Supreme Court of India Judgements

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Category: Bail Granted

Anticipatory Bail Bail Granted

. Grant of Anticipatory Bail — Supreme Court set aside the High Court’s order, allowing the appeal and directing the release of the appellant on bail upon arrest, subject to furnishing security and cooperating with the investigation — The Court emphasized that observations made would not prejudice the trial proceedings.

Apr 17, 2026 sclaw

2026 INSC 373 SUPREME COURT OF INDIA DIVISION BENCH VENU GOPALAKRISHNAN Vs. STATE OF KERALA AND ANOTHER ( Before : B.V. Nagarathna and Ujjal Bhuyan, JJ. ) Criminal Appeal No.…

Anticipatory Bail Bail Granted

Criminal Procedure Code, 1973 (CrPC) — Section 438 — Anticipatory Bail — Appellant not named in FIR, no raid at his business premises, earlier cases ended in bail, cooperating with investigation, and no misuse of liberty granted — High Court wrongly refused anticipatory bail — Supreme Court sets aside High Court order and makes interim protection absolute.

Mar 15, 2026 sclaw

2026 INSC 215 SUPREME COURT OF INDIA DIVISION BENCH MANOJ KUMAR MUTTA Vs. THE STATE OF ANDHRA PRADESH ( Before : Prashant Kumar Mishra and N.V. Anjaria, JJ. ) Criminal…

Bail Granted

Criminal Procedure Code, 1973 (CrPC) — Section 438 — Anticipatory Bail — Dismissal of High Court application — Supreme Court intervention — Appellant aggrieved by denial of anticipatory bail by High Court — Supreme Court granted leave, set aside High Court order, and directed bail upon arrest, subject to appellant cooperating with investigation within legal limits.

Feb 22, 2026 sclaw

SUPREME COURT OF INDIA DIVISION BENCH VINAY KUMAR GUPTA Vs. STATE OF MADHYA PRADESH ( Before : Sanjay Kumar and K. Vinod Chandran, JJ. ) Criminal Appeal No…of 2026 (Arising…

Bail Granted

Bharatiya Nyaya Sanhita, 2023 — Section 108, 80, 103, 85 — Dowry Prohibition Act, 1961 — Sections 3, 4 — Offences — Abetment to suicide, Dowry death, Murder — Allegations of extra-marital relationship, demand of money/dowry — Deceased died of poisoning/injection — Autopsy findings — Prosecution case not strong at bail stage.

Feb 1, 2026 sclaw

2026 INSC 83 SUPREME COURT OF INDIA DIVISION BENCH ABHIJIT PANDEY Vs. THE STATE OF MADHYA PRADESH AND ANOTHER ( Before : Prashant Kumar Mishra and N.V. Anjaria, JJ. )…

Bail Granted Bhartiya Nagrik Suraksha Sanhita Cr P C

Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS) — Section 528 — Penal Code, 1860 (IPC) — Sections 376, 376(2)(n), and 507 — Allegation of rape based on false promise of marriage — Relationship continued for three years; physical relations established multiple times — Complainant, an educated and married woman, engaged in the relationship voluntarily and without protest or complaint until the break-up — Lodging of FIR three months after the last physical contact, subsequent to the appellant refusing a demand for money — Held, the relationship was consensual; physical intimacy in a long-standing, functioning relationship, which later turns acrimonious, cannot be retrospectively branded as rape — Refusal to fulfill a monetary demand led to the institution of criminal proceedings, amounting to an abuse of the court machinery — FIR and Charge-sheet quashed. (Paras 6, 7, 9, 16, 23, 28, 29, 32, 33, 40, 41)

Nov 30, 2025 sclaw

2025 INSC 1351 SUPREME COURT OF INDIA DIVISION BENCH SAMADHAN S/O SITATRAM MANMOTHE Vs. STATE OF MAHARASTHRA AND ANOTHER ( Before : B.V. Nagarathna and R. Mahadevan, JJ. ) Criminal…

Bail Granted

Criminal Procedure Code, 1973 (CrPC) — Section 439 — Cancellation of Bail — Murder trial (Section 302 IPC) — Accused granted bail by Supreme Court subject to stringent conditions (confinement to Kolkata, daily attendance at Police Station) — Application for cancellation of bail moved by victim’s relative alleging breach of conditions, witness intimidation, and resultant unfair trial — Background of trial characterized by State bias favoring accused, witnesses turning hostile, and failed attempt by State to withdraw prosecution (U/S 321 Cr. PC) — Court acknowledges serious concerns regarding fairness of trial and State’s conduct (acting as “real facilitator” for the accused) — However, specific breach of bail conditions by the accused influencing witnesses not conclusively established — Bail granted partially based on long incarceration (5 years) and delay in trial conclusion — Given the advanced stage of trial, no useful purpose served by cancelling bail now — Application for cancellation of bail rejected.

Nov 30, 2025 sclaw

2025 INSC 1360 SUPREME COURT OF INDIA DIVISION BENCH SK. MD. ANISUR RAHAMAN Vs. THE STATE OF WEST BENGAL AND ANOTHER ( Before : Dipankar Datta and Augustine George Masih,…

Bail Granted Cr P C

Criminal Procedure Code, 1973 (CrPC) — Suspension of Sentence — Bail Pending Appeal — Appellant incarcerated for over seven and a half years, appeal pending before High Court for years — Sufficient grounds exist for suspension of sentence and release on bail during appeal pendency — Order of High Court declining to suspend sentence set aside

Oct 26, 2025 sclaw

SUPREME COURT OF INDIA DIVISION BENCH MUNCHUN KHAN Vs. THE STATE OF BIHAR ( Before : Dipankar Datta and Augustine George Masih, JJ. ) Criminal Appeal No….of 2025 [Arising out…

Anticipatory Bail Bail Granted

Bharatiya Nyaya Sanhita, 2023 — Sections 298, 299, 296, 115(2), 351(2) & Chhattisgarh Religion Act, 1968 — Section 4 — Bail in anticipation of arrest — Appellant joined investigation as directed by the court — High Court rejected bail application — Supreme Court considered materials on record and found appeal deserving acceptance — Appellant admitted to bail in anticipation of arrest.

Oct 26, 2025 sclaw

SUPREME COURT OF INDIA DIVISION BENCH RAJESH SHARMA Vs. THE STATE OF CHHATTISGARH ( Before : Dipankar Datta and Augustine George Masih, JJ. ) Criminal Appeal No.4561/2025 [Arising out of…

Bail Granted

Penal Code, 1860 (IPC) — Sections 394, 395, and 397 — Robbery and Attempt to Commit Robbery — Conviction and Sentencing — Appeal for suspension of sentence and bail — Appellants convicted by Trial Court for offences under Sections 394, 395, and 397 IPC. High Court confirmed conviction under Section 397 IPC and modified sentence to 8 years rigorous imprisonment, while holding no separate conviction for Sections 394 and 395 IPC.

Oct 26, 2025 sclaw

SUPREME COURT OF INDIA DIVISION BENCH MUKESH KUMAR MEHTA @ MITHILESH KUMAR MEHTA AND OTHERS Vs. THE STATE OF JHARKHAND ( Before : M.M. Sundresh and Vipul M. Pancholi, JJ.…

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Constitution

Constitution of India, 1950 — Article 32 — Criminal Procedure Code, 1973 (CrPC) — Sections 154, 173 — Clubbing/Transfer of FIRs — Multiple FIRs registered against petitioners in different jurisdictions arising from same set of transactions relating to a real estate project — Held, multiplicity of FIRs and parallel investigations on same facts leads to avoidable multiplicity of proceedings, conflicting findings and serious prejudice to the accused — Principle laid down in T.T — Antony v — State of Kerala, (2001) 6 SCC 181, that there cannot be multiple FIRs for the same occurrence or transaction, squarely applies — FIR No. 30/2019 (EOW, Delhi) directed to be transferred and clubbed with FIR No. 439/2024 (Gurugram, Haryana) for investigation — Blanket direction restraining coercive steps in future FIRs declined, but petitioners permitted to avail remedies in law if future FIRs are based on the same transaction.

May 24, 2026 sclaw
Cr P C

Criminal Procedure Code, 1973 (CrPC) — Section 482 — Abuse of Process of Court — Discharge of Accused — Vague Allegations — Where allegations in FIR and charge sheet are general and do not specify the role of the accused, continuation of criminal proceedings amounts to abuse of process of court and may cause prejudice.

May 24, 2026 sclaw
C P C

Civil Procedure Code, 1908 (CPC) — Section 2(2), Order 20 Rule 18 — Preliminary vs. Final Decree — A Preliminary Decree declares rights and liabilities, leaving actual results to be worked out in further proceedings — A Final Decree is passed after further inquiries, completely disposing of the suit — A Preliminary Decree cannot be executed directly unless it is partly final — Provisions of Order 20 Rule 18 allow a court to pass a Preliminary Decree declaring rights and giving further directions if partition cannot be conveniently made without further inquiry in suits for partition of immovable property — The Supreme Court noted that the High Court erred by focusing on the nomenclature of the decree rather than its executable portions, especially when the property was not divisible by metes and bounds.

May 24, 2026 sclaw
Constitution Narcotics Unlawful Activities (Prevention) Act

Unlawful Activities (Prevention) Act, 1967 — Section 43-D(5) — Bail — Constitutional Courts’ power to grant bail — The Supreme Court reiterated that statutory restrictions on bail under the UAP Act do not oust the power of constitutional courts to grant bail on grounds of violation of fundamental rights, particularly the right to a speedy trial under Article 21 of the Constitution — The Court emphasized that the rigors of Section 43-D(5) can “melt down” when there is no likelihood of trial completion within a reasonable time and the period of incarceration is substantial.

May 24, 2026 sclaw