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Criminal Procedure Code, 1973 (CrPC) – Sections 437(5) and 439(2)-Bail – Prayer for cancellation – No contravention of conditions of bail – Bail granted in the year 2004 – Now, order for cancellation of bail cannot be passed.
Bysclaw
Apr 22, 2017By sclaw
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A. Prevention of Money Laundering Act, 2002 – Section 19 – Arvind Kejriwal, the appellant, is challenging his arrest by the Directorate of Enforcement on 21.03.2024, which was upheld by the trial court and the High Court of Delhi – The case involves legal pleas concerning the scope and violation of Section 19 of the Prevention of Money Laundering Act, 2002 – The Court is considering granting interim bail to Kejriwal due to the ongoing 18th Lok Sabha General Elections and the importance of his participation as a political leader – The Court is taking a holistic view given the elections and Kejriwal’s role as Chief Minister and a national party leader, despite the serious accusations against him – The Court refers to case law on the power to grant interim bail and emphasizes the peculiarities of the case and the surrounding circumstances – The Court grants interim bail to Arvind Kejriwal until 1st of June 2024, with specific conditions, and states that this should not be seen as an opinion on the merits of the case – Kejriwal is to surrender on 2nd of June 2024 on the following conditions (a) he shall furnish bail bonds in the sum of Rs.50,000/- with one surety of the like amount to the satisfaction of the Jail Superintendent; (b) he shall not visit the Office of the Chief Minister and the Delhi Secretariat; (c) he shall be bound by the statement made on his behalf that he shall not sign official files unless it is required and necessary for obtaining clearance/ approval of the Lieutenant Governor of Delhi; (d) he will not make any comment with regard to his role in the present case; and (e) he will not interact with any of the witnesses and/or have access to any official files connected with the case. B. Bail – The power to grant interim bail is an inherent power of the court, which can be exercised under compelling circumstances and grounds, even when regular bail would not be justified. This power is commonly exercised in a number of cases, including cases involving politicians. C. Bail – The court must consider the peculiarities of each case and the surrounding circumstances when granting interim bail. In this case, the court considered the fact that the appellant, Arvind Kejriwal, was the Chief Minister of Delhi and a leader of one of the national parties, had no criminal antecedents, and was not a threat to society. D. Bail – The court rejected the argument that granting interim bail to politicians sets a precedent for special treatment – The court noted that the decision was based on the peculiarities of the case and the fact that the 18th Lok Sabha General Elections were being held. E. Bail – The court held that imposing conditions on interim bail, such as prohibiting the accused from participating in political activities, directly or indirectly, would breach their fundamental rights – The court deleted the condition imposed by the High Court in a similar case, stating that the appellant shall not be involved in any political activities, directly or indirectly. F. Bail – The court clarified that the grant of interim bail does not express an opinion on the merits of the case or the criminal appeal which is pending consideration before the court.
May 11, 2024
sclaw
“Sanjay Singh Granted Bail on Conditions: Top Court Rejects Precedent Setting in Money Laundering Case” – The Supreme Court set aside the impugned judgment and directed that Sanjay Singh be released on bail, with the terms and conditions to be fixed by the trial court – The Order clarifies that this concession should not be treated as a precedent – Pending applications, if any, were disposed of.
Apr 3, 2024
sclaw
The Court considered the principles of anticipatory bail and the role of the accused, noting that the prime accused had been granted bail and the appellant’s role was secondary – The Court analyzed the factors to be considered for anticipatory bail, as laid out in previous judgments, focusing on the nature of the accusation and the role of the accused – The Supreme Court confirmed the order granting anticipatory bail to Petitioner, setting aside the order of cancellation, with the condition of cooperation in the investigation and trial.
Mar 26, 2024
sclaw