2001 AIR SCW 3377 ::2001 ALL. L. J. 2358 ::2001 CriLR(SC&MP) 596 ::2001 (9) SCC 121 ::(2002) 33 ScCriR 425 ::2001 CriLR(SC MAH GUJ) 596 ::(2001) 2 AndhLT(Cri) 359 ::(2001) 4 Crimes 267 ::(2001) 7 JT 178 (SC)

Supreme Court Of India

(From : Allahabad)*

Hon'ble Judge(s): K. T. Thomas, S. N. Variava , JJ

Criminal P.C. (2 of 1974) , S.437— Bail - Person previously convicted of offences punishable with life imprisonment - Release on bail - Reasonable ground/Special reasons for, must exist - 2nd respondent previous convict in murder case killed deceased who had appeared as eye-witness - 2nd respondent applied for bail - Co-accused absconding - Despite some of witnesses retracting their statement, there were eye-witnesses assigning specific role to 2nd respondent in murder of deceased - There is reasonable ground to believe that 2nd respondent has committed offence - Order granting him bail on medical grounds - Illegal - Medical treatment can be sought from jail authorities. (Para 11 12)