Cr P C Archives - Page 23 of 61 - Supreme Court of India Judgements

October 29, 2026 1:30 am

(CrPC) – Sections 227, 228, 300 – Applicability of Section 300 of CrPC – Stage of discharge under Section 227 Cr.P.C. is a stage prior to framing of the charge (under Section 228 Cr.P.C.) and it is at that stage alone that the court can consider the application under Section 300 Cr.P.C. – Once the court rejects the discharge application, it would proceed to framing of charge under Section 228 Cr.P.C.

Dec 13, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH CHANDI PULIYA — Appellant Vs. THE STATE OF WEST BENGAL — Respondent ( Before : M.R. Shah and C.T. Ravikumar, JJ. ) Criminal Appeal…

Cr P C

(CrPC) – S 319 – Power to summon additional accused – Whether the trial court has the power under S/319 of CrPC for summoning additional accused when the trial with respect to other co-accused has ended HELD the summoning order has to precede the conclusion of trial by imposition of sentence in the case of conviction. If the order is passed on the same day, it will have to be examined on the facts and circumstances of each case and if such summoning order is passed either after the order of acquittal or imposing sentence in the case of conviction, the same will not be sustainable.

Dec 6, 2022 sclaw

SUPREME COURT OF INDIA FULL BENCH SUKHPAL SINGH KHAIRA — Appellant Vs. THE STATE OF PUNJAB — Respondent ( Before : S. Abdul Nazeer, B.R. Gavai, A.S. Bopanna, V. Ramasubramanian…

Cr P C

Criminal Procedure Code, 1973 (CrPC) – Section 482 – Quashing of Complaint/FIR – Complaint on the basis of which FIR came to be registered at the instance of the de-facto complainant does not disclose any act of the accused or their participation in the commission of crime – FIR quashed

Nov 29, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH RAMESH CHANDRA GUPTA — Appellant Vs. STATE OF U.P. AND OTHERS — Respondent ( Before : Ajay Rastogi and C.T. Ravikumar, JJ. ) Criminal…

Cr P C

Defamation complaint – Nothing specific has been attributed to A-1, Editor-in-Chief – not liable for the acts committed by the author of the Article, namely, A-2 HELD This Court accept the appeals insofar as Editor in chief A-1 and the public servants (A-3, A-4 and A-8) set aside the summoning order, quash Complaint

Nov 15, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH AROON PURIE — Appellant Vs. STATE OF NCT OF DELHI AND OTHERS — Respondent ( Before : Uday Umesh Lalit, CJI. and Bela M.…

Cr P C

Section 319 CrPC HELD examined the material on record, the evidence recorded during the course of prosecution, if remains unrebutted, will not be sufficient to lead the conviction so far as the present appellant is concerned and accordingly the order passed by the High Court is not sustainable in law and deserves to be set aside.

Nov 15, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH NAVEEN — Appellant Vs. STATE OF HARYANA AND OTHERS — Respondent ( Before : Ajay Rastogi and C.T. Ravikumar, JJ. ) Criminal Appeal No(s).…

Constitution Cr P C

Draft Rules of Criminal Practice, 2021 – Rule 4 – Supply of documents – Right of the accused to receive the list of documents, material, etc. would only apply after the draft rules are adopted – would lead to an anomalous situation where the right of the accused in one state, prejudicially differs from that afforded to an accused, in another.

Nov 13, 2022 sclaw

SUPREME COURT OF INDIA FULL BENCH P. PONNUSAMY — Appellant Vs. THE STATE OF TAMIL NADU — Respondent ( Before : Uday Umesh Lalit, CJI., S. Ravindra Bhat and Bela…

Cr P C

Section 145/146 CrPC Proceedings Must Come To An End Once Civil Court Is Seized Of The Matter

Nov 9, 2022 sclaw

The interse rights of the parties regarding title or possession are eventually to be determined by the Civil Court “Once the Civil Court is seized of the matter, it goes…

Cr P C Evidence Act I P C

Extra Judicial Confession Of A Co-Acccused Cannot Be Relied On As Substantive Evidence ; It’s Only A Corroborative Piece Of Evidence

Oct 30, 2022 sclaw

Extra Judicial Confession Of A Co-Acccused Cannot Be Relied On As Substantive Evidence ; It’s Only A Corroborative Piece Of Evidence To come to the ratio, we find that the…

Cr P C I P C

(IPC) – Section 499 – Defamation – Private Complaint by Minister/Public Servant – essential ingredient of Section 499 is that the imputation made by the accused should have the potential to harm the reputation of the person against whom the imputation is made – HELD statements such as “I will expose you”, “I will expose your corrupt practices” and “I will expose the scam in which you are involved, etc.” are not by themselves defamatory unless there is something more.

Oct 18, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH MANOJ KUMAR TIWARI — Appellant Vs. MANISH SISODIA AND OTHERS — Respondent ( Before : S. Abdul Nazeer and V. Ramasubramanian, JJ. ) Criminal…

Cr P C I P C

Sections 409, 467, 468 and 420 of the Indian Penal Code, 1860 – Further investigations – misappropriation of stocks worth Rs. 16,99,648/- – HELD entire matter is left open for examination by the investigating agency, by the sanctioning authority, and by the Court concerned at the relevant stage and in accordance with law.

Oct 16, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH DEVENDRA NATH SINGH — Appellant Vs. STATE OF BIHAR AND OTHERS — Respondent ( Before : Dinesh Maheshwari and Aniruddha Bose, JJ. ) Criminal…

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Constitution

Criminal Procedure Code, 1973 (CrPC) – Section 482 – Quashing of Complaint/FIR – Complaint on the basis of which FIR came to be registered at the instance of the de-facto complainant does not disclose any act of the accused or their participation in the commission of crime – FIR quashed

Section 145/146 CrPC Proceedings Must Come To An End Once Civil Court Is Seized Of The Matter

Extra Judicial Confession Of A Co-Acccused Cannot Be Relied On As Substantive Evidence ; It’s Only A Corroborative Piece Of Evidence

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Supreme Court of India Judgements

Category: Cr P C

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