The Bombay High Court on Friday rejected a bail application of lawyer and activist Sudha Bharadwaj, one of the accused in the Bhima Koregaon case.
Bharadwaj had moved the court seeking bail on medical grounds saying she has morbidities and that could lead to serious problems in case she contracts Covid-19.
Her earlier plea for interim bail, opposed by the National Investigation Agency (NIA), was rejected by a Special Court in Mumbai.
In its affidavit opposing the plea in the High Court, the NIA accused of Bharadwaj of taking "undue benefit" of the situation caused by the pandemic.
While rejecting the application, the bench of Justices RD DHanuka and GV Bisht asserted that the State would cover her medical expenses while she was lodged in prison.
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