Delhi Riots: Court junks Law Student’s Bail plea

On Tuesday, a Delhi Court dismissed a Bail plea of an accused, arrested in 2 cases related to communal violence in north-east Delhi in Feb, saying he should have been more vigilant towards his conduct being a law student.

Additional Sessions Judge Vinod Yadav dismissed the Bail pleas of Tanveer Malik in cases related to 2 persons receiving gunshot injuries during the riots in Dayalpur area on Feb 25.

Ajay (aged about 30) & Prince (19) received gunshot wounds in the violence. The Court said Malik has been clearly identified to be part of “riotous mob” by prosecution witnesses Prashant,

Harish Chander, Kuldeep Bansal, constable Pawan & constable Saudan in both cases.

“It is apparent on record that the injured & public witnesses are persons from the same locality. The applicant (Malik), if released on bail at this stage, then the possibility of him threatening or intimidating the public witnesses cannot be ruled out", Court said.

The Court said that “It makes no difference at this stage that the applicant is entitled to bail just because he is a law student or that his father is a practising lawyer. In that case, he should have been more vigilant towards his conduct. He is clearly seen involved in at least three cases of rioting". 

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