Sudhir and Ors. v. The State of Maharashtra and Ors. - (Supreme Court) (01 Oct 2015)

Not water under the bridge: anticipatory bail for misappropriation of funds denied

MANU/SC/1095/2015

Criminal

In a case where the Appellants were accused of misappropriating public funds by granting a construction contract to a non-existent contractor, the Supreme Court upheld the order of cancellation of anticipatory bail granted to the Appellants. It considered the bona fide allegations, a stalled investigation and the seriousness of the charges leveled in cancelling anticipatory bail. The judges pointed out the peculiarity that upon grant of bail to the Appellants, it was not the State rather a complainant on whose application the High Court had first interfered.

Relevant : State of A.P. v. Bimal Krishna Kundu and Anr. MANU/SC/0892/1997 Siddharam Satlingappa Mhetre v. State of Maharashtra and Ors. MANU/SC/1021/2010 Bhadresh Bipinbhai Sheth v. State of Gujarat and Anr. MANU/SC/0949/2015

Tags : MISAPPROPRIATION PUBLIC ANTICIPATORY BAIL CANCEL