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The Gujrat high court on 03.06.2020 rejected a plea seeking for the temporary bail filed by Asharam Bapu, finding that his release may serve to aggravate the COVID-19 pandemic. Asaram Bapu filed that plea to the Gujrat court citing that the present situation of covid-19 pandemic, and contended that he had all the possibility of getting infected from coronavirus if he remained in the jail since he has been already suffering from various diseases and is 85 years old so he have a chance to get infected from the said virus. He sought for being released on temporary bail for a period of 4 months.
However, Justice AS Supehia, highlighted that if asaram bapu will be released on the temporary bail, then his thousand of followers would come to meet him and the situation of COVID-19 crisis get worse. In this regard the court noted that the Asaram Bapu has made a specific avertment that he has number of followers all over the world and india. Further the court held that it wouldnot be apposite to release the applicant on bil in light of the prevailing situation of COVID-19, since there is a strong possibility that on release of the applicant, his thousands of followers will congregate to meet him, which will aggravate the distressing situation. Thereafter the court also observed that a similar temporary bail application filed on the same grounds by the Asaram was rejected in arch on the ground that the applicant was charged for the serious criminal offences under the indian penal code. the court said that the Asaram’s case would not fall under any of the categories mentioned in the guidelines issued by the high power committee constituted pursuant to the supreme court’s directive decongest prisons amid the COVID-19 pandemic.
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