Supreme Court of India Judgements

47095 Judgements hosted as on 19/04/2026 - Search (FREE), Subscribe, Read & Download

Category: Cr P C

Cr P C

(CrPC) – Section 438 – Penal Code, 1860 (IPC) – Section 420 – Anticipatory Bail – Cheating – inclusion of a condition for payment of money by the applicant for bail tends to create an impression that bail could be secured by depositing money alleged to have been cheated. That is really not the purpose and intent of the provisions for grant of bail.

Jul 18, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH RAMESH KUMAR — Appellant Vs. THE STATE OF NCT OF DELHI — Respondent ( Before : S. Ravindra Bhat and Dipankar Datta, JJ. )…

Cr P C

(CrPC) – Section 319 – Summoning order – satisfaction preceding the order thereunder must be more than prima facie as formed at the stage of a charge being framed and short of satisfaction to an extent that the evidence, if unrebutted, would lead to conviction – Summoning order upheld – Appeal dismissed

Jul 9, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH JITENDRA NATH MISHRA — Appellant Vs. STATE OF U.P. AND ANOTHER — Respondent ( Before : Dipankar Datta and Pankaj Mithal, JJ. ) Criminal…

Cr P C

Summoning as additional accused – – Once it is conceded that the appellant is a sibling of one of the named assailants, the material for forming the requisite satisfaction cannot be said to be non-existent — Special Court formed the requisite satisfaction prior to summoning the appellant to face trial with “D” —

Jun 27, 2023 sclaw

SUPREME COURT OF INDIA Before: Dipankar Datta & Pankaj Mithal, JJ. Criminal Appeal No. 978 of 2022 Decided on: 02.06.2023 Jitendra Nath Mishra – Appellant Versus State of U.P. &…

Corruption Cr P C

Double jeopardy – Hearing to accused – Prior to carrying out further investigation under Section 173(8) of the CrPC it is not necessary that the order accepting the final report should be reviewed, recalled or quashed – court is not obliged to hear the accused while considering an application for further investigation under Section 173(8) of the CrPC.

Jun 25, 2023 sclaw

SUPREME COURT OF INDIA Before: Surya Kant & J.B. Pardiwala, JJ. SLP (Crl.) Nos. 7628-7630 of 2017 Decided on: 28.04.2023 State Through Central Bureau of Investigation – Appellant Versus Hemendhra…

Cr P C

(CrPC) – Sections 372 and 378(4) – Appeal against order of acquittal – – where the victim and/or the complainant, as the case may be, has not preferred and/or availed the remedy of appeal against the order of acquittal as provided under Section 372 Cr.P.C. or Section 378(4), as the case may be, the revision application against the order of acquittal at the instance of the victim or the complainant, as the case may be, shall not be entertained and the victim or the complainant, as the case may be, shall be relegated to prefer the appeal as provided under Section 372 or Section 378(4), as the case may be.

May 27, 2023 sclaw

(2022) 119 ACrC 239 : (2022) 231 AIC 223 : (2022) AIR(SC) 670 : (2022) AIR(SC)Cri 460 : (2022) 1 ALT(Crl) 296 : (2022) 1 AndhLD(Criminal) 959 : (2022) 1…

Cr P C

Gambling – Benefit of probation – Incident pertains to the year 2007, when the appellant was about 31 years of age and has been sentenced to undergo imprisonment for a period of one month – As per the information furnished by the learned counsel for the State, the appellant has never indulged in any case of gambling – Probation granted

May 23, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH SOORI @ T.V. SURESH — Appellant Vs. THE STATE OF KARNATAKA — Respondent ( Before : Abhay S. Oka and Rajesh Bindal, JJ. )…

Cr P C

(CrPC) – Sections 107 and 360 – Karnataka Police Act, 1963 – Section 80 – Gambling – Benefit of probation – Appellant is directed to be released on probation under Section 360 Cr.P.C. on entering into bond and two sureties each to ensure that he will maintain peace and good behaviour for the duration of his sentence, failing which he can be called upon to serve the sentence.

May 16, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH SOORI @ T.V. SURESH — Appellant Vs. THE STATE OF KARNATAKA — Respondent ( Before : Abhay S. Oka and Rajesh Bindal, JJ. )…

Acquittal Cr P C

(CrPC) – S 313 – (IPC) – Ss 302 read with 120B – Murder – Criminal Trial – Examination of accused – Failure to put material circumstances to the accused amounts to a serious irregularity – It will vitiate the trial if it is shown to have prejudiced the accused – Conviction and sentence is set aside – Appeal allowed.

May 14, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH RAJ KUMAR @ SUMAN — Appellant Vs. STATE (NCT OF DELHI) — Respondent ( Before : Abhay S. Oka and Rajesh Bindal, JJ. )…

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