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Supreme Court Of India

(From : Madras)*

Hon'ble Judge(s): N. Santosh Hegde, B. P. Singh , JJ

Criminal P.C. (2 of 1974) , S.439(2)— Anticipatory bail - Cancellation of - Propriety - Appellants alleged to have threatened witness not to depose against them - Complaint regarding same however lodged after delay - No record produced @page-SC3795substantiating allegation of oral complaint being lodged - Complaint of Inspector of Police that appellants have not complied with conditions imposed for grant of bail - Filed eight months after alleged threat - Not tenable, being false - In fact, not only one but even other appellant who were not required to report to Police had obeyed this direction - Cancellation of bail - Not justified.Crl. M.P. No. 2005 of 2003 in Crl. O.P. No. 3066 of 2003, D/- 11-11-2003 (Madras), Reversed. (Para 10)