As per case facts, petitioner Gopal Krishan Gour and another were implicated in several criminal cases. Their initial application for anticipatory bail was rejected by the Trial Court and this ... Court. The Supreme Court later granted them anticipatory bail, subject to their cooperation in the investigation. However, the prosecution successfully moved for the cancellation of Gopal Krishan Gour's bail by the CJM due to non-cooperation, leading to a direction for his arrest. The petitioner filed a Criminal Revision Petition against this cancellation order. Subsequently, while travelling to comply with a Supreme Court directive, he was arrested at an airport. After his bail applications were rejected by lower courts post-arrest, he filed a new bail application in this Court, arguing illegal arrest procedures (lack of warrant, arrest outside jurisdiction, no DSP permission for a senior citizen) and citing his serious medical condition requiring ICU treatment. The question arose whether the arrest was lawful and if bail should be granted given the procedural issues and the petitioner's health. Finally, the High Court dismissed the Revision Petition as interlocutory. However, considering the procedural lapses in the arrest and the petitioner's critical medical state, and noting that the maximum punishment for the alleged offenses was seven years, the Court granted bail with standard conditions.