In Mahesh Chand v. State of U.P., the Supreme Court cancelled bail granted in a dowry death case and reiterated that courts must consider the statutory framework and surrounding circumstances before granting relief. The judgment highlights that bail decisions in such cases require careful judicial scrutiny and cannot rest solely on isolated factors.
Supreme Court Says FIR Delay Alone Cannot Be Ground for Bail in Dowry Death Cases
In Mahesh Chand v. State of U.P., the Supreme Court cancelled bail granted in a dowry death case and reiterated that courts
