Report No. 78

2.11. Principles of grant of bai.- other judgments.-

Whenever and application for Bail is made to a court, it has first to decide whether the offence is bailable or non-bailable. If the offence is bailable, there is no problem. If the offence is non-bailable, considerations such as the nature and seriousness of the offence, the character of the evidence, circumstances peculiar to the accused, a reasonable possibility of the presence of the accused not being secured, reasonable apprehension of the witnesses being tampered with, the larger interests of the public or the State and similar other considerations should be taken into account before granting bail1.

1. State v. Captain jagjit Singh, AIR 1962 SC 253.