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Notice isssued – Sections 357 and 357-A of the Cr P C would apply only at the stage of conviction and not at the stage of grant of bail so far as payment of compensation to the victims are concerned.
Bysclaw
Feb 2, 2021By sclaw
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Penal Code, 1860 (IPC) – Sections 323, 406, 498A and 506 – Cruelty – Quashing of Chargesheet based on an FIR lodged by the appellant’s wife – The main issue is whether the criminal proceedings against the appellant should be quashed based on the allegations of dowry harassment and cruelty – The appellant argues that the FIR is vague, general, and lacks specific instances of criminal conduct – It is claimed to be a counterblast to a divorce petition and a domestic violence case, with an unexplained delay in filing the FIR indicating malice – The respondent contends that the allegations in the FIR disclose a cognizable offence and the truthfulness of these allegations should be determined by the trial court – The Supreme Court quashed the criminal proceedings, finding them to be an abuse of process and a travesty of justice – The Court reasoned that the allegations were made with an oblique motive and that continuing the proceedings would be unjust – The Court applied the principles from previous cases, emphasizing the need to scrutinize allegations in matrimonial disputes carefully and to prevent misuse of legal provisions – The Court concluded that the inherent power under Section 482 of the Cr.P.C. should have been exercised by the High Court to quash the proceedings and called for a relook at the relevant legal provisions to address the pragmatic realities of matrimonial disputes.
May 11, 2024
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“The charge sheet needs to include witness statements and include complete, clear entries that specify each accused person’s role” Criminal Procedure Code, 1973 (CrPC) – Section 173(2) – The appeals concern the nature of chargesheets filed by the state/police in some jurisdictions, particularly when they lack sufficient details of facts constituting the offense or relevant evidence – The main issue is whether chargesheets are being filed without adequate details or evidence, often merely reproducing the complainant’s details from the FIR, and whether this meets the legal requirements – The judgment discusses the legal position on the contents of a chargesheet as per Section 173(2) of the Code of Criminal Procedure, with reference to the recent judgment in Dablu Kujur vs. State of Jharkhand – The Court quashed the chargesheet and summoning order, discharging the appellants, and clarified that the observations made will not affect any civil proceedings.
May 5, 2024
sclaw
Penal Code, 1860 (IPC) – 147, 342, 323, 307 and 506 – Criminal Procedure Code, 1973 (CrPC) – Section 173(2) , 190 (1)(b) and 200 – Protest Petition – Magistrate to treat the Protest Petition as a complaint, proceeding according to Chapter XV of the Cr.P.C – The Court’s reasoning focused on the proper procedure for taking cognizance of an offence and the treatment of a Protest Petition when additional affidavits are filed – The conclusion emphasizes the Magistrate’s liberty to treat the Protest Petition as a complaint and the need to follow due process – The judicial opinion clarified the legal position regarding the Magistrate’s options upon receiving a closure report from the Investigating Officer.
Apr 27, 2024
sclaw