SC rejects Bail petition of 1995 Extortion & Murder case convict Riyaz Siddiqui

The Apex Court rejected the bail petition of Riyaz Ahmed Siddiqui, a convict in the 1995 Extortion & Murder case of builder Pradip Jain.

A 3-Judge Bench of the Supreme Court, headed by Justice N V Ramana & also comprising Justice S Abdul Nazeer & Justice Surya Kant on Monday dismissed the Bail application of Riyaz Ahmed Siddiqui.

Riyaz had moved the Top Court through his Lawyer, Sanjay Mani Tripathi & Anu Gupta, seeking bail citing that he is COVID-19 positive & is being treated at a hospital, where he is not satisfied.

"Having heard the counsel for the appellant/applicant (Riyaz Ahmed Siddiqui), & also the counsel for the state of the respondent (Maharashtra), we see no reason to grant bail to the applicant hereby & the application is accordingly dismissed," the SC said in its order.

Riyaz, currently lodged in Yerwada jail, tested positive for the disease & is being treated at a hospital. He had sought a direction from the SC for an interim bail under the pretext of getting better treatment.

Riyaz (67) was sentenced to life imprisonment in the builder, Pradeep Jain extortion & murder case. He was also sentenced to ten years imprisonment for his role in the 1993 Bombay serial blasts case. 

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