On Friday, a Delhi Court refused to extend the interim bail granted to Ex-Congress councilor Ishrat Jahan, who is facing inquiry for her alleged role in the violence that took place in Northeast Delhi in Feb 2020.
The Ex-Congress councilor was earlier granted interim bail for a period of ten days for getting married.
Additional Session Judge Dharmender Rana, while dismissing the application, observed that the interim bail can only be granted in exceptional circumstances.
Considering the circumstances, including the opinion of the doctor & the nurse, no ground is made out for the extension, the court held.
Advocate Lalit Valecha, appearing for Jahan, submitted that her husband came in contact with a COVID-19 relative & has been advised to undergo the test himself.
Valecha also submitted that Jahan has also developed certain symptoms & sought an extension of seven days to her interim bail.
On the other hand, the investigation officer told the court that the doctor has not prescribed any COVID-19 test & it has been reported that it is a simple case of flu.
Ishrat, in her earlier bail plea, had said that she has been falsely implicated in the matter & she was only a supporter of the ongoing peaceful protest.
According to the FIR & investigation agency, Jahan was allegedly trying to incite people during North-East Delhi violence by giving out provocative speeches during the protests against the Citizen Amendment Act.
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