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Gujarat HC rejects the bail of Asaram citing giving bail can congregate his followers amidst COVID-19
Serving the life imprisonment in Jodhpur Central Jail from past two years, the self-styled Godman Asaram applied for interim temporary bail amidst this pandemic after the Supreme Court’s order of temporary release the prisoners due to COVID-19 pandemic. Case hearing was before the single judge bench of Gujarat High Court Justice AS Supehia.
Asaram, filed for the interim bail on the likeable grounds of getting infected from Coronavirus as his age is 84 and is currently suffering from many medical ailments. His advocate highlighted the apex court directions of the temporary release of prisoners and argued that Asaram’s case is suitable under this order.
But Justice AS Supehia gave the judgement by rejecting all the arguments of the petitioner Asaram and observed that petitioner has averted in his application that he has a number of followers not only in India but all over the world and pointed out that if the petitioner gets bail there is a possibility of a congregation of its followers to meet him which can violate the social distancing norm announced by the government amidst this COVID-19.
Asaram filed a similar temporary bail in March also but rejected based on committing the serious criminal offences of sexual harassment and rape under Indian Penal Code.
The State of Rajasthan has also submitted that the jail authorities are taking proper safety measure to protect the prisoners from the spread of COVID-19. It further submitted that no other reason has been filed in the application for this temporary bail.
The Supreme Court, earlier also rejected the Asaram’s application for regular bail on the grounds of medical ailments on which the court replied that the matter is not as serious and does not require any medical procedure.
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