Tripura High Court: The Order passed by the Chief Judicial Magistrate granting bail to the accused was upheld by a Single Judge Bench comprising of S. Talapatra, J. holding that the grounds for cancellation of bail were not made out in the instant petition.

The petition was filed under Section 439 (2) CrPC for cancellation of bail granted to the accused as he was found suffering from the psychotic disorder. The petitioner contended that the accused had killed his parents and sister, he was not in a fit mental condition; and if he was out on bail, he would do more macabre things.

After considering the entire record, the Court did not find any ground for cancellation of bail. The Court, relying on the decision of the Supreme Court passed in State (Delhi Admn.) v.  Sanjay Gandhi, (1978) 2 SCC 411, observed that the cancellation of bail stands on a different footing from the rejection of bail. The Court held that the following grounds are available for cancellation of a bail already granted:

  • if the accused made an attempt to flee from justice;
  • if he tried to tamper with the evidence;
  • if supervening circumstances show that it would no longer be conducive to a fair trial to allow the accused to retain his freedom during the trial;
  • if the order granting bail was without jurisdiction;
  • if there was a wrongful exercise of power by the Magistrate in granting bail.

The Court held that in the instant case, no such allegation was made. In fact, the accused whose bail was sought to be cancelled was still languishing in jail. The Court found no reason to interfere with the impugned order and the petition was, therefore, dismissed holding it to be sans merit. Moreover, it was gathered that the petitioner required proper medical intervention for which orders were made and directions were given to the appropriate Authority.[Kaushik Halder v.  State of Tripura,2018 SCC OnLine Tri 68, dated 10-05-2018]

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