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SC: Terrorist Act under UAPA Includes Conspiracies to Disrupt Essential Supplies, Not Just Violence - (06 Jan 2026)

CRIMINAL

Supreme Court denied bail to Umar Khalid and Sharjeel Imam in the Delhi riots larger conspiracy case, observing they were prima facie the architects of the conspiracy, while granting bail to five others whose roles were merely facilitative.

Tags : TERRORIST ACT   CONSPIRACIES   VIOLENCE  

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