January 18, 2025 9:17 am

Anticipatory Bail

Accused without first successfully assailing the order declaring him as a proclaimed offender, could not have proceeded to seek anticipatory bail.

Bysclaw

Sep 5, 2023

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By sclaw

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Anticipatory Bail Bail Granted

Penal Code, 1860 (IPC) — Section 306 —Abetment of Suicide — The appellant sought anticipatory bail after the High Court rejected her plea — The State of Punjab acknowledged her participation in the investigation and stated no further custodial interrogation was needed — The Supreme Court granted her anticipatory bail, considering the State of Punjab’s submission that she cooperated with the investigation — The decision was based on the recognition that custodial interrogation was no longer necessary and that anticipatory bail would be appropriate — The Supreme Court concluded that appellant should be granted anticipatory bail, subject to any conditions imposed by the Trial Court — The State would retain the right to seek bail cancellation if conditions were violated.

Jan 11, 2025 sclaw

Anticipatory Bail

Anticipatory bail should not be granted routinely, especially in serious offenses like murder, and that courts must consider the severity of the charges, the evidence, and the materials on record, including the charge sheet Penal Code, 1860 (IPC) — Section 302 — Murder — The Supreme Court overturned the Patna High Court’s decision to grant anticipatory bail to respondents in a murder case — The case originated from an incident where the appellant’s nephew was allegedly set on fire by the respondents — The court emphasized that anticipatory bail should not be granted mechanically, particularly in severe offenses like murder, and the High Court had erred in not considering the gravity of the charges and the evidence, including the charge sheet which stated that the case against the accused persons was found to be true — The Supreme Court directed the respondents to surrender to the trial court and apply for regular bail, to be considered on its merits — The Supreme Court’s decision underscores the importance of a thorough review of case details and allegations before granting anticipatory bail, especially in cases of serious crimes.

Dec 28, 2024 sclaw

Anticipatory Bail Bail Granted

Anticipatory bail — Cancellation of — The appellant had his anticipatory bail cancelled without notice due to failure to plant saplings —Whether the cancellation of anticipatory bail without notice was justified The Supreme Court set aside the impugned order and allowed the appeal, granting additional time to plant 500 trees —The anticipatory bail granted to is revived, and he must deposit the cost of saplings with the Forest authorities.

Aug 29, 2024 sclaw

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