Criminal Procedure Code, 1973-Section 304B-Dowry Death Case- Cancellation of anticipatory bail-Grounds for;-Bail once granted should not be cancelled in a mechanical manner.

In a case relating to the alleged dowry death, the Addl. Sessions Judge granted anticipatory bail to the parents and the brother of the husband. The State filed a petition seeking cancellation of the anticipatory bail, granted to the appellants. The High Court cancelled the bail observing that no positive finding has been recorded by the Addl. Sessions Judge in his order to the effect that the respondents and the deceased were living separately. The High Court further held that no prima-facie case was made out which could justify the grant of anticipatory bail.

This appeal has been filed against the order of the cancellation of the anticipatory bail.

Allowing the appeal, this Court.