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Supreme Court Of India

(From : Madhya Pradesh)

Hon'ble Judge(s): R. V. Raveendran, J. M. Panchal , JJ

(A) Criminal P.C. (2 of 1974) , S.436, S.437— Bail - Bailable offence vis-a-vis non bailable offence - In case of bailable offence, there is no question of discretion in granting bail. (Para 6) (B) Criminal P.C. (2 of 1974) , S.436, S.482— Bail - No express provision in Code prohibiting Court from re-arresting an accused released on bail - However, High Court in exercise of inherent powers can cancel bail bond. (Para 7) (C) Criminal P.C. (2 of 1974) , S.436— Penal Code (45 of 1860) , S.500— Constitution of India , Art.14— Bail - Release of person accused of bailable offence such as defamation - Court is not bound to issue notice to complainant and hear him - Cancellation of bail on ground that complainant was not heard and thus principles of natural justice were violated - Not proper. Cri. Revn. Petn. No. 1362 of 2006, D/-24-03-2008 (MP), Reversed. (Para 8 10 11) .....