Supreme Court of India Judgements

47295 Judgements hosted as on 17/10/2026 - Search (FREE), Subscribe @ Rs 99/- for 6 months, sclaw@sclaw.in, WA +91 9417245693.

Category: Cr P C

Cr P C

Criminal Procedure — Passport — Return/Surrender of Passport — Accused facing serious criminal charges — Right to travel abroad vis-à-vis right to speedy trial — Balance between individual liberty and societal interest — Accused charged with abetment of suicide and criminal conspiracy since 2014, trial still at stage of committal despite lapse of over ten years — Accused, a US citizen, had misused interim protection in prior proceedings to leave the country without Court’s leave — Whether High Court justified in permitting accused to travel abroad on grounds of medical treatment — Held, not justified — High Court indulgent rather than judicially restrained — Medical facilities in India comparable to those abroad — High Court’s revisional order set aside — Accused restrained from travelling abroad without express permission of Sessions Court — Bharatiya Nagarik Suraksha Sanhita, 2023, S. 442 — Constitution of India, Art. 21

Jun 8, 2026 sclaw

2026 INSC 628 SUPREME COURT OF INDIA DIVISION BENCH SEESA SANTOSH Vs. THE STATE OF TELANGANA AND ANOTHER ( Before : Dipankar Datta and Satish Chandra Sharma, JJ. ) Criminal…

Cr P C

Criminal Procedure Code, 1973 (CrPC) — Quashing of proceedings — Abuse of process of law — Allegations of sexual offence against father and uncle of prosecutrix — Held, complaint lacked specific factual details and material evidence to establish a prima facie case — Wide-ranging matrimonial litigation between parties indicated a possibility of vexatious litigation and abuse of process — Mere bald allegations without supporting evidence, particularly lack of medical reports for allegations of rape and sexual assault, held insufficient to sustain criminal prosecution, especially where statements of prosecutrix and complainant were verbatim reproductions, suggesting tutoring — Court can quash proceedings under Section 482 CrPC if no offence is made out or allegations are absurd/inherently improbable, or instituted with malafide intent for vengeance

May 31, 2026 sclaw

2026 INSC 587 SUPREME COURT OF INDIA DIVISION BENCH ISHWAR CHAND SHARMA AND OTHERS Vs. STATE OF UTTAR PRADESH AND ANOTHER ( Before : B.V. Nagarathna and Ujjal Bhuyan, JJ.…

Cr P C

Criminal Procedure Code, 1973 (CrPC) — Section 235(2) — Conviction without hearing on sentence — High Court, after reversing an acquittal and convicting an accused for the first time, directed the Trial Judge to hear the accused on sentence and impose sentence — Such direction is contrary to law as the appellate court, when convicting for the first time, must hear the accused on sentence and impose it itself — It cannot remit the matter to the trial court for sentencing.

May 28, 2026 sclaw

2026 INSC 559 SUPREME COURT OF INDIA DIVISION BENCH MUKESH KUMAR YADAV Vs. THE STATE (UT OF ANDAMAN AND NICOBAR ISLANDS) ETC. ( Before : K. V. Viswanathan and Vijay…

Cr P C

Criminal Law — Sentencing — Modification of Sentence — Conversion of life imprisonment to a fixed term is not considered an enhancement of sentence, thus not requiring a notice under Section 401 of the Criminal Procedure Code, especially when the fixed term is not less than what was imposed by modifying a life sentence.

May 28, 2026 sclaw

2026 INSC 558 SUPREME COURT OF INDIA DIVISION BENCH MUNNA MOYUDDIN SHAIKH Vs. STATE OF GUJARAT ( Before : K. V. Viswanathan and Vijay Bishnoi, JJ. ) Criminal Appeal No.2686…

Cr P C

Criminal Procedure Code, 1973 (CrPC) — Quashing of FIR/Charge Sheet — Abuse of process of law — Repeated closure reports indicating civil dispute, subsequent investigation without Magistrate’s approval, and lack of clear evidence of criminal intent warrant quashing of proceedings.

May 28, 2026 sclaw

2026 INSC 561 SUPREME COURT OF INDIA DIVISION BENCH PALINISWAMY VEERARAJA AND OTHERS Vs. THE STATE OF KARNATAKA AND ANOTHER ( Before : Sanjay Karol and Nongmeikapam Kotiswar Singh, JJ.…

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

2026 INSC 510 SUPREME COURT OF INDIA DIVISION BENCH SUSANTA KUMAR DALEI @ SUSANTA KUMAR DALAI Vs. STATE OF ODISHA (VIGILANCE) ( Before : Pankaj Mithal and Prasanna B. Varale,…

Cr P C

Criminal Procedure Code, 1973 (CrPC) — Sections 439 and 483 BNSS — Bail Jurisdiction — Power to issue directions — High Court, while exercising bail jurisdiction, cannot issue directions that extend beyond the scope of the bail application and impinge upon the statutory powers of other authorities or create new systems for accountability, as this would amount to an error of jurisdiction.

May 21, 2026 sclaw

2026 INSC 511 SUPREME COURT OF INDIA DIVISION BENCH RAMBALAK Vs. STATE OF U.P ( Before : Sanjay Karol and Prasanna B. Varale, JJ. ) Criminal Appeal No…..of 2026 (@…

Bhartiya Nagrik Suraksha Sanhita Cr P C

Criminal Procedure Code, 1973 (CrPC) — Section 432 — Constitution of India, 1950 — Article 72 & 161— Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS) — Section 473 & 477 — Premature release of a prisoner — Rejection of recommendation — Non-speaking order — Order rejecting premature release must provide reasons and reflect due application of mind — Absence of reasons renders the order bald and impossible to ascertain if relevant factors were considered — Violates principles of natural justice and frustrates judicial review.

May 17, 2026 sclaw

2026 INSC 490 SUPREME COURT OF INDIA DIVISION BENCH ROHIT CHATURVEDI Vs. STATE OF UTTARAKHAND AND OTHERS ( Before : B.V. Nagarathna and Ujjal Bhuyan, JJ. ) Writ Petition (Criminal)…

Cr P C

. Criminal Procedure Code, 1973 (CrPC) — Section 482 — Quashing of Criminal Proceedings — High Court’s power to quash — Allegations in complaint, even if taken at face value, do not prima facie constitute any offence or make out a case against the accused — High Court failed to exercise its power under Section 482 CrPC

May 14, 2026 sclaw

2026 INSC 481 SUPREME COURT OF INDIA DIVISION BENCH NARAYANA HEALTH AND OTHERS Vs. THE STATE OF WEST BENGAL AND OTHERS ( Before : Pamidighantam Sri Narasimha and Alok Aradhe,…

Cr P C

Criminal Procedure Code, 1973 (CrPC) — Investigation and Chargesheet Filing — Interim order restraining police from filing chargesheet is unsustainable if based on misinterpretation of law regarding High Court’s power under Article 226 and Section 528 of BNSS — Investigation may continue, but further steps depend on legal applicability of quashing provisions.

May 14, 2026 sclaw

2026 INSC 482 SUPREME COURT OF INDIA DIVISION BENCH SHRIKANT OJHA Vs. STATE OF UP AND OTHERS ( Before : J.K. Maheshwari and Atul S. Chandurkar, JJ. ) Criminal Appeal…

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