January 11, 2026 11:48 am

When the doctor has given opinion that the suicide cannot be ruled out and the death of the deceased could have been due to suicide which was accepted by the High Court—Held; when the High Court has a view which is a plausible view such order does not call for interference—Acquittal upheld.

Bysclaw

Oct 24, 2018

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Acquittal I P C

Penal Code, 1860 (IPC) —Section 302 read with Sections 149 and 148 — Murder —Conviction affirmed by High Court — Appeal to Supreme Court — Sufficiency of evidence — Role of interested/related witnesses — Deposition of PW-4 (mother of deceased and alleged eyewitness) scrutinized closely — Material contradictions found in PW-4’s evidence regarding the manner of assault and who informed her — Failure of prosecution to examine key witness (deceased’s granddaughter, who initially informed PW-4) — Independent witnesses (PW-1, PW-2, PW-3 and PW-9) turned hostile — Recovery of weapons based on accused’s memorandum/statement rendered unreliable when supporting witnesses hostile. (Paras 4, 7, 8, 9, 10, 13, 14, 15)

Dec 19, 2025 sclaw

Acquittal Cr P C

Criminal Procedure Code, 1973 (CrPC) — Section 482 — Inherent powers of High Court — Quashing of criminal proceedings — Arms Act, 1959 — Section 13(2A) — Prosecution of public servant (IAS officer/District Magistrate) for alleged irregularities in issuing arms licenses and criminal conspiracy (Sections 109, 419, 420, 467, 468, 471, 120B IPC and Section 30 Arms Act) — Delay in investigation and sanction — Quashing justified where sanction is non-speaking and investigation is inordinately and unjustifiably delayed.

Nov 23, 2025 sclaw

Penal Code, 1860 (IPC) — Sections 302, 449, 376, 394 — Appeal against High Court’s upholding of conviction and sentence — Case based on circumstantial evidence — Absence of direct evidence connecting appellant to offense — Falsely implicated — Prosecution failed to establish guilt beyond reasonable doubt — No scientific evidence linking appellant — Important witnesses not associated in investigation or produced in court — Appeal allowed, conviction and sentence set aside.

Nov 2, 2025 sclaw

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Preventive Detention

Telangana Prevention of Dangerous Activities of BootLeggers, Dacoits, Drug-Offenders, Goondas, Immoral Traffic Offenders etc. Act, 1986 — Section 3(2) — Preventive Detention — Grounds for Detention — Requirement of finding ‘prejudicial to the maintenance of public order’ — Detenu, a ‘drug offender’, was detained based on three criminal cases involving Ganja, with an apprehension that if released on bail, she would engage in similar activities — Held, mere apprehension that the detenu, if released on bail, would be likely to indulge in similar crimes would not be a sufficient ground for ordering preventive detention — Order of detention failed to indicate how the detenu’s activities were prejudicial to ‘public order’ as opposed to ‘law and order’ and was therefore unsustainable. (Paras 3, 5, 8, 9, 10, 11)

Jan 11, 2026 sclaw

Criminal Procedure Code, 1973 (CrPC) — Sections 2(s) and 2(o) — Prevention of Corruption Act, 1988 — Andhra Pradesh Reorganisation Act, 2014 — Sections 2(f), 100, 101, 102 — Quashing of FIRs — Jurisdiction of Anti-Corruption Bureau (ACB) Police Station post-bifurcation of Andhra Pradesh — High Court quashed Anti-Corruption Bureau FIRs on hyper-technical ground of lack of specific notification under Section 2(s) CrPC for the relocated ACB office (Vijayawada) after the State Reorganisation — Held: The High Court’s approach leads to a travesty of justice by nipping investigations in the bud on hyper-technical grounds — Pre-bifurcation Government Order (G.O.Ms. No. 268 dated 12.09.2003) declaring ACB offices as Police Stations, coupled with the express provisions of the 2014 Act (Sections 100 and 102), ensures continuity of “law” (which includes notifications/orders) in the successor State of Andhra Pradesh without requiring fresh adoption or notification — Section 102 of the 2014 Act facilitates courts/authorities to construe the existing law to apply to the new State, even absent specific adoption — Subsequent clarificatory G.O.Ms. No. 137 (14.09.2022) merely restates the position and its non-retroactive application reasoning by High Court is untenable — Hyper-technical reasoning, ignoring the spirit of the law and the continuity mandated by the Reorganisation Act, cannot be sustained. (Paras 3, 5, 7, 9, 10, 16, 17, 21, 22, 24)

Jan 11, 2026 sclaw

Service Law — Appointment — Ayurvedic Nursing Training Course — Right to Appointment — Candidates admitted to the course in a Government institution do not acquire an automatic right to appointment as Ayurvedic Staff Nurse upon completion of training, especially when there is a significant change in Government policy and the number of candidates available due to the grant of permission to private institutions to impart the training; earlier appointments were made because of fewer candidates (20 seats) and higher demand, a situation that drastically changed with the increased number of pass-outs. (Paras 4, 6, 9, 12, 15, 18, 20, 26, 27)

Jan 11, 2026 sclaw

Criminal Procedure Code, 1973 (CrPC) — Section 482 — Inherent power of High Court to quash criminal proceedings — Principles governing exercise of power — High Court must exercise power sparingly, cautiously, and avoid usurping function of trial court or conducting mini-trial — Only requirement is to examine whether uncontroverted allegations in FIR, taken at face value, disclose commission of any cognizable offence — Reliability, sufficiency, or acceptability of evidence is not for summary determination under Section 482 CrPC; it is a matter for trial court — Where factual foundation for prosecution exists, criminal law cannot be short-circuited — Reference to Bhajan Lal case delineating categories for quashing (Paras 20-24, 30, 31).

Jan 11, 2026 sclaw