Kanhaiya Kumar v. State of NCT of Delhi - (High Court of Delhi) (02 Mar 2016)

Court turns into literature school granting Kanhaiya bail

MANU/DE/0498/2016

Criminal

The Delhi High Court hymned a few verses answering the conundrum "why the colour of peace is eluding the prestigious Jawaharlal Nehru University". It granted Kanhaiya Kumar interim bail for six months in proceedings ongoing for seditious comments and violent acts at a politically-charged rally comprising students of JNU. The Court noted that being of the "intellectual class" Kumar could have any political or ideological affiliation, and had the right to pursue the same within the framework of the Constitution. To afford time to introspect on the events that had culminated in the arrest of Kumar and provide "antibiotic" to cure the "infection", the Court was inclined to granting an opportunity to return to the main stream. Kumar was also granted monetary concession: instead of requiring a cash bond to avail of bail, the Court prohibited him from participating actively or passively from activities that may be termed anti-national.

Relevant : State through C.B.I. vs. Amarmani Tripathi MANU/SC/0677/2005 Kalyan Chandra Sarkar vs. Rajesh Ranjan @ Pappu Yadav and Anr. MANU/SC/0214/2004 Shreya Singhal vs. Union of India (UOI) MANU/SC/0329/2015

Tags : KANHAIYA KUMAR SEDITION BAIL