Supreme Court of India Judgements

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Cr P C

Revision–Confiscation proceedings–Dismissed as State was not made party–During pendency of SLP, cause title amended–Revision restored.

Bysclaw

May 11, 2017

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By sclaw

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Bail Declined Cr P C

Criminal Procedure Code, 1973 (CrPC) — Section 439(2) — Cancellation of Bail — Annulment of Bail — Distinction — Cancellation of bail is generally based on supervening circumstances and post-bail misconduct; Annulment of an order granting bail is warranted when the order is vitiated by perversity, illegality, arbitrariness, or non-application of mind — High Court granted bail ignoring prior cancellation of bail due to commission of murder by accused (while on bail) of a key witness in the first case, and failed to consider the gravity of offenses (including under SC/ST (POA) Act) and threat to fair trial — Such omissions and reliance on irrelevant considerations (existence of civil dispute) render the bail order perverse and unsustainable, justifying annulment by the Supreme Court. (Paras 12, 12.1, 12.2, 12.4, 12.5)

Jan 1, 2026 sclaw
Bail Declined Cr P C

Criminal Procedure Code, 1973 (CrPC) — Quashing of FIR — Protection from Arrest — Directions for time-bound investigation — High Court, while declining to quash the FIR, directed the completion of investigation within 90 days and granted protection from arrest till the court takes cognizance (following ‘Shobhit Nehra v. State of U.P.’) — ‘Legality’: Such directions granting protection from arrest while refusing to quash are contrary to the law established by the Supreme Court, particularly ‘Neeharika Infrastructure Pvt. Ltd. v. State of Maharashtra’ and ‘State of Telangana v. Habib Abdullah Jeelani’ — Granting protection from arrest in this manner amounts to an order under Section 438 CrPC (Anticipatory Bail) without satisfying the statutory conditions and is legally unsustainable and inappropriate — High Courts must scrupulously avoid passing blanket orders of “no arrest” or “no coercive steps” while dismissing or disposing of quashing petitions under Section 482 CrPC or Article 226 of the Constitution. (Paras 4, 15, 16)

Jan 1, 2026 sclaw
Cr P C

Criminal Procedure Code, 1973 (CrPC) — Section 482 — Quashing of criminal proceedings — Penal Code, 1860 (IPC) — Section 498A (Cruelty by husband or relatives) — Dowry Prohibition Act, 1961 (DP Act) — Sections 3 and 4 (Penalty for giving/taking/demanding dowry) — Allegations of matrimonial discord and cruelty — High Court refused to quash FIR and consequent complaint case against husband (appellant) for Section 498A IPC and DP Act charges, despite quashing proceedings against all other in-laws — Supreme Court held that the allegations, including financial dominance (forcing maintenance of excel sheet of expenses) or taunts about weight postpartum, reflect “daily wear and tear of marriage” and cannot be categorised as ‘cruelty’ or warrant criminal prosecution, especially where other family members have been exonerated — Criminal litigation cannot be a tool for personal vendettas. (Paras 4, 11, 23)

Jan 1, 2026 sclaw

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I P C

Penal Code, 1860 (IPC) — Section 302 read with 34, 148, and 341 — Murder —Appeal against reversal of acquittal — Appellate court’s duty in overturning acquittal — Trial court’s acquittal based on “imaginary and illusionary reasons” and misappreciation of evidence, including attributing undue significance to minor contradictions and perceived manipulation of delayed FIR submission, justifies reversal by High Court. (Paras 31, 45, 46, 52)

Jan 1, 2026 sclaw
Service

Service Law — Central Industrial Security Force (CISF) Rules, 2001 — Rule 18(b) — Recruitment: Disqualification — Second Marriage — Rule 18(b) disqualifies a person who, having a spouse living, has entered into or contracted a marriage with another person from appointment to the Force — Respondent, a CISF Constable, was dismissed from service for marrying a second time while his first marriage subsisted, violating Rule 18(b) — Held, the rule is a service condition intended to maintain discipline, public confidence, and integrity in the Force, and is not a moral censure — The rule is clear and mandatory, and the maxim “dura lex sed lex” (the law is hard, but it is the law) applies — The statutory rule prescribing penal consequences must be strictly construed — Dismissal upheld. (Paras 2, 3, 7, 9)

Jan 1, 2026 sclaw
I P C

Penal Code, 1860 (IPC) — Section 366A, 372, 373, 34 — Immoral Traffic (Prevention) Act, 1956 (ITPA) — Section 3, 4, 5, 6 — Child Trafficking and Commercial Sexual Exploitation — Evidence of Minor Victim — Appreciation of Evidence — Concurrent findings of fact by Trial Court and High Court regarding conviction for procuring and sexually exploiting a minor victim upheld — Prosecution case substantially corroborated by testimony of minor victim (PW-13), decoy witness (PW-8), independent witness (PW-12), and recovery of incriminating articles — Minor contradictions in testimony (e.g., about forcible sexual intercourse causing injury, or apartment topography) do not vitiate the prosecution case, as the consistent version of the victim establishes procurement for sexual exploitation. (Paras 5, 6, 8, 9, 10, 12, 13)

Jan 1, 2026 sclaw
Bail Declined Cr P C

Criminal Procedure Code, 1973 (CrPC) — Section 439(2) — Cancellation of Bail — Annulment of Bail — Distinction — Cancellation of bail is generally based on supervening circumstances and post-bail misconduct; Annulment of an order granting bail is warranted when the order is vitiated by perversity, illegality, arbitrariness, or non-application of mind — High Court granted bail ignoring prior cancellation of bail due to commission of murder by accused (while on bail) of a key witness in the first case, and failed to consider the gravity of offenses (including under SC/ST (POA) Act) and threat to fair trial — Such omissions and reliance on irrelevant considerations (existence of civil dispute) render the bail order perverse and unsustainable, justifying annulment by the Supreme Court. (Paras 12, 12.1, 12.2, 12.4, 12.5)

Jan 1, 2026 sclaw