l
'
127
MOHAN SINGH
A
v.
UNION TERRITORY, CHANDIGARH
February 20, 1978
[V. R. KRISHNA IYER, JASWANT SINGH AND R. S. PATHAK, JJ.J
B
Criminal Procedure Code. (Act 11 of 1974), 1973 Sections 437, 439-
Special powers o; Iligh Court under S. 439(2) in cancelling bail.
~fhe bail granted by the Sessions to the appellant, who was charged for an
-0ffence unJer section 5 (2) of the Prevention of Corruption Act, was cancelled
by the lligh Court on the ground that hf:j moved both the Sessions and tbe High
Court simuitaneousJy, without disclosing it to the Sessions Court.
C
Allowing the appeal by special leave, the Court
HELD : Refusal of bail is not an indirect process of punishing an accused
person before he is convicted. This is a confusion regarding the rationale of
'bail. 1bc real basis of bail law is as laid down by the Supreme Court in [19781
2 SCR 358 [127 G·H, 128A]
Gr;,rcharan Singh & Ors. etc. v. State
(Delhi
Administration), [1978]
2
D
S.C.R. 358 reiterated.
CRIMINAL APPELLATE JURISDICTION : Criminal Appeal No. 118
·Of J 978.
(Appeal by Special Leave from the Judgment and Order dated 11th
January, 1978 of the Punjab & Haryana High Court in Criminal Misc.
E
No. 129-M of 1978).
S. K. Mehta for the Appellant.
l\J. M. Punchhi and P. C. Bhartari for the Respondent.
ORDER
'The offence alleged in this case against the appellant is one under
Section 5 (2) of the Preven.tion of Corruption Act. Ba'! was granted
by the SGssions Judge after hearing counsel ou both sides but it was
cancelled by the High Court mainly for the reason that the appellant
had simultaneously moved for bail in the Sessions as well as iu the
High Court without disclosing to the Sessions Court that he had moved
for bail in the High Court. This naturally made the High Court feel
that the party was not straight-forward in his dealings with the Court.
The consequence was that the bail already granted was reversed.
Counsel for the State pressed before us tliat the corruption of which
the appellant was guilty prima-facie (according tieJ the results of the in-
vestigation) was substantial. Let us assume so. Even then refusal of
bail is not an indirect process of punishing an accused person before he
is convicted.
This is a confusion regarding the rationale of bail. This
p
G
H
A
B
128
SUPREME COURT REPORTS
[1978] 3 S.C.R·
Court has explained the real basis of bail law in Gurcharan Singh & ors.
etc. v. State (Delhi Administration)('). We do not think there is as
yet any allegation against the appellant of interference with the course
of justice or other well-established grounds for refusal of bail. In this
view, we direct that the appellant be allowed to continue on bail until'
further orders to the contrary passed by the Sessions Court if good
grounds are made out to its satisfaction.
S.R.
Appeal allowed.
(1) ( 1078) 2 S.C.R. 358.
Lex