On Tuesday, the hearing of a Bail plea before the Apex Court witnessed some lighter moments with CJI SA Bobde, citing that the petitioner was seeking permission to leave jail on the day of Sri Krishna Janmashtami, the day Lord Krishna was believed to have been born inside a jail.
The Top Court was hearing a plea by one Dharmendra Valvi, who was convicted & sentenced to life imprisonment for murder.
“You want bail or jail? Today Lord Krishna was born in jail. Do you want to leave jail?” CJI Bobde asked the petitioner’s lawyer in jest. The lawyer replied in the affirmative.
“Good. Religion is not something you are extremely attached to,” the CJI remarked before granting Bail.
Sri Krishna Janmashtami is an annual Hindu festival celebrating the birth of Lord Krishna, an incarnation of Lord Vishnu. Krishna is believed to have been born in a prison cell in Mathura where his parents, Devaki & Vasudeva, were imprisoned by his uncle Kansa.
Dharmendra Valvi, a Congress I party member, & 5 other party workers, were accused of murdering a political opponent from the BJP in 1994. They were convicted & sentenced to life imprisonment by the trial Court & the same was upheld by the High Court of Bombay in Sept 2017.
The plea against the HC verdict is pending before the Apex Court.
The Supreme Court ordered, “During the pendency of the main appeal, the appellant, Dharmendra Valvi is directed to be released on bail on furnishing bail bonds in the sum of Rs 25,000 with two sureties of the like amount".
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