Today, the Supreme Court will hear the bail pleas of former JNU students Umar Khalid and Sharjeel Imam, along with several others accused in the 2020 Delhi riots conspiracy case. A bench of Justice Aravind Kumar and Justice N.V. Anjaria will take up the matter, which challenges the High Court’s rejection of their bail under the Unlawful Activities (Prevention) Act.
The accused are alleged to have conspired during anti-CAA protests that escalated into the February 2020 riots, which left 53 people dead. While Imam has secured bail in related sedition cases, he remains in custody in this case. Khalid, jailed since September 2020, continues to maintain his innocence.
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