AIROnline 2025 SC 127

Supreme Court Of India

(From : Allahabad)

Hon'ble Judge(s): Vikram Nath, Sandeep Mehta , JJ

(A) Criminal P.C. (2 of 1974) , S.439(2)— Constitution of India , Art.134— Cancellation of bail - Prima facie case - Offences of cruelty and dowry death - Material on record showed that father-in-law and mother-in-law of deceased had principal role in pressurising her with repeated demands for expensive items and subjecting her to relentless cruelty - Gravity of allegations, ranging from demands for costly gifts to infliction of brutal injuries, demonstrated strong prima facie case against them - Permitting in-laws to remain at large would run counter to ends of justice, especially when evidence showed probable nexus between their persistent dowry demands, physical cruelty and deceased's death - Bail was cancelled. CRMBA No. 4876/2024,D/-07-05-2024 (ALL)-Partly Reversed (Para 12 13) (B) Criminal P.C. (2 of 1974) , S.439— Constitution of India , Art.134— Bail - Grant of - Personal and education circumstances of accused - Offences of cruelty and dowry death - Accused persons were sisters-in-law of deceased whose role seemed to be less direct - One had recently married and begun new life, while other was young, pursuing Bachelor of Arts degree and working as teacher - Leniency was extended by not interfering with ba....