AIROnline 2025 SC 425

Supreme Court Of India

(From : AIROnline 2023 Cal 2093)

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

Criminal P.C. (2 of 1974) , S.439— Bail - Cancellation of - Offences under Ss.143, 144, 147, 148, 149, 427, 326, 376 read with 511 and 34 of the IPC - Accused were involved in a violent attack in which assailants led by a local ruling party leader vandalized house of complainant, a supporter of rival political party, assaulted his family, and molested his wife - Allegations aimed at silencing political dissent were grave in nature and shocking to conscience - FIR was registered only after the High Court directed a CBI probe, and the accused had not cooperated with the investigation - Considering nature and gravity of offences which were an attack on roots of democracy and likelihood of accused adversely affecting a fair trial, bail was cancelled. AIROnline 2023 Cal 2093-ReversedAIROnline 2023 Cal 2094-Reversed (Para 14 15 17 19 20 21 22) .....