Amulya, who allegedly raised the 'Pakistan zindabad' slogan at an anti-CAA rally in Bengaluru, has been sent to fourteen-day judicial custody.
Amulya was earlier refused bail by a Judicial Magistrate here.
On Thursday, she raised 'Pakistan zindabad' slogan at an anti-CAA rally organised by AIMIM chief Asaduddin Owaisi. A case has been registered under Section 124A (Offence of sedition) of the Indian Penal Code against Amulya.
B Ramesh, DCP Bengaluru (West) said that "We have registered a suo moto case under Section 124A (sedition), 153A & B (promoting enmity between different groups & imputations, assertions prejudicial to national integration). Once formalities are completed, we will produce Amulya before a judicial magistrate".
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