AIROnline 2025 SC 594

Supreme Court Of India

(From : AIROnline 2024 RAJ 1101)

Hon'ble Judge(s): Vikram Nath, Sanjay Karol, Sandeep Mehta , JJJ

Criminal P.C. (2 of 1974) , S.439— Constitution of India , Art.136— Punjab and Haryana High Court Rules and Orders (1966) , R.5, Chap.1A(b)— Expunction of adverse remark - Prayer for - Appellant, a Judicial Officer challenged High Court's strictures passed against him while rejecting a bail application of an accused in a serious criminal case - Appellant had granted bail on principle of parity but mistakenly overlooked the criminal antecedents of accused - High Courts should ordinarily refrain from passing strictures against judicial officers - High Court criticized him without giving him a chance to explain and relied on a precedent case that was later overruled - Observations of High Court were expunged - Recommendations were given to all High Courts to adopt rules requiring disclosure of past criminal cases of accused in bail applications. AIROnline 2024 RAJ 1101-Reversed (Para 18 20 21 23) .....