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Offence of corruption – Accused as M.L.A. and former minister facing prosecution under Section 13(2) of Prevention of Corruption Act – Apprehension by C.B.I. that he would influence witnesses – Apprehension reasonable considering high position of accused – Not entitled for pre-arrest bail.
Bysclaw
May 29, 2017![](https://sclaw.in/wp-content/uploads/2017/04/Bail.jpg)
By sclaw
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Criminal Law – Double Murder – The case involves multiple criminal appeals against bail granted by the Allahabad High Court to accused in a double murder – The main issue is whether the High Court was justified in granting bail to the accused considering the seriousness of the offence and the stage of the trial -The appellant-complainant argued that the accused have a history of criminal activity, were the aggressors in the incident, and there is a risk of them tampering with witnesses – The accused-respondents assured they would not abscond and would cooperate with the trial, highlighting their permanent residence in the village – The Supreme Court quashed the bail orders, directing the accused to surrender, and emphasized that the observations made are not an opinion on the merits of the matter – The Court found that the High Court did not adequately consider the seriousness of the offense, the role of the accused, and their criminal antecedents – The Supreme Court applied established legal principles for bail consideration, focusing on the nature of the accusation, the gravity of the offense, and the likelihood of influencing the trial – The Supreme Court concluded that the respondents do not deserve bail and set aside the High Court’s orders, with a provision for the accused to apply for bail under new circumstances at a later stage.
Jul 5, 2024
sclaw
Bail — The Supreme Court has disposed of two petitions filed by Manish Sisodia, challenging an order passed by the High Court of Delhi in Bail Application Nos. 1557 and 1559 of 2024 — The court has granted liberty to Sisodia to move a fresh application for bail in case of change in circumstances or if the trial is protracted and proceeds at a snail’s pace in the next three months — The court has clarified that the observations made in the judgment are only for the disposal of the present appeals and will not influence the trial court on the merits of the case, which will proceed in accordance with law and be decided on the basis of the evidence led — The court has also noted that all disputed factual and legal issues are left open — The Solicitor General has assured that the investigation will be concluded and the final complaint/charge sheet will be filed expeditiously, and at any rate on or before 03.07.2024, after which the trial court will be free to proceed with the trial.
Jul 4, 2024
sclaw
Penal Code, 1860 (IPC) – Sections 147, 148, 302, 149 and 120B – Cancellation of Bail – The complainant’s son was allegedly murdered by the accused (along with others) in a property dispute – Five accused were convicted of murder and other charges, with two others acquitted – The High Court granted bail to three accused (‘A’, ‘C’, and ‘R’) considering their long incarceration and bail granted to two co-accused. – The complainant argues against bail, fearing threats from the accused who are “dreaded criminals.” – He highlights that the High Court wasn’t aware that two accused (‘C’ and ‘R’) allegedly killed a police officer while on trial, further demonstrating their violent nature – The Court acknowledges the oversight of not presenting details about the police officer’s murder to the High Court – The Court cancels bail for ‘C’ and ‘R’ due to their subsequent criminal act – The Court upholds bail for ‘A’ (not involved in the police officer’s murder).
Apr 28, 2024
sclaw