March 30, 2026 9:18 am

Common Intention–A common intention may be developed on the spot, but such common intention must be shared with others.

Bysclaw

May 15, 2017

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Criminal Procedure Code, 1973 (CrPC) — Sections 482 and 226 — Quashing of FIR and criminal proceedings — Allegations of dowry demand, cruelty, and assault resulting in miscarriage — Delay in lodging FIR — Vague and omnibus allegations without corroborating evidence — Inherent improbability of allegations — Abuse of process of law — The Supreme Court quashed the FIR and criminal proceedings against the appellants (sister-in-law and parents-in-law) leading to a miscarriage — The Court noted significant delay in lodging the FIR, vague and omnibus allegations without concrete evidence, and the inherent improbability of the accusations — The Court emphasized that general and sweeping accusations unsupported by evidence cannot form the basis for criminal prosecution and that the legal provisions should not be misused for personal vendetta or arm-twisting tactics — The Court relied on the principles laid down in State of Haryana vs Bhajan Lal, including cases where allegations are absurd or inherently improbable, or where the proceeding is maliciously instituted with ulterior motive — The Court also considered the age and career prospects of the accused, deeming it inexpedient and not in the interest of justice to allow the prosecution to continue against them.

Mar 29, 2026 sclaw

Acquittal Narcotics

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS Act) — Section 50 — Compliance with search provisions — Accused must be apprised of legal right to be searched before a Magistrate or Gazetted Officer, not a Police Officer — Offering a third option to be searched before a Police Officer contravenes Section 50 and vitiates the entire trial — High Court correctly set aside conviction based on non-compliance with Section 50

Mar 17, 2026 sclaw

Penal Code, 1860 (IPC) — Sections 302/34, 201 — Bharatiya Nyaya Sanhita, 2023 — Sections 103(1)/3(5), 238 — Circumstantial evidence — Conviction based on circumstantial evidence must fulfill stringent conditions — Circumstances must be fully established, consistent only with hypothesis of guilt, conclusive in nature, exclude every possible hypothesis except guilt, and form complete chain of evidence — Prosecution failed to prove incriminating circumstances against accused by cogent and admissible evidence — Conviction set aside.

Mar 15, 2026 sclaw

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Land Acquisition National Highways Authority Act

National Highways Act, 1956 — Amendments and compensation provisions — Section 3-J introduced in 1997 removed applicability of Land Acquisition Act, 1894 (1894 Act) provisions for solatium and interest — Overturned by various High Courts, including reading down Sections 3-G and 3-J to grant solatium and interest — Subsequently, Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (2013 Act) and its amended provisions extended to NH Act — Court clarified that landowners acquired lands under NH Act between 1997 and 2015 are entitled to solatium and interest — Review Petition filed by NHAI arguing financial burden was underestimated rejected, but clarification on delayed claims issued.

Mar 29, 2026 sclaw

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 102 — Applicability — Provision contemplates a situation where a judgment debtor transfers property after institution of suit to a person who then obstructs execution — Not applicable where respondents derived title from independent registered sale deeds, not from the judgment debtor.

Mar 29, 2026 sclaw

Land Acquisition

Land Acquisition Act, 1894 — Section 28-A — Re-determination of compensation — Second application for re-determination based on High Court award maintainable even after accepting compensation based on Reference Court award — Principle of merger means appellate court’s award supersedes earlier award, entitling landowners to benefit from higher compensation — Object of Section 28-A is to ensure equality in compensation among similarly placed landowners.

Mar 29, 2026 sclaw

Electricity Act

Electricity Act, 2003 — Section 61, 86 — Tariff determination and Generation Based Incentive (GBI) — State Electricity Regulatory Commission (SERC) has exclusive power to determine tariff — Ministry of New and Renewable Energy (MNRE) introduced GBI to incentivise renewable energy generation — GBI is intended to be over and above the tariff fixed by SERC — SERC must consider GBI while determining tariff, but not necessarily deduct it — SERC’s power to determine tariff includes considering incentives — Parliament’s allocation of funds for GBI does not prevent SERC from considering it in tariff — SERC must exercise its power harmoniously with other stakeholders to achieve policy objectives.

Mar 29, 2026 sclaw