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A Supreme Court bench, headed by Justice N V Ramana, dismissed the bail plea of self-styled preacher Asaram Bapu in a sexual assault case lodged against him in Gujarat.
Solicitor General Tushar Mehta, appearing for the Gujarat government informed the bench that the trial was still going on and 210 witnesses were to be examined. The Court directed the lower court to proceed with the trial and to not get influenced by the prima facie observations given by the Gujarat High Court earlier.
Separate complaints of rape and illegal confinement among other charges, were lodged against Asaram and his son Narayan Sai by two sisters from Surat.
Asaram Bapu was arrested for raping a 16 year old girl from Saharanpur, Uttar Pradesh who was studying at a Gurukal in one of his Ashram’s at Chhindwara, Madhya Pradesh in the month of September of 2013. He was also convicted by a Jodhpur Court in April 2018, for raping a minor girl in Rajasthan and was sentenced to life imprisonment for the same.
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