June 1,2018:
On Thursday, Supreme Court refused to grant interim bail to the Former TV Anchor Suhaib Ilyasi, who is currently undergoing life imprisonment for murder of his first wife in the year 2000.
Mr. Ilyasi was granted bail for a month to take care of his ailing second wife. The bail ended on May 25. Mr. Ilyasi had again moved the Delhi High Court, where his appeal is pending, to renew his interim bail. But the High Court adjourned the hearing to July 4 without giving any relief.
The Vacation Bench of Justices L. Nageswara Rao and Mohan M. Shantanagoudar denied Mr. Ilyasi any relief. Instead, the Bench advised his counsel Anupam Lal Das to make a fresh bid for bail.
In December,2017 Additional Sessions Judge in Delhi had concluded that in view of prosecution evidence and other material on record, Defence arguments that deceased had committed suicide by stabbing herself was not acceptable, thus the Sessions Court held Ilyasi guilty of murder.
Source PTI
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