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Gauhati HC Dismisses Appeal Against Order Granting Bail to Akhil Gogoi in Riots Case - (13 Apr 2021)

CRIMINAL

Gauhati High Court has dismissed the State appeal filed against the order of a Special NIA Court that granted bail to activist Akhil Gogoi, in connection with a case of rioting. The Court has clarified that to attract the offences punishable under the Unlawful Assemblies (Prevention) Act, 1967— the act complained of must be a "terrorist act" committed with the intention to threaten the integrity, sovereignty of India, etc.

Tags : GAUHATI HIGH COURT   AKHIL GOGOI  

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