Supreme Court: The bench of Dr. DY Chandrachud and MR Shah, JJ has granted bail to former Unitech MD Sanjay Chandra after he told the Court that both his parents, who are 81 years and 78 years of age respectively, have tested positive for Covid-19 and have been hospitalised.

Senior Advocate Mukul Rohatgi, appearing for Chandra, told the Court that

“The applicant has stated that his spouse is presently abroad and has been unable to return due to the lock down. The brother of the applicant, Ajay Chandra, is also in judicial custody.”

Considering the facts and circumstances, the Court said,

“a case for the grant of interim bail has been made out on humanitarian grounds since both the parents of the applicant have tested positive for COVID-19 and having regard to their advanced age.”

The Court, hence, released Chandra on interim bail for a period of thirty days from the date of his actual release, subject to the following conditions:

  • The passport of the applicant shall be deposited with the trial court
  • The applicant shall report on every Sunday before the nearest local police station;
  • The applicant shall furnish bail bonds of Rs 1 lakh to the satisfaction of the trial court; and
  • The applicant shall surrender immediately on the expiry of the period of thirty days specified above.

[Bhupinder Singh v. Unitech Limited, 2020 SCC OnLine SC 559 , order dated 07.07.2020]


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