Supreme Court of India Judgements

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Category: Bail Granted

Bail Granted

IPC Sections 376(2)(n) and 506 – Going by the allegations made in the First Information Report that the incident in question had occurred five months before the First Information Report was lodged and the attending circumstances, in our view, the case of anticipatory bail is made out.

Sep 12, 2022 sclaw

SUPREME COURT OF INDIA DIVISON BENCH BEERBAL PRASAD RAJORIYA — Appellant Vs. STATE OF MADHYA PRADESH — Respondent ( Before : Uday Umesh Lalit, CJI. and S. Ravindra Bhat, JJ.…

Bail Granted

NDPS bail – material placed on record nothing of any contraband article has been recovered from the respondent or from any place under his exclusive control. This factor further adds on to the doubt as to whether the respondent had at all been indulgent in narcotics or any contraband?

Jul 23, 2022 sclaw

SUPREME COURT OF INDIA DIVISON BENCH STATE OF WEST BENGAL — Appellant Vs. RAKESH SINGH @ RAKESH KUMAR SINGH — Respondent ( Before : Dinesh Maheshwari and Aniruddha Bose, JJ.…

Bail Granted

Sections 10, 13, 15, 16, 17, 18, 18A, 18B, 19, 20, 23 and 38 of the Unlawful Activities (Prevention) Act, 1967 – HELD the evidence which has already unfolded and above all, the long period of incarceration that the appellant has already undergone, time has arrived when the appellant be enlarged on bail.

Apr 14, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH JAHIR HAK — Appellant Vs. THE STATE OF RAJASTHAN — Respondent ( Before : K.M. Joseph and Hrishikesh Roy, JJ. ) Criminal Appeal No.…

Bail Granted

Suffice it to state that the amount of Rs.4 Crores has been deposited with the concerned authorities and the appellant has been enjoying the facility of ad-interim bail – Direct that the appellant shall continue to be on bail on the same conditions on which he was allowed the facility of ad-interim bail – Security and documents of surety furnished at that stage shall continue to be operative as conditions of bail.

Apr 10, 2022 sclaw

SUPREME COURT OF INDIA FULL BENCH MOHIT BATHLA — Appellant Vs. CENTRAL GOODS AND SERVICE TAX, DIVISION PANIPAT, CGST COMMISSIONERATE, PANCHKULA — Respondent ( Before : Uday Umesh Lalit, S.…

Bail Granted

“Consequently, insofar as “Extension of time to complete investigation” is concerned, the Magistrate would not be competent to consider the request and the only competent authority to consider such request would be “the Court” as specified in the proviso in Section 43-D(b) of the UAPA. In view of the law laid down by this Court, we accept the plea raised by the appellants and hold them entitled to the relief of default bail as prayed for.”

Mar 18, 2022 sclaw

SUPREME COURT OF INDIA FULL BENCH STATE OF MADHYA PRADESH — Appellant Vs. SADIQUE AND OTHERS — Respondent ( Before : Uday Umesh Lalit, S.Ravindrabhat and Bela M. Trivedi, JJ.…

Bail Granted

HELD respondent-CBI is relying upon statements of 5 witnesses recorded under Section 164 of CrPC – Statements of the first two witnesses were recorded on 7th September 2021 and 11th November 2021 respectively. But the appellant was not named in both the charge sheets filed thereafter – Bail granted with conditions.

Feb 20, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH SK. SUPIYAN @ SUFFIYAN @ SUPISAN — Appellant Vs. THE CENTRAL BUREAU OF INVESTIGATION — Respondent ( Before : L. Nageswara Rao and Abhay…

Bail Granted

NDPS BAIL – In the absence of any clarity so far on the quantitative analysis of the samples, the prosecution cannot be heard to state at this preliminary stage that the petitioners have been found to be in possession of commercial quantity of psychotropic substances as contemplated under the NDPS Act – Bail granted.

Dec 19, 2021 sclaw

SUPREME COURT OF INDIA FULL BENCH BHARAT CHAUDHARY — Appellant Vs. UNION OF INDIA — Respondent ( Before : N.V. Ramana, CJI, Surya Kant and Hima Kohli, JJ. ) Petition…

Bail Granted

(IPC) – Sections 120B, 121, 121A and 122 – Arms Act 1959 – Section 25(1A) – Explosive Substances Act, 1908 – Section 5 – Unlawful Activities (Prevention) Act, 1967 – Sections 18, 20 and 40(1)(b)(c) – National Investigation Agency Act, 2008 – Sections 13, 14 and 19 – Grant of post ­arrest bail –

Dec 5, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH ASHIM @ ASIM KUMAR HARANATH BHATTACHARYA @ ASIM HARINATH BHATTACHARYA @ ASEEM KUMAR BHATTACHARYA — Appellant Vs. NATIONAL INVESTIGATION AGENCY — Respondent ( Before…

Bail Granted

Unlawful Activities (Prevention) Act, 1967 – Sections 20, 38, 39 and 43D(5) – Bail – Association with terrorist organisation – – The proviso imposes embargo on grant of bail to the accused against whom any of the offences under Chapter IV and VI have been alleged. The embargo will apply when after perusing charge sheet, the Court is of the opinion that there are reasonable grounds for believing that the accusation against such person is prima facie true. Thus, if after perusing the charge sheet, if the Court is unable to draw such a prima facie conclusion, the embargo created by the proviso will not apply.

Oct 31, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH THWAHA FASAL — Appellant Vs. UNION OF INDIA — Respondent ( Before : Ajay Rastogi and Abhay S. Oka, JJ. ) Criminal Appeal No.…

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Acquittal

Criminal Procedure Code, 1973 (CrPC) — Section 374 — Appeal against dismissal of criminal appeal by High Court — Conviction under Section 302 IPC and Section 27 Arms Act — Prosecution case based entirely on circumstantial evidence — No eyewitnesses — Reliability of prosecution witnesses critically examined — Admission by key witness regarding darkness and identification by voice only, materially undermining credibility — Evidence found insufficient to meet standard of proof in criminal law and exclude reasonable hypotheses of innocence — Conviction set aside and appellant acquitted.

Apr 7, 2026 sclaw
I P C

Penal Code, 1860 (IPC) — Section 294(b) — Conviction for uttering obscene words — Held, mere use of the word “bastard” is not sufficient to constitute obscenity, especially in heated conversations during the modern era — Conviction under Section 294(b) IPC is not sustainable and is liable to be set aside.

Apr 7, 2026 sclaw
Cr P C

Criminal Procedure Code, 1973 (CrPC) — Section 482 — Quashing of criminal proceedings — Medical negligence — Consent for surgery — Allegation of interpolation in consent form for Orchidectomy — Medical Board’s opinion that Orchidectomy was an appropriate procedure in cases of undescended testicle and that consent should have been obtained — No evidence of interpolation in consent form (different ink or handwriting) — Consent form indicated both Orchidopexy and Orchidectomy as options. Held, continuance of criminal proceedings would be an abuse of process of court and liable to be quashed. Appeals allowed, impugned High Court judgment set aside, and proceedings quashed

Apr 7, 2026 sclaw
Constitution

Extraordinary Jurisdiction of Supreme Court (Article 136) — Equitable relief — Not granted to litigants whose conduct is callous, lackadaisical, and in clear violation of applicable rules and regulations — Commercial decisions of State Government not substituted by court.

Apr 7, 2026 sclaw