Cr P C Archives - Page 21 of 61 - Supreme Court of India Judgements

October 29, 2026 4:04 am

Prevention of Money-laundering Act, 2002 – Section 65 – Transfer of case – An order under Section 167(2) of the Code had to be passed necessarily by the Magistrate “to whom an accused person is forwarded” – In fact, Section 167(2) contains the words “whether he has or has not jurisdiction to try the case” – Transfer petition dismissed.

Apr 14, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH KA RAUF SHERIF — Appellant Vs. DIRECTORATE OF ENFORCEMENT AND OTHERS — Respondent ( Before : V. Ramasubramanian and Pankaj Mithal, JJ. ) Transfer…

Cr P C

(CrPC) – Section 482 – Quashing of criminal proceedings – Family dispute — looking to the relationship between the appellants and the original complainant of son, grandson and the mother/grandmother – Criminal proceedings against the appellants would not be in the larger interest of the parties – Criminal proceedings quashed – Appeal allowed.

Mar 26, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH HEMANTBHAI BALVANTBHAI PATEL AND ANOTHER — Appellant Vs. THE STATE OF GUJARAT AND ANOTHER — Respondent ( Before : M.R. Shah and Krishna Murari,…

Cr P C

(CrPC) – Section 482 – – howsoever well intentioned, cannot be permitted to be operated in utter disregard of the well-recognized judicial principles governing uniform application of law – Unwarranted judicial activism may cause uncertainty or confusion not only in the mind of the authorities but also in the mind of the litigants.

Mar 22, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH CARDINAL MAR GEORGE ALENCHERRY — Appellant Vs. STATE OF KERALA AND ANOTHER — Respondent ( Before : Dinesh Maheshwari and Bela M. Trivedi, JJ.…

Cr P C

CrPC, Sec 406, – Article 139A of the Constitution – Order 39 of the Supreme Court Rules, 2013 – HELD phrase party interested under Section 406(2) of the CrPC, the Petitioner, being the real brother of the Deceased, is vitally interested in a fair trial – challenge to the locus standi of the Petitioner is thus rejected. there is no legal necessity to transfer the trial outside the State of West Bengal and the apprehensions of the Petitioner, some of which are indeed genuine, can be effectively redressed by issuing appropriate directions.

Mar 19, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH AFJAL ALI SHA @ ABJAL SHAUKAT SHA — Appellant Vs. STATE OF WEST BENGAL AND OTHERS — Respondent ( Before : Surya Kant and…

Cr P C

No case is made out against the appellant at this stage for summoning an additional accused merely because he once had supplied a copy of the statement of account to the complainant which was either dim or mis-printed.

Mar 19, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH MEENU PRAKASH BHANTU — Appellant Vs. STATE OF UTTAR PRADESH AND ANOTHER — Respondent ( Before : Abhay S. Oka and Rajesh Bindal, JJ.…

Cr P C

(CrPC) – Section 482 – Drugs and Cosmetics Act, 1940 – Section 18(c) and 27(b)(ii) – Drugs and Cosmetics Rules, 1945 – Rule 123 – Sanctioning authority had not examined at all whether a practising doctor could be prosecuted under the facts of the case, considering the small quantity of the drugs and the exception created in favour of medical practitioner under Rule 123, read with the Schedule “K” – Criminal proceedings is quashed

Mar 19, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH S. ATHILAKSHMI — Appellant Vs. THE STATE REP. BY THE DRUGS INSPECTOR — Respondent ( Before : Krishna Murari and Sudhanshu Dhulia, JJ. )…

Cr P C

(CrPC) – Section 319 – Summoning of additional accused – Only where strong and cogent evidence occurs against a person from the evidence laid before the court that such power should be exercised and not in a casual and cavalier manner.

Mar 5, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH VIKAS RATHI — Appellant Vs. THE STATE OF U.P. AND ANOTHER — Respondent ( Before : Abhay S. Oka and Rajesh Bindal, JJ. )…

Cr P C

CBI Investigation – It is to be used very sparingly and in an exceptional circumstance where the Court on appreciating the facts and circumstance arrives at the conclusion that there is no other option of securing a fair trial

Mar 5, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH ROYDEN HAROLD BUTHELLO AND ANOTHER — Appellant Vs. STATE OF CHHATTISGARH AND OTHERS — Respondent ( Before : A.S. Bopanna and Ahsanuddin Amanullah, JJ.…

Cr P C

(CrPC) – Section 173(8) – Endeavor of the Court should be to have the fair investigation and fair trial only – mere filing of the chargesheet and framing of the charges cannot be an impediment in ordering further investigation / re-investigation / de novo investigation, if the facts so warrant

Mar 2, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH ANANT THANUR KARMUSE — Appellant Vs. THE STATE OF MAHARASHTRA AND OTHERS — Respondent ( Before : M.R. Shah and C.T. Ravikumar, JJ. )…

Cr P C

(CrPC) – S 319 – Power of summoning – HELD ordinarily the summoning of a person at the very threshold of the trial may be discouraged and the trial court must evaluate the evidence against the persons sought to be summoned and then adjudge whether such material is

Feb 23, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH JUHRU AND OTHERS — Appellant Vs. KARIM AND ANOTHER — Respondent ( Before : Surya Kant and J.K. Maheshwari, JJ. ) Criminal Appeal No.…

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Constitution

No case is made out against the appellant at this stage for summoning an additional accused merely because he once had supplied a copy of the statement of account to the complainant which was either dim or mis-printed.

(CrPC) – Section 319 – Summoning of additional accused – Only where strong and cogent evidence occurs against a person from the evidence laid before the court that such power should be exercised and not in a casual and cavalier manner.

CBI Investigation – It is to be used very sparingly and in an exceptional circumstance where the Court on appreciating the facts and circumstance arrives at the conclusion that there is no other option of securing a fair trial

(CrPC) – Section 173(8) – Endeavor of the Court should be to have the fair investigation and fair trial only – mere filing of the chargesheet and framing of the charges cannot be an impediment in ordering further investigation / re-investigation / de novo investigation, if the facts so warrant

(CrPC) – S 319 – Power of summoning – HELD ordinarily the summoning of a person at the very threshold of the trial may be discouraged and the trial court must evaluate the evidence against the persons sought to be summoned and then adjudge whether such material is

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Supreme Court of India Judgements

Category: Cr P C

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