Bail—Cancellation of—Cancellation of bail should not be done in a routine manner.
2007(2) LAW HERALD (SC) 1911 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Dr. Arijit Pasayat The Hon’ble Mr. Justice S.H. Kapadia Criminal Appeal No.…
Bail—Grant of—In granting bail in non-bailable offence, the primary consideration is the gravity and the nature of the offence. Bail—Grant of—While deciding bail, Court cannot go into the question of credibility and reliability of the witness put up by prosecution.
2007(2) LAW HERALD (SC) 1885 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice H.K. Sema The Hon’ble Mr. Justice Lokeshwar Singh Panta Civil Appeal No. 651…
Bail–Grant of–Recording of Reasons–The trend to virtually write a judgment while disposing of an application for grant of bail must be discouraged.
2007(2) LAW HERALD (SC) 1766 IN THE SUPREME COURT OF INDIA Before The Honb’ble Mr. Justice B.P. Singh The Honb’ble Mr. Justice H.S. Bedi Petition for Special Leave to…
Bail—While dealing with bail application commenting on evidentiary value of evidence on record; not permissible.
2007(2) LAW HERALD (SC) 1540 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Dr. Arijit Pasayat The Hon’ble Mr. Justice Lokeshwar Singh Panta Criminal Appeal…
mposition of condition – Allegations of misappropriation of stock – Relevant aspect not gone into by High Court – Condition of depositing of Rs. 10,00,000/- – Not supported by reasons – Order set aside – Matter remitted for fresh consideration.
AIR 2007 SC 136 : (2006) 4 ARBLR 247 : (2007) CriLJ 303 : (2006) 12 SCALE 210 : (2006) 12 SCC 433 : (2006) 8 SCR 770 Supp…
Bail—Fake stamp papers—Accused helped Telgi in jail in contravention of prior rules—Bail granted.
2007(2) LAW HERALD (SC) 1249 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Chief Justice K.G. Balakrishnan The Hon’ble Mr. Justice R.V. Raveendaran Criminal Appeal No. 574…
Bail—Counterfeit Stamp Case—Appellant has already been in jail for maximum punishment–Fit case for grant of bail.
2007(2) LAW HERALD (SC) 1189 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice K G Balakrishnan The Hon’ble Mr. Justice R. V. Raveendran Criminal Appeal No.…
Section 439-Prosecution under MCOCA – Consideration of evidence – Permissibility – Courts need not to consider evidence meticulously to arrive at a positive finding as to commission of offence under Section 3(2) or Section 24 of MCOCA.
2007) CriLJ 782 : (2006) 13 SCALE 256 : (2007) 1 SCC 242 : (2006) 10 SCR 381 Supp SUPREME COURT OF INDIA CHENNA BOYANNA KRISHNA YADAV — Appellant…
Criminal Procedure Code, 1973 (CrPC) – Sections 167, 437(5) and 439(2) – Bail – Default of prosecution – Bail granted as the prosecution failed to file charge-sheet within stipulated time – Subsequent filing of charge-sheet does not entitle to Court to cancel the bail on the ground of filing of charge-sheet.
AIR 1993 SC 1 : AIR 1992 SC 1 : (1992) CriLJ 3712 : (1992) 6 JT 21 : (1992) 2 SCALE 523 : (1992) 4 SCC 272 :…
Bail—No allegation of Organised Crime— Maximum punishment for alleged offence is three years—Accused in judicial custody for over two years—Bail granted.
2007(1) LAW HERALD (SC) 812 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Chief Justice K.G. Balakrishnan The Hon’ble Mr. Justice D.K. Jain Criminal Appeal No. 183 of…