SC: Terrorists killing innocents won’t get reliefs like Bail or Parole in the name of family exigencies

February,21,2017:

Convict had sought interim bail for a month to attend to his daughter's wedding.

Supreme Court while taking a tough stand against the convicted terrorist expounded that those are lodged in prison for long years for slaughtering people could not be given parole or interim bail just because of the family exigencies.

Apex Court enunciated that,"If you are involved in such a heinous offence of the indiscriminate killing of innocents, you cannot be seen to plead that you have a family and its responsibilities. The moment you get convicted in such offences, that is end of your ties with your family and your family life".

The above stated observations, were made by Supreme Court Bench comprising of Chief Justice J S Khehar and Justice D Y Chandrachud and Justice Sanjay Kishan Kaul while dismissing a petition for interim bail by Mohammad Naushad, who was convicted by trial court and Delhi High Court for the 1996 Lajpat Nagar bomb blast that had killed 13 people and injured 38.

Naushad, through Advocate had sought interim bail for a month to attend to his daughter's wedding on February 27.

His appeal against the conviction and the CBI's appeal for enhancement of his life sentence to the death penalty are pending before Apex Court.