Bail -- Grant of - Challenge to - Respondent-accused was facing trial, wherein he was charged for committing offences under c !PC, POCSO Act and the Immoral Traffic Act - During investigation, respondent had allegedly absconded and there were complaints against him of intimidating witnesses -Thereafter, respondent surrendered and filed bail application - Trial Court dismissed it - High Court, however, granted bail - On appeal, held: The paramount D consideration is, whether there are any chances of the accused person fleeing from justice or reasonable apprehension that the accused person would tamper with evidence/trial if released on bail - These aspects were not dealt with by the High Court appropriately with the seriousness it deserved - This constitutes a E sufficient reason for interfering with the exercise of discretion by the High Court - Order of High Court set aside - Penal Code, 1860 - ss. 376, 420134, 366-A, 370, 370-A, 212, 120-B - Protection oj Children from Sexual Offences Act, 2012-ss.4, 6, 8, 29-Immoral Traffic Act, 1956 - ss.4, 5, 6 - Code of Criminal Procedure, 1973 - ss.82, 83.