A significant development has unfolded in the case involving allegations of a larger conspiracy behind the 2020 North-East Delhi riots, as a Delhi Court has announced the commencement of day-to-day hearings on the framing of charges against the accused individuals. The decision was made by Additional Sessions Judge Amitabh Rawat of Karkardooma Courts, who also directed the Special Public Prosecutor to initiate arguments on September 11, 2023.
The proceedings mark a crucial juncture in the case, with compliance under Section 207 of the Code of Criminal Procedure (CrPC), pertaining to the supply of documents, having been completed for all the accused after more than two years since the proceedings commenced in September 2020 with the filing of the initial chargesheet.
The case, registered under FIR 59/2020 and investigated by the special cell of the Delhi police, has witnessed a series of developments, including the filing of four chargesheets. The first chargesheet was filed on September 16, 2020, followed by three supplementary chargesheets on November 22, 2020, February 24, 2021, and March 02, 2022.
A significant turn occurred on April 05, when the judge concluded compliance under section 207 of CrPC for 17 accused individuals, except Devangana Kalita. This aspect of the case was finalized today.
The list of accused includes prominent names such as Tahir Hussain, Umar Khalid, Khalid Saifi, Isharat Jahan, Meeran Haider, Gulfisha Fatima, Shifa-Ur-Rehman, Asif Iqbal Tanha, Shadab Ahmed, Tasleem Ahmed, Saleem Malik, Mohd. Saleem Khan, Athar Khan, Safoora Zargar, Sharjeel Imam, Faizan Khan, and Natasha Narwal.
The court's directive for the accused individuals to appear physically from the next date of hearing reflects the seriousness of the proceedings. Additionally, the investigating officer is expected to be present on the next hearing date, with the order being communicated to the concerned Jail Superintendent for adherence.
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