March 06, 2019:

On Tuesday, Court has dropped the sedition charge against 38 people accused of violence in Bulandshahr in which a Police Inspector and a civilian were killed, their lawyer said.

The police, however, rebuffed the claim.

A total of 38 people, including local BJP & Bajrang Dal leaders, were arrested for the violence that broke out in Siyana tehsil of Bulandshahr on Dec 3, leading to the killing of Inspector Subodh Kumar Singh and villager Sumit Singh.

An SIT was formed to probe the case and it filed a charge sheet in the Court of the Chief Judicial magistrate on March 2, almost 3 months after the incident.

The Court took cognizance of the report on Tuesday.

“During the argument, the Court pointed out that the Police doesn't have a requisite permission for pressing IPC Section 124A (sedition) against the accused,” Defence Lawyer Bruno Bhushan said.

“The Police needs to have permission from the Centre or the state government if charging anyone with sedition,” the lawyer claimed.

Bhushan, also a member of the Vishwa Hindu Parishad (VHP), cited Section 196 in the Code of Criminal Procedure (CrPC)– prosecution for offences against the state and criminal conspiracy to commit such offence– to argue that a court cannot take cognizance of a sedition charge without the police having approval of the government.

The Police, however, maintained no charge had been dropped and they were awaiting permission from the State Government.

“We are awaiting permission… no charge (sedition) has been dropped,” Additional Superintendent of Police (ASP), Bulandshahr City, Atul Kumar Srivastava told PTI.

Circle Officer, Siyana, Raghvendra Mishra said: “We have already requested for permission (for pressing sedition charge) and the approval at times takes time because the agency concerned also conducts its inspections before granting permission.”

After the Dec 3 violence, an FIR was lodged at the Siyana Police Station against around 80 people, including 27 named and 50-60 unidentified, for murder, murder attempt, rioting, sedition, damaging public property, among other charges.

Those arrested include Bajrang Dal’s Bulandhshar unit convenor Yogesh Raj, Bharatiya Janata Yuva Morcha’s Siyana unit head Shikhar Agarwal, Army jawan Jeetender Malik, and Kalua, who first attacked the inspector, surrounded by 5 to 6 men.

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