The Karkardooma Court of Delhi in, State v. Natasha Narwal granted bail to the accused Natasha Narwal in relation to Delhi Riots that took place earlier this year.
Case of the Accused
This was the first application for regular bail after filing of the charge sheet. It was submitted that Narwhal was a peace-loving citizen of the country and had no connection with the death of Amaan who was the subject matter of the FIR and there was no proof regarding the same. Further, the accused satisfied the Triple Test Formula as laid down in P. Chidambaram v. E.D. The co-accused of the case Devangana Kalita was also granted bail by the Delhi HC.
Case of Prosecution
It was contended that the accused of the case had a hand in the malafide violent protest against CAA, NRC, and NPR by an organized mob. Stone pelting, firing, and the acid attack took place in the riots and Section 144 of Cr.P.C was also imposed to maintain law and order. CRPF was also present there. It was submitted that one of the rioters/accused Shahrukh Khan disclosed that the rioters were instigated by many including Natasha. The applicant was also involved in other heinous and grievous crimes. She was the lead conspirator and instigator and was also present at that spot.
Court’s Observation
Upon perusal of the proofs, it was stated that the videos show her being a part of unlawful assembly but do not show the accused indulging or inciting violence. There was no specific allegation of threat to witness who are in any case protected. Further, if proceedings against others have started it does not disentitle the accused to bail. Considering the period of incarceration and grant of bail to co-accused Kalita the bail application of Narwal was also granted.
Case-
Bail Application No. 1394-2020
FIR No. 50/2020
Case name- State v. Natasha Narwal
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