Supreme Court of India Judgements

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Category: Bail Declined

Bail Declined

Dowry death – Cancellation of Anticipatory Bail of in-laws of the deceased- Grant of anticipatory bail in such a serious offence would operate to obstruct the investigation – It is a well settled principle of law that the setting aside of an “unjustified, illegal or perverse order” granting bail is distinct from the cancellation of bail – Investigation transferred to CBI

Dec 17, 2020 sclaw

SUPREME COURT OF INDIA FULL BENCH DR. NARESH KUMAR MANGLA — Appellant Vs. SMT. ANITA AGARWAL AND OTHERS ETC. — Respondent ( Before : Dr. Dhananjaya Y. Chandrachud, Indu Malhotra…

Bail Declined

Cr P C, 1973 – Section 167(2) – Default bail – Right of – No other condition of deposit – Where the investigation is not completed within 60 days or 90 days, as the case may be, and no chargesheet is filed by 60th or 90th day, accused gets an “indefeasible right” to default bail

Oct 18, 2020 sclaw

SUPREME COURT OF INDIA FULL BENCH SARAVANAN — Appellant Vs. STATE REPRESENTED BY THE INSPECTOR OF POLICE — Respondent ( Before : Ashok Bhushan, R. Subhash Reddy and M.R. Shah,…

Bail Declined

(IPC) – Ss 304B, 498A and 406 – Dowry Prohibition Act, 1961 – Ss  3 and 4 – Wife commits suicide due to dowry harassment, cruelty & torture by husband – H C granted bail to husband – Appeal by father of victim. Impugned order set aside husband directed to surrender – Bail bonds cancelled.

Aug 14, 2020 sclaw

SUPREME COURT OF INDIA DIVISION BENCH PREET PAL SINGH — Appellant Vs. THE STATE OF UTTAR PRADESH AND ANOTHER — Respondent ( Before : Arun Mishra and Indira Banerjee, JJ.…

Bail Declined

Decided on : 05-12-2019 Criminal Procedure Code, 1973 (CrPC) – Sections 161 and 439 – Penal Code, 1908 (IPC) – Sections 147, 148, 149, 302 and 397 – Murder – Common intention – Bail granted by High Court – Appeal against – Merely recording “having perused the record” and “on the facts and circumstances of the case” does not sub-serve the purpose of a reasoned judicial order.

Dec 8, 2019 sclaw

SUPREME COURT OF INDIA DIVISION BENCH MAHIPAL — Appellant Vs. RAJESH KUMAR @ POLIA AND ANOTHER — Respondent ( Before : Dr Dhananjaya Y Chandrachud and Hrishikesh Roy, JJ. )…

Bail Declined

Criminal Law–Bail–Grant of–Though detailed examination of the evidence and elaborate documentation of the merits of the case is to be avoided by the Court while passing orders on bail applications, yet a court dealing with the bail application should be satisfied as to whether there is a prima facie case, but exhaustive exploration of the merits of the case is not necessary

Jan 26, 2019 sclaw

2009(1) LAW HERALD (SC) 284 IN THE SUPREME COURT OF INDIA Before  The Hon’ble Mr. Justice  Arijit Pasayat The Hon’ble Mr. Justice  Mukundakam Sharma Criminal Appeal No. 1893 of 2008…

Bail Declined

COMPLAINANT HAS NOT TO WAIT FOR MISUSE OF BAIL ORDER CAN STRAIGHTWAY CHALLENGE IT–Cancellation of Bail–Complainant can always question the order granting bail if the said order is not validly passed–It is not as if once a bail is granted by any Court, the only way is to get it cancelled on account of its misuse–Bail order can be tested on merits also–Complainant could question the merits of order granting bail– Penal Code, 1860, Section 302–Criminal Procedure Code, 1973, Section 439(2).         

Dec 31, 2018 sclaw

2009(1) LAW HERALD (SC) 72   IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Tarun Chatterjee The Hon’ble Mr. Justice V.S. Sirpurkar Criminal Appeal No. 2087 of…

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