The High Court of Delhi has allowed Jammu & Kashmir MP Abdul Rashid Sheikh, arrested in a terror funding case, to attend ongoing Parliament session 'in-custody'.
A bench of Justice Chandra Dhari Singh & Justice Anup Jairam Bhambhani said police would escort Rashid alias Engineer Rashid to Parliament & bring him back to jail on all days between March 26 to April 4.
While out of jail, Rashid will not be entitled to use a cellphone or landline or interact with media, the bench added.
Rashid, who is facing trial under the Unlawful Activities (Prevention) Act (UAPA) in a 2017 terror funding case, has challenged a March 10 trial court order refusing him custody parole or interim bail to attend Lok Sabha proceedings till April 4.
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