Additional Sessions Judge Sameer Bajpai, J. denied bail to former Jawaharlal Nehru University scholar and activist Umar Khalid in the Delhi riots larger conspiracy case registered under the Unlawful Activities (Prevention) Act, 1967.
A First Information Report (FIR) was registered by the Crime Branch on 06-03-2020, alleging that the riots which took place in Delhi in 2020 were the result of a preplanned conspiracy between Khalid and his associates from different organisations. It has also been alleged that Umar Khalid had made provocative speeches at different locations and made an appeal to people to come out and block the streets, during the visit of US President Donald Trump, to publicize, at an international level, that minorities were being targeted and discriminated against in India.
On 18-10-2022, the Delhi High Court rejected his bail application and said that the allegations against Umar Khalid were “prima facie true” and hence, the embargo created by Section 43-D(5) of the UAPA applied squarely regarding the consideration of grant of bail to him.
The present fresh bail application was moved by him after he withdrew his plea seeking the relief from the Supreme Court. Before the Supreme Court, he sought to challenge the Delhi High Court’s decision denying him bail in October 2022.
Source: Press
