On Tuesday, the Apex Court said the basic rule of “bail not jail” didn't apply to heinous honour killing crimes & in such cases, it should be “jail & jail”.
A bench of CJI S A Bobde & Justice A S Bopanna & Justice V Ramasubramanian made the remark while denying bail to one S Yuvaraj who is in jail pending trial in a 2015 case where he allegedly murdered a 21-year-old Dalit boy for speaking to an upper caste girl. In 2017, the Supreme Court had reversed the Madras HC’s decision to grant him bail.
The bench also extended the deadline for completion of trial by 6 months delayed due to lockdown & closure of courts. Refusing the bail plea from the accused’s counsel, Justice Bobde said, “The basic rule of bail & not jail does not apply to these cases. What harm do a boy & girl commit by talking to each other? If one resorts to murder or harming the couple for falling in love or marrying, then there could be no leniency.”
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