The Delhi High Court has scheduled the bail hearings for JNU student leader Umar Khalid and others accused under the UAPA in the 2020 Delhi riots case for October 7.
Umar Khalid, arrested in September 2020, has been in custody since then and is seeking regular bail.
His previous bail request was denied by the Karkadooma Court on May 28, citing a Delhi High Court order that found the allegations against him to be prima facie true.
The court emphasized that a prima facie case had been established, justifying the denial of bail.
A bench headed by Justice Suresh Kumar Kait also listed for heading on the same date the pending applications of student activist Sharjeel Imam,’ United Against Hate’ founder Khalid Saifi and other co-accused in the case.
Source PTI
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