AIROnline 2024 SC 257

Supreme Court Of India

(From : AIROnline 2023 ALL 2287, AIROnline 2023 ALL 2288 and AIROnline 2023 ALL 2289)*

Hon'ble Judge(s): Vikram Nath, Sanjay Kumar , JJ

Constitution of India , Art.134— Criminal P.C. (2 of 1974) , S.389— Suspension of sentence and grant of bail - Legality - Offence of murder - High Court had granted bail to three accused persons taking into consideration incarceration for period of 10 years and grant of bail to co-accused persons -Relevant facts regarding involvement of two accused persons in another murder case and their subsequent conduct, including resistance to arrest and opening fire , was not placed before High Court - Case of co-accused was distinguishable not only with respect to their role in the present case but also because they were not involved in the other murder - Bail granted to two accused persons was cancelled - Bail granted to third accused who was not chargesheeted in the other murder case was not interfered with. AIROnline 2023 ALL 2288-ReversedAIROnline 2023 ALL 2289-ReversedAIROnline 2023 ALL 2287-Affirmed (Para 11 12 13 14) .....