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Fearig about the risk of contracting COVID-19 infection in Tihar Jai, an accused Christian Michel who was involved in Agusta Westland scam, approached the delhi HC seeking release on bail.
The bail application was submitted after the Supreme Court announced all the state to provide necessary bail and parole to the prisoners and UTP's to avoid large number of people being together at one palce besause of COVID-19
Considering the old age and the health codition of Christian Michel , it will make him more susceptible to the said virus or infection than any normal prisoner with a good health condition. Further, the presence within prisons of people who are already tested positive for Covid19 is of great risk to the Christian Michel considering his existing health condition and oldage", stated the application filed in Delhi High Court by Sriram Parakkat, Vishnu Shankar and Aljo Jose on behalf of Christian Michel .
Christian Michel should be in free enviroment as it is stated that "where the risk of contagion is lesser and social distancing can be effectively practiced".
Christian Michelwas arrested from Dubai in 2018 and has been under custody ever since. Many of his earlier bail applications were dismissed by Courts because CBI and the Enforcemet Diretotrate have contended that Christian should not be allowed relief as he have good connection with influential people and there are high chances that he can influence witnesses. They fear that he would escape from the country for ever without any trial.
He approached the High Court after the bail has been denied by trail court.
Christian Michel, Guido Haschke and Carlo Gerosa were probed in the case by the Enforcement Directorate (ED) and the Central Bureau of Investigation (CBI) in the VVIP chopper scam involving AgustaWestland company in 2018 and is in judicial custody from January 5 2019.
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