Section 438 of CrPC Archives

If there is apprehension of arrest even after issuance of notice u/s 41A of CrPC, it cannot be said that anticipatory bail is not maintainable: Andhra Pradesh HC

“Petitioner submitted that, he is aged about fifty-eight years and has undergone several surgeries including a stunt to his heart.”

Case Briefs High Courts

‘No allegations of tampering with evidence or threatening any person’: Delhi HC grants anticipatory bail to accused persons u/s 336 and 436 of IPC

“Applicants herein have joined investigation, as and when directed by the IO and there are no allegations of tampering with evidence or threatening any person associated with the case.”

Case Briefs High Courts

‘Incidents of sexual exploitation in this case unveiled a troubling reality’: Delhi HC denies anticipatory bail to husband accused of sexually abusing his wife

“Considering the gravity of the offence committed by the husband, and the thought process that, as a husband, he was entitled to sexually, physically, and economically abuse his wife to the extent as mentioned in the complaint, goes against the very intent of the law of this country.”

Case Briefs High Courts

Allahabad High Court| Anticipatory bail is a statutory right not a Constitutional right; Successive anticipatory bail application not maintainable

Allahabad high Court: In a second anticipatory bail application for offences under Sections 363, 366, 376 of the Penal Code,

Case Briefs High Courts

Ker HC | Plea for anticipatory bail rejected in view of S. 18 of SC/ST (Prevention of Atrocities) Act

Kerala High Court: Shircy V., J. dismissed this petition filed under Section 438 of the Code of Criminal Procedure, 1973. The petitioner,

Case Briefs High Courts

Ker HC | Anticipatory bail granted to the accused in a case under under S. 498-A IPC, observing the matter is purely matrimonial

Kerala High Court: N. Anil Kumar, J. allowed this application for anticipatory bail under Section 438 of the Code of Criminal Procedure,