Cr P C Archives - Page 10 of 61 - Supreme Court of India Judgements

October 29, 2026 10:08 pm

Criminal Procedure Code, 1973 — Section 482 — Discretionary power — Exercise of — Quashing of proceedings at advanced stage of trial — Even if trial advanced, where dispute purely commercial, fully settled with no outstanding dues, and no continuing public interest, continuation of criminal proceedings amounts to abuse of process and can be quashed.

May 30, 2025 sclaw

2025 INSC 787 SUPREME COURT OF INDIA DIVISION BENCH N.S. GNANESHWARAN ETC. Vs. THE INSPECTOR OF POLICE AND ANOTHER ( Before : Vikram Nath and Sandeep Mehta, JJ. ) Criminal…

Constitution Cr P C

Fake encounters constitute extra-judicial killings and must undergo strict legal scrutiny — Cannot be treated as justified solely on police self-defence claim — Use of excessive or unlawful force by public servants cannot be condoned or legitimised on any pretext — Derogation from due process erodes democratic society foundation.

May 30, 2025 sclaw

2025 INSC 785 SUPREME COURT OF INDIA DIVISION BENCH ARIF MD. YEASIN JWADDER Vs. STATE OF ASSAM AND OTHERS ( Before : Surya Kant and Nongmeikapam Kotiswar Singh, JJ. )…

Cr P C I P C

Criminal proceedings for rape based on promise to marry are quashed when relationship is consensual, allegations are improbable, and proceedings are an abuse of process.

May 28, 2025 sclaw

2025 INSC 782 SUPREME COURT OF INDIA DIVISION BENCH AMOL BHAGWAN NEHUL Vs. THE STATE OF MAHARASHTRA AND ANOTHER ( Before : B.V. Nagarathna and Satish Chandra Sharma, JJ. )…

Cr P C

At discharge stage, court must consider only prosecution material; defence documents cannot be relied upon to quash charges.

May 24, 2025 sclaw

2025 INSC 758 SUPREME COURT OF INDIA DIVISION BENCH STATE REPRESENTED BY INSPECTOR OF POLICE, CBI, ACB, VISAKHAPATNAM Vs. ELURI SRINIVASA CHAKRAVARTHI AND OTHERS ( Before : Pankaj Mithal and…

Cr P C

At the stage of framing charge, courts must solely examine chargesheet material to assess prima facie case, independent of disciplinary proceedings outcomes.

May 22, 2025 sclaw

2025 INSC 745 SUPREME COURT OF INDIA DIVISION BENCH K. H. KAMALADINI Vs. STATE ( Before : Abhay S. Oka and Augustine George Masih, JJ. ) Criminal Appeal No. 5380…

Cr P C Domestic Violence

The High Court can exercise its inherent jurisdiction under Section 482 CrPC to quash proceedings emanating from an application under Section 12(1) of the DV Act, 2005, but with caution and circumspection, intervening only in cases of gross illegality or abuse of process, as the proceedings are predominantly civil in nature and consequences are distinct from criminal prosecution.

May 21, 2025 sclaw

2025 INSC 734 SUPREME COURT OF INDIA DIVISION BENCH SHAURABH KUMAR TRIPATHI Vs. VIDHI RAWAL ( Before : Abhay S. Oka and Ujjal Bhuyan, JJ. ) Criminal Appeal No. 2688…

Cr P C

Conviction under Wild Life Protection Act for possessing scheduled animal articles upheld based on reliable evidence of conscious possession, irrespective of investigational lacunae in tracing the source or intended buyer.

May 19, 2025 sclaw

2025 INSC 705 SUPREME COURT OF INDIA DIVISION BENCH RAJESH ETC. Vs. UNION OF INDIA ETC. ( Before : Sudhanshu Dhulia and Ahsanuddin Amanullah, JJ. ) Criminal Appeal Nos. …..…

Cr P C

Transfer of investigation is mandated when the integrity and impartiality of the local police agency is compromised by allegations of involvement in the incident under investigation.

May 17, 2025 sclaw

2025 INSC 711 SUPREME COURT OF INDIA DIVISION BENCH HANSURA BAI AND ANOTHER Vs. STATE OF MADHYA PRADESH AND ANOTHER ( Before : Vikram Nath and Sandeep Mehta, JJ. )…

Cr P C

High Court exercising Section 482 CrPC power must not conduct mini-trials or prematurely decide a party’s role when investigation is incomplete, and funds linked to alleged fraud should not be released if it may frustrate investigation.

May 15, 2025 sclaw

2025 INSC 676 SUPREME COURT OF INDIA DIVISION BENCH NDA SECURITIES LTD Vs. STATE (NCT OF DELHI) AND ANOTHER ( Before : Sudhanshu Dhulia and K. Vinod Chandran, JJ. )…

Cr P C

Prosecution for obstructing public servant (S.186 IPC) requires mens rea and compliance with S.195 Cr.PC; absence renders proceedings an abuse of process.

May 14, 2025 sclaw

2025 INSC 653 SUPREME COURT OF INDIA DIVISION BENCH UMASHANKAR YADAV AND ANOTHER Vs. STATE OF UTTAR PRADESH, THROUGH CHIEF SECRETARY AND ANOTHER ( Before : Pamidighantam Sri Narasimha and…

You missed

Constitution

Criminal proceedings for rape based on promise to marry are quashed when relationship is consensual, allegations are improbable, and proceedings are an abuse of process.

At discharge stage, court must consider only prosecution material; defence documents cannot be relied upon to quash charges.

At the stage of framing charge, courts must solely examine chargesheet material to assess prima facie case, independent of disciplinary proceedings outcomes.

Conviction under Wild Life Protection Act for possessing scheduled animal articles upheld based on reliable evidence of conscious possession, irrespective of investigational lacunae in tracing the source or intended buyer.

Transfer of investigation is mandated when the integrity and impartiality of the local police agency is compromised by allegations of involvement in the incident under investigation.

High Court exercising Section 482 CrPC power must not conduct mini-trials or prematurely decide a party’s role when investigation is incomplete, and funds linked to alleged fraud should not be released if it may frustrate investigation.

Prosecution for obstructing public servant (S.186 IPC) requires mens rea and compliance with S.195 Cr.PC; absence renders proceedings an abuse of process.

You missed

Can’t Penalise Flat Buyers Who Relied On Official Documents : Supreme Court Directs Alternative Site Before Demolition

Mere Suit Seeking Recovery Of Possession Not Sufficient When Plaintiff’s Title Is Disputed

Supreme Court Quashes Blacklisting Of Drug Supplier Over Quality Failure As Retesting Opportunity Denied

Motor Accident Claims | Victim Requiring Lifelong Attendant Can Be Considered 100% Functionally Disabled

Supreme Court of India Judgements

Category: Cr P C

You missed