DEVANGANA KALITA Vs. STATE OF DELHI, NCT

JUDGEMENT

(1.) Writ Petition under Articles 226/227 of the Constitution of India read with Ss. 528/529 of BNSS, has been filed on behalf of the Petitioner to challenge the Order dtd. 5/8/2023, whereby the Application under S.207 Cr.P.C. of the petitioner has been decided.

(2.) The Petitioner stated that she was a law abiding citizen with deep roots in the Society. She was enrolled as a student at Jawahar Lal Nehru University and is pursuing PhD in Women"s Studies at the Centre for Women"s Studies. Her contributions to peaceful campaigns for equal rights of the marginalized has been recognized, despite her young age. The Petitioner has participated in Conferences and Seminars and published various Articles.

(3.) An FIR No.59/2020, P.S. Crime Branch was registered on the Complaint of SI Arvind Kumar, Crime Branch, New Delhi for the offences under Ss. 147, 148, 149, 120B IPC, The allegations made were that a conspiracy was hatched by a student of JNU along with his associates, for the riots in Delhi between 23/2/2020 to 26/2/2020. While the Petitioner was in Judicial Custody in FIR No.50/2020, she was produced before the Duty Magistrate on 6/6/2020 and was sent to Police Custody for two days in the present FIR No.59/2020, P.S. Crime Branch.