Supreme Court: The Court asked State of Gujarat to file an affidavit with response to it’s question as to why the trial in the rape case against the self-styled Godman Asaram Bapu was proceeding at a slow pace. The Court has earlier, in April, asked the State to finish the trial in the matter in a time-bound manner.
The State had told the Court that the trial would very likely proceed in an expeditious manner and will be completed within 6 months and hence, there was no need to release Asaram Bapu on bail.
Two separate rape cases are pending against Asaram Bapu in the States of Gujarat and Rajasthan. His son Narayan Sai is also facing trial for allegedly raping a Surat-based woman who was his father’s disciple between 2002 and 2005.
Source: ANI
