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Now Rahul Gandhi, Arvind Kejriwal, D Raja among 9 booked for Sedition for supporting JNU agitation


Rahul Gandhi at JNU
28 Feb 2016
Categories: Latest News Uncategorized

February,28,2016: Congress vice president Rahul Gandhi, Delhi chief minister Arvind Kejriwal, CPI(M) general secretary Sitaram Yechury are among nine persons who have booked on sedition charges in connection with the JNU row, police said on Sunday evening.

An FIR has been registered against Rahul, Kejriwal, Yechury, Congress leaders Anand Sharma and Ajay Maken, CPI leader D Raja, JD(U) spokesperson KC Tyagi, JNUSU president Kanhaiya Kumar and JNU research scholar Umar Khalid on the order of a court in Hyderabad, based on a complaint filed by lawyer Janardhan Goud.

“It is a court-referred matter. Following the court’s directive, a case under section 124A of the IPC (sedition) has been registered on Saturday against nine persons, including Rahul Gandhi, Arvind Kejriwal, Sitaram Yechury, JNUSU president Kanhaiya Kumar and others,” Saroornagar police station Inspector S Lingaiah said.

The court has posted the matter for hearing on March 4.

In his petition, Goud said Rahul and other leaders, despite being aware that Delhi Police had registered a case against Kanhaiya on charge of sedition had visited JNU campus and knowingly supported him and hence it “amounted to sedition”.

Kanhaiya and Khalid, who have earlier been arrested in Delhi on sedition charge, have also been booked in Hyderabad on the same charge. Goud had filed a complaint in the court of metropolitan magistrate on Thursday, seeking its direction to police for registration of a case against Kanhaiya and Khalid for allegedly raising anti-India and pro-Afzal Guru slogans on JNU campus and others.

In his petition, Goud said he has every right to question those who are indulging in “anti-national activities and also those who are encouraging anti-nationals in the name of solidarity for those who are facing criminal charges under section 124(A) of IPC.”

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21.2.2016- They called Afzal Guru hanging “Judicial Killing” and Apex Court Judges ‘Killers’: Kanhaiya, Gilani and ors. face SC’s Contempt

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19.2.2016- Our Intervention will set a ‘Dangerous precedent’, feels Supreme Court on Kanhaiya’s Bail plea

18.2.2016- Supreme Court will hear JNUSU leader Kanhaiya Kumar’s Bail plea in Sedition Case tomorrow

18.2.2016- After ‘Bharat Ki Barbadi Chants’, now JNU Leader falls in line, says ‘I am an Indian with full faith in Constitution’

17.2.2016- Supreme Court: We are concerned about the Law and Order situation in Delhi

17.2.2016- Supreme Court condemns violence at Patiala House Court in JNU case, impose restricted entry into Court,Read Order



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