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On 20th October, the Madhya Pradesh High Court said that the courts cannot be held hostage to the ‘shrill screech of public perception’ and when it happens, the courts will no longer be resistant to influence.
The single-judge Bench of Justice Atul Shreedharan was hearing the bail applications of two brothers, who are the claimed conspirators before the fact of the crime, where Iqlakh Qureshi was murdered in the place of the District Court, Chhindwara, by three assaulters when he was produced before the Court.
It was said that Narendra Patel, one of the bail applicant, concealed his motive to murder Iqlakh Qureshi since he had attempted to kill the former. It was in the case of an 'attempt to live' of Patel that Qureshi was being produced before the Court as an undertrial, that he was killed.
The Court found that the applicants have already finished more than three years as under trials and the evidence against them was of being involved in the conspiracy to murder Qureshi.
The advocates of the applicants wanted to bail, on the ground of delay in the trial due to the COVID-19 pandemic. The advocate for the objector said that if criminals are going to be let out free on bail because of them contracting the virus, it would end in emptying the jails and releasing criminals into the society who is not eligible for the bail. He also said that how the offense was committed inside the boundaries of the Trial Court is a reflection of the confidence of the bail applicants. He said that the crime has terrified the entire city.
The bail applicants were granted bail and were stated that the applicants shall be let out on bail upon their delivering a personal bond of Rs.5,00,000/- each with one solvent surety in the like amount to the satisfaction of the Trial Court.
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