Saturday, 25, Apr, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Shakuntla Devi Vs. Baljinder Singh [APRIL 15, 2013]
2013 Latest Caselaw 309 SC

Citation : 2013 Latest Caselaw 309 SC
Judgement Date : Apr/2013

    

Shakuntla Devi Vs. Baljinder Singh

[Criminal Appeal No.595 of 2013 Special Leave Petition (CRL.) No.8490 of 2012]

O R D E R

1. Leave granted.

2. We have heard learned counsel for the parties.

3. By the impugned judgment dated 31.01.2012 passed in CriminalMisc.No.M-17586 of 2011, the High Court has granted anticipatory bail under Section 438 of the Criminal Procedure Code, 1973 to the respondent in Complaint Case No.38/1 dated 30.07.2010, under Section 3(1)(x) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1984and Sections 323, 354, 388 and 506 of the Indian Penal Code, 1860registered with P.S. Model Town, Panipat (Haryana).

4. We find that Section 18 of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1984 provides that nothing in Section 438 of the Criminal Procedure Code shall apply in relation to any case involving the arrest of any person on an accusation of having committed an offence under this Act. This Court has also held in Vilas Pandurang Pawar & Anr. Vs. State of Maharashtra & Ors., reported in 2012(8) SCALE, 577 that Section 18 of the Act creates a specific bar to the grant of anticipatory bail to a person against whom any offence is registered under the provisions of the aforesaid Act and, therefore no Court shall entertain an application for anticipatory bail unless it, prima facie, finds that an offence under the Act is not made out.

5. The High Court has not given any finding in the impugned order that an offence under the aforesaid Act is not made out against the respondent and has granted anticipatory bail, which is contrary to the provisions of Section 18 of the aforesaid Act as well as the aforesaid decision of this Court in Vilas Panduranga Pawar & Anr. case (supra).

6. Hence, without going into the merits of the allegations made against the respondent, we set aside the impugned order of the High Court granting bail to the respondent. Criminal Appeal is allowed accordingly.

...........................J. (A.K. PATNAIK)

...........................J. (SUDHANSU JYOTI MUKHOPADHAYA)

NEW DELHI;

APRIL 15, 2013

Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IDRC

 

LatestLaws Partner Event : IJJ

 
 
Latestlaws Newsletter