AIR 2008 SUPREME COURT 2318 ::2008 AIR SCW 3677 ::(2008) 1 CriLR(Raj) 475 ::(2009) 1 BomCR(Cri) 178 ::(2008) 2 DLT(CRL) 700 ::(2008) 2 CurCriR 348 ::(2008) 3 AllCriR 3116 ::2008 CriLR(SC&MP) 475 ::2008 (5) SCC 66 ::2008 (2) SCC(Cri) 508 ::2008 (3) RecCriR 868 ::(2008) 6 Scale 407 ::2008 CriLR(SC MAH GUJ) 475 ::2008 (3) AllCriLR 858 ::2008 (2) CalLJ 123 ::(2008) 3 ChandCriC 93 ::2008 (3) GujLR 2310 ::2008 (4) Cri RJ 723 ::(2008) 3 Mh LJ (Cri) 1 ::2008 (40) OCR 506 ::(2008) 2 JCC 1330 (SC) ::2008 (2) JCC 1330 ::2008 All MR(CRI) 1988 ::2008 (6) SRJ 165

Supreme Court Of India

(From : Gujarat)*

Hon'ble Judge(s): Arijit Pasayat, P. Sathasivam, Aftab Alam , JJJ

(A) Criminal P.C. (2 of 1974) , S.437— Bail - Grant of - No appeal against order of grant of bail can be filed - Use of expression "appeal in respect of an order of bail" in some judgments is in sense that one can more higher Court. (Para 8 9) (B) Criminal P.C. (2 of 1974) , S.437(1)(i), S.439— Bail - Conditions laid down in S.437(1)(i) are sine qua non for granting bail even u/S.439. 2004 AIR SCW 1581, Foll. (Para 11) (C) Criminal P.C. (2 of 1974) , S.439(2)— Bail - Cancellation of - Application for - Re-appreciation of evidence as done by Court granting ball is to be avoided - However, Court can consider whether irrelevant materials were taken into consideration. AIR 1978 SC 961, AIR 1984 SC 372, 1992 AIR SCW 2621, 1995 (1) SCC 349, 2004 (13) SCC 617, 2004 AIR SCW 527, 2005 AIR SCW 2034, 2005 AIR SCW 4763 and 2005 AIR SCW 1103, Rel. on. (Para 12) (D) Criminal P.C. (2 of 1974) , S.437, S.439(2)— Bail - Parameters for grant of bail and cancellation of bail are different. (Para 8) ....