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The Punjab and Haryana High Court has granted an anticipatory bail to Ryan Augustine Pinto and his parents Augustine Francis Pinto and Grace Pinto in the Ryan murder case. In the investigation conducted so far, no involvement of the owners of Ryan International School has been confirmed. Based on this investigation report, the High court passed the order in favour of the petitioners.
Appearing for the petitioners, senior advocates RS Cheema and Randeep Rai mentioned the court that the CBI said that the CBI is still working on all the possibilities to look in to the role of Pinto’s, but the status till now remains the same hence interim relief should be granted.
The court noted that:
“The status of petitioner Ryan Augustine Pinto with regard to the management of the school in which crime was committed, is yet to be ascertained. It will also be a point of investigation for the Investigating Agency as to whether the petitioners, while living in Mumbai, are directly responsible for any lapse of the Administration in the school,”
“It also said that there is no point of involvement found on the part of Pinto’s and if there is any negligence or lapse on the part of school management or on trustees, cannot be directed owards the murder of Pradyuman Thakur until and unless any evidence shows the involvement in the crime”.
At last, the court ordered the Pinto’s to make themselves available for the interrogation by the investigation agency, whenever required.
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