Bail Granted

Basic rule of criminal justice system is “bail, not jail”- Right to life and personal liberty- HELD the High Court should not foreclose itself from the exercise of the power when a citizen has been arbitrarily deprived of their personal liberty in an excess of state power.

sclaw

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Bail Granted

(CrPC) – Section 438 – Anticipatory bail – Delay in lodging of FIR – Many a time, delay may not be fatal to the criminal proceedings. However, it always depends upon the facts and circumstances of each case – However, at the same time, a long delay like 29 years as in the present case can certainly be a valid consideration for grant of anticipatory bail.

sclaw
Bail Granted

DEFAULT BAIL – the magistrate ought to inform the accused of the availability of the indefeasible right u/S 167(2) CrPC once it accrues, without any delay.HELD Irrespective of the seriousness of the offence and the reliability of the evidence available, filing additional complaints merely to circumvent the application for default bail is an improper strategy.

sclaw