2000 ALL. L. J. 2113 ::(2000) 28 AllCriR 1374 ::(2000) AllCriC 811 ::(2001) 1 RecCriR 502 ::(2001) 2 AllCriLR 439 ::(2000) 2 EFR 114

Allahabad High Court

Hon'ble Judge(s): B. K. Rathi , J

(A) Criminal P.C. (2 of 1974) , S.482, S.439(2)— Inherent powers - Scope - Party aggrieved by order granting bail to other party - Can seek cancellation of bail under S. 439(2) only after that person is actually released from jail custody - Invoking inherent power to quash bail order prior to his release - Not inhibited by S. 439(2). (Para 6) (B) U.P. Dacoity Affected Areas Act (31 of 1983) , S.10— Bail - Grant of - No finding recorded in bail order that applicant was entitled to bail in terms of mandate of S. 10 of Act - Bail granted is liable to be cancelled. 1999 ACC 643, Foll. (Para 7)