Minister of State in Ministry of Home Affairs informed Lok Sabha that 149 people had been convicted under the Unlawful Activities Prevention Act (UAPA) in the last three years (2018-2020).
He replied to an Unstarred Question that the number of people arrested and convicted under Unlawful Activities Prevention Act (UAPA) during each of the last three years.
He stated that 4,690 cases were registered under UAPA in last three years out of which 149 were held guilty under the Act. He also clarified that the UAPA has been amended in the past keeping in view the requirement. Presently, no amendments in the UAPA are under consideration.
The Most number of cases registered under UAPA is in the State of Uttar Pradesh followed by Manipur and Assam. Jammu Kashmir topped in the Union Territory list followed by Delhi.
On the misuse of UAPA Act, The Minister replied that there are adequate Constitutional, institutional and statutory safeguards, including inbuilt safeguards in the UAPA itself, to prevent misuse of the law.
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