- (1.) These applications have been filed by Mr. Subrata Roy Sahara and Mr. Ashok Roy Choudhary presently lodged in the Tihar jail seeking provisional/temporary release of the applicants from custody for a period of three weeks on such terms and conditions as may be stipulated by this Court to enable them to perform the funeral and other rites of late Smt. Chhabi Roy, mother of Mr. Subrata Roy Sahara.
(2.) Mr. Kapil Sibal, learned senior counsel appearing for the applicants, submits that Smt. Chhabi Roy, mother of the applicant-Subrata Roy Sahara aged about 95 years old and ailing for some time, has passed away today at about 1.30 a.m. He submits that the applicants are required to perform the last rites of the deceased and other ceremonies connected therewith. He submits that the applicants could be permitted to do so on such terms and conditions as this Court may deem fit and proper.
(3.) Mr. Arvind Datar, learned senior counsel appearing for SEBI fairly concedes that in the light of the bereavement in the family, the applicants' prayer for temporary release from jail could be considered on suitable terms and conditions to be stipulated by this Court.;