The Apex Court dismissed a petition of Delhi Police seeking cancellation of bail granted by the High Court of Delhi to 'Pinjra Tod' activist Devangana Kalita, arrested in connection with the north-east Delhi violence cases.
A Bench headed by Justice Ashok Bhushan dismissing the petition said, it was just bail & she isn't going to run away.
The Bench said that "How can she tamper with witnesses? Is she such an influential person? & can being influential etc be a ground to deny bail? We will not interfere".
Additional Solicitor General SC Raju appearing for the Delhi Police said she is a very influential person.
On Sept 1, the High Court of Delhi had granted bail to Kalita & had noted that police had failed to present any material showing she instigated women of a particular community or gave hate speech.
Justice Suresh Kumar Kait of the HC had granted Bail to Kalita & directed her not to "directly or indirectly influence any witness or tamper with evidence".
She has also been asked not to leave the country without the permission of the trial court.
Kalita was granted bail in connection with an FIR registered on Feb 26, 2020, at Jafrabad police station. The case is being investigated by the Crime Branch. She is currently facing four different FIRs connected to the anti-CAA protests in Jafrabad, violence in north-east Delhi & Daryaganj during a protest against the new citizenship law last year.
Delhi Police has also invoked sections of the stringent Unlawful Activities (Prevention) Act in a separate case related to the communal violence against Kalita.
She was first arrested on May 23, along with fellow JNU student Natasha Narwal in relation with an FIR registered on Feb 24 over a sit-in protest at Jafrabad metro station against the Citizenship (Amendment) Act.
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