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Ryan International Murder Case: No protection from arrest to owners, Punjab and Haryana HC
The owners of Ryan International School failed to get anticipatory bail today as the Punjab and Haryana High Court issued notice to Haryana government, seeking its response.
Ryan Pinto, the CEO of Ryan International, and his parents Augustine and Grace Pinto, the founders, had gone to the High Court last week requesting anticipatory bail.
The petitioners were represented by Senior Advocates RS Cheema and Randeep Singh Rai, along with a team from Karanjawala & Co. The matter has now been posted for hearing on Monday, September 25.
Class II student Pradyuman Thakur was found with his throat slit inside the washroom of Ryan International School, Bhondsi, on September 8. A school bus conductor believed to be present in the toilet when the boy entered and caught in security footage leaving it, has been arrested.
The school has been accused of serious lapses in security.
The case will, therefore, be heard by a Special Judge under the POCSO Act.
