AIROnline 2025 SC 617

Supreme Court Of India

(From : Bombay)

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

Criminal P.C. (2 of 1974) , S.439, S 438— Anticipatory bail - Cancellation of - Prayer for - Offences of criminal house trespass, damaging property and voluntarily causing hurt - Allegation that in the garb of an ex parte interim injunction in his favour, accused, by employing henchmen, attempted to take forcible possession of hotel inherited by his estranged wife from her father - It is settled that anticipatory bail is an exceptional remedy and ought not to be granted in a routine manner - Allegations against accused were grave in nature - Accused had attempted to mislead Court by concealing setting aside of ex parte injunction order - High Court had failed to take into consideration, criminal antecedents of accused - Custodial interrogation of accused was necessary - Accused had flouted conditions of anticipatory bail by threatening witnesses - Anticipatory bail granted to accused was cancelled Anticipatory Bail Application Nos. 3137 of 2023 and 2499 of 2023 dt. 19.06.2024 (Bom)-ReversedAIR 2024 SC 1600-Followed (Para 18 19 20 21) .....