Bail Declined Archives - Page 6 of 12 - Supreme Court of India Judgements

June 3, 2026 9:13 am

High Court has not considered the seriousness and gravity of the offence alleged against the respondent – High Court has also not noticed and/or considered that a non-bailable warrant was issued against accused and thereafter, he was arrested in the year 2021 – Order releasing respondent is hereby quashed and set aside – Appeal allowed.

Oct 5, 2022 sclaw

SUPREME COURT OF INDIA DIVISON BENCH BOHATTI DEVI — Appellant Vs. THE STATE OF UTTAR PRADESH AND ANOTHER — Respondent ( Before : M.R. Shah and Krishna Murari, JJ. )…

Bail Declined

Cancellation of Bail – Murder – Land dispute – Prior enmity – at the spot the accused persons named in the FIR attacked them and in the said incident brother of the informant died and other persons were seriously injured – Bail cancelled – Appeal allowed.

Sep 20, 2022 sclaw

SUPREME COURT OF INDIA DIVISON BENCH YASHPAL SINGH — Appellant Vs. STATE OF UTTAR PRADESH AND ANOTHER — Respondent ( Before : M.R. Shah and Krishna Murari, JJ. ) Criminal…

Bail Declined

Murder – Bail – Cancellation of – As per the settled position of law, gravity and seriousness of the offence is a relevant consideration for the purpose of grant of bail – Role attributed to accused is catching hold of the deceased and the main role of causing injuries to the deceased is assigned to the co accused – Appeal allowed.

Sep 20, 2022 sclaw

SUPREME COURT OF INDIA DIVISON BENCH NITU KUMAR — Appellant Vs. GULVEER AND ANOTHER — Respondent ( Before : M.R. Shah and Krishna Murari, JJ. ) Criminal Appeal No. 1547…

Bail Declined Murder

Cancellation of bail – Grounds on which the said co-accused was released on bail and the grounds on which the present respondent is released on bail are same – Once the bail in favour of co-accused has been cancelled by this Court, the bail in the present case also requires to be cancelled – Bail cancelled.

Sep 13, 2022 sclaw

SUPREME COURT OF INDIA DIVISON BENCH JOSEPH JOHNSON N. MAITHKURI — Appellant Vs. SUBRAHMANYA AND ANOTHER — Respondent ( Before : M.R. Shah and Krishna Murari, JJ. ) Criminal Appeal…

Bail Declined

Appeal against grant of anticipatory bail HELD It is a peremptory direction affecting a third party. The adverse impact of the direction goes to the very livelihood of the appellant. It has also civil consequences for the appellant. Such a peremptory direction and that too, without even issuing any notice to the appellant was clearly unjustified

Aug 16, 2022 sclaw

SUPREME COURT OF INDIA DIVISON BENCH KANCHAN KUMARI — Appellant Vs. THE STATE OF BIHAR AND ANOTHER — Respondent ( Before : K.M. Joseph and Hrishikesh Roy, JJ. ) Criminal…

Bail Declined

Considering the seriousness of the offences alleged, this was not a fit case for grant of anticipatory bail, when according to the State, recoveries are yet to be made and the respondent has not extended full cooperation in the investigation – Appeal allowed.

Jul 17, 2022 sclaw

SUPREME COURT OF INDIA DIVISON BENCH SADHNA CHAUDHARY — Appellant Vs. THE STATE OF RAJASTHAN AND ANOTHER — Respondent ( Before : Ajay Rastogi and Vikram Nath, JJ. ) Criminal…

Bail Declined

Bail Canceled – (CrPC) – S 439 – Cancellation of bail cannot be limited to the occurrence of supervening circumstances – Inherent powers and discretion to cancel the bail of an accused even in the absence of supervening circumstances

Jul 3, 2022 sclaw

SUPREME COURT OF INDIA FULL BENCH DEEPAK YADAV — Appellant Vs. STATE OF U.P. — Respondent ( Before : N.V. Ramana, CJI, Krishna Murari and Hima Kohli, JJ. ) Criminal…

Bail Declined

Questions of the grant of bail concern both liberty of individuals undergoing criminal prosecution as well as the interests of the criminal justice system in ensuring that those who commit crimes are not afforded the opportunity to obstruct justice.

May 24, 2022 sclaw

SUPREME COURT OF INDIA DIVISON BENCH MEENA DEVI — Appellant Vs. THE STATE OF U.P. AND ANOTHER — Respondent ( Before : Dr. D. Y. Chandrachud and Hima Kohli, JJ.…

Bail Declined

Rape – Cancellation of bail – Brazen conduct of the accused has evoked a bona fide fear in the mind of the complainant that she would not get a free and fair trial if he remains enlarged on bail and that there is a likelihood of his influencing the material witnesses – Bail order deserves to be set aside

May 8, 2022 sclaw

SUPREME COURT OF INDIA FULL BENCH MS. P. — Appellant Vs. THE STATE OF MADHYA PRADESH AND ANOTHER — Respondent ( Before : N.V. Ramana, CJI, Krishna Murari and Hima…

Bail Declined

Questions of the grant of bail concern both liberty of individuals undergoing criminal prosecution as well as the interests of the criminal justice system in ensuring that those who commit crimes are not afforded the opportunity to obstruct justice – Bail cancelled.

Apr 23, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH MANISHA — Appellant Vs. STATE OF RAJASTHAN AND ANOTHER — Respondent ( Before : N.V. Ramana and Krishna Murari, JJ. ) Criminal Appeal No.…

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Constitution

Allotment of Land — Irregularity — Public Interest Litigation — Demolition vs. Regularisation — The court must balance the wrong committed with the current reality and socio-economic consequences — Demolition of a fully operational commercial complex, involving significant investment, employment, and tax revenue, may not serve public interest if financial restitution is possible.

Jun 2, 2026 sclaw

Service

All India Service (Death-cum-Retirement Benefits) Rules, 1958 — Rule 16(2A) — Voluntary Retirement — Acceptance by Central Government — Central Government has the ultimate authority to accept or reject a Voluntary Retirement (VRS) notice — It is not bound by the State Government’s recommendation and must apply its mind to all relevant facts and circumstances — This power is not unconstrained and is guided by DoPT Guidelines, requiring consideration of pending or contemplated disciplinary proceedings that could lead to a major penalty — The Central Government can accept a VRS request even if a major penalty is possible, but this requires a conscious and well-informed decision — Appeals allowed, order of Central Government rejecting VRS set aside, and matter remitted for fresh consideration.

Jun 2, 2026 sclaw

Environment

Environment Law — Illegal Sand Mining — Supreme Court’s directions for States to file compliance affidavits — Court expresses displeasure at Rajasthan’s lacklustre response and apathy in implementing directions affecting National Chambal Sanctuary — Rajasthan directed to ensure personal presence of senior officers with compliance reports — Court also directs Madhya Pradesh to address issue of unregistered vehicles.

Jun 2, 2026 sclaw

Labour Cases

Casual Labourers (Grant of Temporary Status and Regularisation) Scheme, 1991 — Temporary status casual labourer — Entitlement to pensionary benefits — Held, entitled even in the absence of formal regularisation, provided eligibility criteria under Rule 10(1-B) of CCS (Temporary Service) Rules, 1965, are fulfilled.

Jun 2, 2026 sclaw

Category: Bail Declined

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