Bombay HC grants interim bail to accused; doubts compliance of law by police
The Court stated that the allegations against the police officers are serious, and the latter need to respond to them.
Interim bail
[Excise Policy Case] Delhi Court denies plea of BRS leader K Kavitha seeking interim bail on ground of her son’s exam
The Enforcement Directorate has claimed that Kavitha is linked to a “South Group” lobby of liquor traders who were trying to play a larger role under the excise policy.
Supreme Court grants interim bail to ED officer Ankit Tiwari in bribery case
The Enforcement Officer Ankit Tiwari was accused of an offence punishable under Section 7(a) of the Prevention of Corruption Act, 1988.
[Bumble Relationship] | Delhi Court grants bail to a man accused of rape under section 376 IPC
While considering the complexities introduced by dating apps like Bumble, the court balanced the need for bail with the imperative of upholding the integrity of the trial process.
‘Life threatening nature of cardiac issues cannot be equated with other illnesses’; Delhi HC grants three months interim bail to PMLA accused having severe medical issues
“Each passing moment in the face of cardiac distress is fraught with the peril of irreversible harm, and in case of any eventuality that may occur in applicant not getting proper and specialised treatment, this Court will have to bear the weight of regret.”
‘Accused deemed to be in constructive custody of Court when released on Interim bail’: Orissa HC
“The Court noted that “while passing the impugned order the Trial Court re-examined the allegations on merit and virtually sat in appeal over the order and rendered the order passed by the High Court nugatory.”
Andhra Pradesh High Court grants four weeks interim bail on medical ground to N. Chandrababu Naidu in Skill Development Case
“It is this Court’s steadfast belief that a patient in need of medical attention should be granted immediate, effective, and comprehensive treatment. Additionally, the choice of the medical facility for treatment should remain with the patient.”
Delhi High Court grants eight-days interim bail to POCSO accused for participating in his brother’s last rites
“The applicant is granted interim bail for a period of eight days from the date of his release, subject to his furnishing personal bond in the sum of Rs.50,000 with one surety of the like amount, to the satisfaction of the Trial Court.”
Delhi Court grants two-days interim bail to Brij Bhushan in a sexual harassment case
“BJP MP and former Wrestling Federation of India (WFI) chief Brij Bhushan Sharan Singh has been granted interim bail by Delhi’s Rouse Avenue Court in the case of alleged sexual harassment of six female wrestlers. His secretary Vinod Tomar is also granted bail by the Delhi Court.”
173 Kg Ganja Recovery Case: Supreme Court grants interim bail on medical grounds
Supreme Court advised the petitioner to secure appropriate treatment for spinal disorder during the given period of 6 weeks.
Lakhimpur Kheri Violence: Supreme Court extends Interim Bail granted to Ashish Mishra
Supreme Court had earlier granted Ashish Mishra interim bail on 25-01-2023.
Madras High Court denies interim bail to Tamil Nadu Minister Senthil Balaji; Allows him shifting to Hospital for bypass surgery
The action came following the Supreme Court’s decision, wherein the Court allowed the appeals arising out of the order for de novo investigation and set aside the directions issued in the original petition for de novo investigation. Further, the Court allowed the ED to continue its investigation.
Police should verify pendency of bail application for interim orders before arresting a person: Kerala High Court
Kerala High Court found the instant bail application to be infructuous, since it was filed under Section 438 of CrPC, and the petitioner was already arrested.
Supreme Court grants interim bail to Ex-Encounter Specialist Pradeep Sharma
Supreme Court allowed the interim bail to Pradeep Rameshwar Sharma in Mansukh Hiren murder case to attend to the treatment of his ailing wife for reversal of Gastric Bypass surgery.
Delhi High Court refuses interim bail to Manish Sisodia; Allowed to meet wife for a day; No media interaction, No phone or internet
The petitioner was seeking interim bail for a period of six weeks in a case registered for the offences punishable under Sections 3 & 4 of the Prevention of Money Laundering Act, 2002 on the ground of illness of his wife Mrs. Seema Sisodia.
Supreme Court | Interim bail to AAP leader Satyendar Jain for 6 weeks on medical grounds
As per reports, Jain was admitted to ICU on Thursday after collapsing in the prison due to dizziness.
Supreme Court grants bail to the accused for economic offences under PMLA on having served 50% of his sentence
The petitioner had contended that on account of his wife’s death, he was released on interim bail and had duly complied with all the conditions and had timely surrendered himself. The petitioner had also mentioned the fact that the two main accused in the case were enlarged on bail three years ago who were residents of Kanpur, Uttar Pradesh.
Supreme Court grants interim bail to Ashish Mishra in Lakhimpur Kheri Case
Supreme Court grants interim bail to Ashish Mishra, son of Union Minister Ajay Mishra in an unfortunate and grave incident at Lakhimpur Kheri which led to the loss of eight lives, consisting of four protesting farmers, one journalist and three others
Interlocutory order in one case cannot be treated as precedent for cancellation of bail of accused in other cases: Supreme Court
Supreme Court has ordered that the Rajasthan High Court's impugned order being interlocutory in nature, shall not be treated as precedent for cancellation of bail granted to the petitioner in other cases, and the question of law was kept open to be decided in an appropriate case.
Bombay High Court grants interim bail to former Chairman Videocon Group, Venugopal Dhoot for his arrest being in violation of Section 41, 41-A CrPC
Merely by mentioning in the arrest memo that the petitioner has been inconsistent in his statements before the Investigating Officer and has kept on changing his versions and as such, has not co-operated with the investigation in disclosing full and true facts, is not sufficient and the same cannot be a ground of arrest as it is unacceptable and contrary to the mandate of Section 41(1)(b)(i)&(ii) from (a) to (e) of the CrPC.