Goa Nightclub Fire Case | Sessions Court grants Bail to Luthra Brothers accused in 25 deaths

In a significant development in the Arpora nightclub tragedy, a North Goa sessions court has granted bail to the owners of Birch by Romeo Lane, who are accused in a fire incident that claimed 25 lives. The order, subject to strict conditions, marks a shift from the earlier denial of relief and raises fresh questions about accountability and trial timelines in high-casualty negligence cases.

The case stems from a devastating fire that broke out during a nightclub event in December 2025, resulting in multiple fatalities and injuries. Authorities alleged that the establishment was operating without mandatory licences and had hosted a fire-based performance without adequate safety arrangements. The accused owners were charged under provisions of the Bharatiya Nyaya Sanhita for offences including culpable homicide not amounting to murder and acts endangering life.

After the incident, the owners reportedly left India and were later brought back by authorities. Their earlier bail pleas had been rejected in view of the gravity of allegations, while parallel proceedings also flagged suspected irregularities in licensing documents.

Granting relief, the sessions court allowed bail on a bond of Rs.50,000 each, while imposing conditions to ensure the integrity of the investigation and trial. The Court directed that the accused “shall not tamper with witnesses or evidence” and restricted their movement outside the country without prior permission. While the detailed reasoning is awaited, the order indicates a calibrated approach balancing the seriousness of allegations with the stage of investigation and the rights of the accused.

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