MUKESH KISHANPURIA Vs STATE OF WEST BENGAL
Bench: MARKANDEY KATJU,A.K. PATNAIK, , ,
Case number: Special Leave Petition (crl.) 3224 of 2010
MUKESH KISHANPURIA v.
STATE OF WEST BENGAL (Special Leave Petition (Crl.) No. 3224 of 2010)
MAY 3, 2010 [Markandey Katju and A.K. Patnaik, JJ.]
2010(5) SCR 702
The following order of the Court was delivered
O R D E R
1. Heard learned counsel for the petitioner.
2. This petition has been filed against the impugned judgment and order dated
26.03.2010 of the High Court of Calcutta whereby the petition under Section 438
Cr.P.C. for grant of anticipatory bail to the petitioner herein has been rejected.
3. We have gone through the impugned judgment and order and also perused the
record. We also see no reason to grant anticipatory bail to the petitioner.
4. However, the petitioner may apply for regular bail before the Court concerned
and alongwith the said application, he may file an application for interim bail pending
disposal of the regular bail application. We have made it clear on a number of
occasions that the power to grant regular bail includes the power to grant interim bail
pending final disposal of the regular bail application. This power is inherent in the
power to grant bail, particularly in view of Article 21 of the Constitution of India. We
are of the opinion that in view of Article 21 of the Constitution, a person should not
be compelled to go to jail if he can establish prima facie that in the facts of the case
he is innocent.
5. Hence, if the present petitioner applies for regular bail before the Court
concerned, he may also file an application for interim bail alongwith the same, which
application shall be decided on the same day on which it is filed, pending final
disposal of the regular bail application.
6. We also make it clear that the Trial Court shall decide the bail application
uninfluenced by any observation made by the High Court in the impugned order.
7. The special leave petition stands disposed of in the above terms.