Supreme Court of India
Manjoor Khan vs State Of Bihar And Anr. on 19 August, 1997
Equivalent citations: 1999CRILJ5006, 1999(I)OLR(SC)356, (1998)8SCC368
Author: K.T. Thomas
Bench: K.T. Thomas
ORDER
1. Leave granted. Heard the learned counsel for the parties.
2. Since the appellant has a right under the CrPC to pray for bail as and when he intends to, the High Court could not have debarred him from exercising his such right for one year. Of course, whether such prayer would be entertained or not, it is for the High Court to decide but it cannot prevent an accused from seeking his release on bail. We, therefore, quash the impugned order to the above extent.
3. The appeal is thus allowed.