DEVANGANAKALITA Vs. STATE OF DELHI NCT

JUDGEMENT

(1.) Introduction The appellant, Devangana Kalita, is a student pursuing the M.Phil.- Ph.d. Programme in the Department of Women's Studies at the Jawaharlal Nehru University, New Delhi, having completed her Bachelor of Arts (Honours) degree in English from Miranda House College, Delhi University and Master of Arts degree in Gender & Development at the Institute of Development Studies, University of Sussex, United Kingdom.

(2.) The appellant has preferred the present appeal under section 21(4) of the National Investigation Agency Act 2008 (‘NIA Act', for short) impugning order dated 28.01.2021 made by the learned Special Court rejecting the appellant's bail application in case FIR No. 59/2020 dated 06.03.2020 (‘subject FIR', for short) registered initially under sections 147 / 148 / 149 / 120-B of the Indian Penal Code, 1860 (‘IPC', for short) at P.S.: Crime Branch, New Delhi, to which offences under sections 109 / 114 / 124A / 153A / 186 / 201 / 212 / 295 / 302 / 307 / 341 /353 / 395 / 419 / 420 / 427 / 435 / 436 / 452 / 454 / 468 / 471 / 34 IPC, sections 3 / 4 of the Prevention of Damage to Public Property Act, 1984 (‘PDPP Act', for short), sections 25 / 26 of Arms Act, 1959 and sections 13 / 16 / 17 / 18 of the Unlawful Activities (Prevention) Act, 1967 (‘UAPA', for short) were subsequently added.

(3.) The appellant was arrested and is stated to be in custody in the subject FIR since 29.05.2020.