ANIMA INGO Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. J. Tsering Kee, learned counsel for the applicant. Also heard Ms. T. Jini, learned Additional Public Prosecutor for the State respondent.

(2.) This is a bail application filed under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, by the applicant, who is the wife of the accused, Shri Marli Ingo, praying for his release on bail. The accused was arrested on 16/10/2025 in connection with Nirjuli P.S. Case No. 82/2025, registered under Sec. 308(4) of the BNS read wit h Sec. 13 of the Unlawful Activities (Prevention) Act, 1967, arising out of G.R. Case No. 920/2025.

(3.) The applicant's earlier bail application for the release of the accused was rejected by the learned Chief Judicial Magistrate, Yupia, on merit, on the ground that the accused is linked with the organization called the National Socialist Council of Taniland (NSCT) or United Tani Army (UTA), which operates within the State of Arunachal Pradesh. The organization engages in acts prejudicial to public order and poses a threat to the security and integrity of the State. The nature of its activities brings it within the scope of unlawful activities as defined under the Unlawful Activities (Prevention) Act, 1967.