Cr P C Archives - Page 24 of 61 - Supreme Court of India Judgements

October 29, 2026 12:13 am

(i) Whether Section 340 of the Code of Criminal Procedure, 1973 mandates a preliminary inquiry and an opportunity of hearing to the would-be accused before a complaint is made under Section 195 of the Code by a Court? (ii) what is the scope and ambit of such preliminary inquiry?” First Question answer NEGATIVE second question resolved in (2005) 4 SCC 370

Oct 11, 2022 sclaw

SUPREME COURT OF INDIA Before: Sanjay Kishan Kaul, Abhay S. Oka & Vikram Nath, JJ. Criminal Appeal No. 335 of 2020 Decided on: 15.09.2022 The State of Punjab – Appellant…

Cr P C

(CrPC) – Section 482 – HELD there cannot be two investigating agencies with respect to the same FIRs/complaints arising out of the same incident/occurrence with respect to different co-accused

Sep 27, 2022 sclaw

SUPREME COURT OF INDIA DIVISON BENCH NAVIKA KUMAR — Appellant Vs. UNION OF INDIA AND OTHERS — Respondent ( Before : M.R. Shah and Krishna Murari, JJ. ) Writ Petition…

Cr P C

HELD appellants never claimed any interest in the land and the fact that his bona fides are clear when he sought release in favour of 4th respondent i.e. the complainant, in our view, the application seeking discharge as filed by the present appellants deserves acceptance.

Sep 20, 2022 sclaw

SUPREME COURT OF INDIA DIVISON BENCH P. VIJAY NATARAJ AND OTHERS — Appellant Vs. STATE AND ANOTHER — Respondent ( Before : Uday Umesh Lalit, CJI., and S. Ravindra Bhat,…

Cr P C

Cr P C Section 406 – ‘Whether the criminal cases pending before different Trial Courts in four States can be transferred to one Trial Court in one State?; Whether transfer of case of one of the criminal case which is at the final stage of trial before concerned Court in Nagpur, can be directed to be transferred at such belated stage?’ HELD that to meet the ends of justice and fair trial, the transfer petitions deserve to be allowed.

Sep 13, 2022 sclaw

SUPREME COURT OF INDIA SINGLE BENCH KETAN KANTILAL SETH — Appellant Vs. STATE OF GUJARAT AND OTHERS — Respondent ( Before : J.K. Maheshwari, J. ) Transfer Petition (Criminal) Nos.…

Cr P C

(CrPC) – Section 482 – Quashing of criminal proceedings on the basis of settlement – Court cannot deal with cases involving abuse of official position and adoption of corrupt practices, like suits for specific performance, where the refund of the money paid may also satisfy the agreement holder – High Court completely erred – Appeal allowed.

Sep 11, 2022 sclaw

SUPREME COURT OF INDIA DIVISON BENCH P. DHARAMARAJ — Appellant Vs. SHANMUGAM AND OTHERS — Respondent ( Before : S. Abdul Nazeer and V. Ramasubramanian, JJ. ) Criminal Appeal No.…

Cr P C

Cr P C – HELD Quashing – being the members of the Selection Committee, who relied on the documents placed on record without any verification on the assumption that the documents being genuine, recommended his case for appointment and because they are the members of the Selection Committee, that in itself would not, in any manner, implicate them in the commission of crime,

Sep 4, 2022 sclaw

SUPREME COURT OF INDIA DIVISON BENCH MUNNA PRASAD VERMA — Appellant Vs. STATE OF U.P. AND ANOTHER — Respondent ( Before : Ajay Rastogi and B.V. Nagarathna, JJ. ) Criminal…

Cr P C

Prosecution for offences against the State and for criminal conspiracy – Words “No Court shall take cognizance” employed in Section 196 of the Code of Criminal Procedure and the consequential bar created under the said provision would undoubtedly show that the bar is against ‘taking of cognizance by the Court’ and not against registration of a crime or investigation

Aug 27, 2022 sclaw

SUPREME COURT OF INDIA FULL BENCH PARVEZ PARWAZ AND ANOTHER — Appellant Vs. STATE OF UTTAR PRADESH AND OTHERS — Respondent ( Before : N.V. Ramana, CJI., Hima Kohli and…

Cr P C

(CrPC) – Section 311 – Power to summon – Section 311 provides that the Court may summon any person as a witness or to examine any person in attendance, though not summoned as a witness and Recall and re-examine any person who has already been examined – This power can be exercised at any stage of any inquiry, trial or other proceeding under the CrPC

Aug 16, 2022 sclaw

SUPREME COURT OF INDIA DIVISON BENCH VARSHA GARG — Appellant Vs. THE STATE OF MADHYA PRADESH AND OTHERS — Respondent ( Before : Dr. Dhananjaya Y. Chandrachud and AS Bopanna,…

Cr P C

HELD High Court has quashed the final report without adverting to either the facts or law by a cryptic order, it would be appropriate for us to set aside the order and restore the petition to the file to the High Cour

Aug 16, 2022 sclaw

SUPREME COURT OF INDIA DIVISON BENCH M.P. RAMANI — Appellant Vs. STATE OF KERALA AND ANOTHER — Respondent ( Before : Dr. D.Y. Chandrachud and A.S. Bopanna, JJ. ) Criminal…

Cr P C

Initiating frivolous criminal actions against large corporations, would give rise to adverse economic consequences for the country in the long run. Therefore, the Regulator must be cautious in initiating such an action and carefully weigh each factor.

Aug 14, 2022 sclaw

SUPREME COURT OF INDIA FULL BENCH RELIANCE INDUSTRIES LIMITED — Appellant Vs. SECURITIES AND EXCHANGE BOARD OF INDIA AND OTHERS — Respondent ( Before : N.V. Ramana, CJI., J.K. Maheshwari…

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Constitution

(CrPC) – Section 482 – HELD there cannot be two investigating agencies with respect to the same FIRs/complaints arising out of the same incident/occurrence with respect to different co-accused

HELD appellants never claimed any interest in the land and the fact that his bona fides are clear when he sought release in favour of 4th respondent i.e. the complainant, in our view, the application seeking discharge as filed by the present appellants deserves acceptance.

HELD High Court has quashed the final report without adverting to either the facts or law by a cryptic order, it would be appropriate for us to set aside the order and restore the petition to the file to the High Cour

Initiating frivolous criminal actions against large corporations, would give rise to adverse economic consequences for the country in the long run. Therefore, the Regulator must be cautious in initiating such an action and carefully weigh each factor.

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Supreme Court of India Judgements

Category: Cr P C

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