On Monday, the High Court of Kerala said that Allen Shuhaib, who was arrested in Nov 2019 under the Unlawful Activities Prevention Act (UAPA), has the right to attend the examination for the course he has been pursuing.
The HC asked Kannur University to reply within 48 hours on the completion of the procedure.
The HC said that Allen be allowed to write the 2nd semester LLB exam on Feb 18 & added that if the University informs them that he can attend the examination, the National Investigation Agency (NIA) should be prepared to arrange for it.
Thaha Fasal is another accused with whom Allen was arrested under the UAPA in Kozhikode last Nov. The NIA, which took over the case, has filed a custody appeal in the special NIA court in Kochi seeking further interrogation of the accused.
Earlier in Court, they had said that "We are not Maoists. We are CPI-M activists. The Chief Minister, who says we are Maoists, should bring proof as to who we killed & where did we place bombs. In the last election, we have served as CPI-M booth agents. We are the ones who went out to vote & pasted posters for CPI-M".
They were charged under Sections 20 (punishment for being a member of terrorist gang or organisation), 38 (offence relating to membership of a terrorist organisation) & 39 (offence relating to support given to a terrorist organisation) of the UAPA.
Shuhaib & Fasal, students of law & journalism respectively at Kannur University, were taken into custody by Police from Pantheerankavu in Kozhikode on Nov 1.
Source Link
