2012 (4) AIR Kar R 238 ::(2013) 1 HinduLR 662 ::(2013) 2 AllCriLR 708

Karnataka High Court

Hon'ble Judge(s): Anand Byrareddy , J

( A ) Criminal P. C. (2 of 1974) S. 439 , 437 — Cancellation of bail — Validity — Magistrate granted bail to accused alleged to have had committed offences u/Ss. 498-A and 304-B of Penal Code — Bail was cancelled by Sessions Court merely on ground of Magistrate’s not having jurisdiction to grant bail for offences of such nature — Sessions Court gave no reason as to why bail should not be granted — Magistrate had granted bail after addressing circumstances — Cancellation of bail not proper and bail granted by Magistrate restored. AIR 2001 SC 1444, 1995 (1) SCC 349, Distinguished. ILR 2000 Kar 2657, AIR 1997 SC 987, 1983 (1) Kar LJ 524, AIR 1984 SC 372, 1999 Cri LJ 4063, 2000 (2) Crimes 331, 2001 (2) Crimes 190, 2000 Cri LJ 4264 and AIR 2010 SC 91, Relied on. (Paras17)