Cr P C Archives - Page 25 of 61 - Supreme Court of India Judgements

October 28, 2026 10:57 pm

Criminal Procedure Code, 1973 (CrPC) – Section 311 – Power to summon – In terms of Section 311 of the CrPC, to summon and examine or recall and re-examine any material witness at any stage and the closing of prosecution evidence is not an absolute bar.

Aug 14, 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

(CrPC) – Section 482 – At the stage of deciding the application under Section 482 Cr.P.C. mini trial is not permissible – Order of quashing criminal proceedings is unsustainable.

Jul 24, 2022 sclaw

SUPREME COURT OF INDIA DIVISON BENCH STATE OF UTTAR PRADESH AND ANOTHER — Appellant Vs. AKHIL SHARDA AND OTHERS — Respondent ( Before : M.R. Shah and B.V. Nagarathna, JJ.…

Cr P C

(CrPC) – Section 374(2) – Appeal against conviction – Appeal was already admitted – No ground to dismiss an appeal against conviction, which was already admitted for final hearing, for non-prosecution without adverting to merits.

Jul 17, 2022 sclaw

SUPREME COURT OF INDIA DIVISON BENCH DHANANJAY RAI @ GUDDU RAI — Appellant Vs. STATE OF BIHAR — Respondent ( Before : Abhay S. Oka and M.M. Sundresh, JJ. )…

Cr P C

Criminal Procedure Code, 1973 – Section 31 leaves full discretion with the court to order sentences for two or more offences at one trial to run concurrently, having regard to the nature of offences and attendant aggravating or mitigating circumstances – If the court does not order the sentence to be concurrent, one sentence may run after the other,

Jul 10, 2022 sclaw

SUPREME COURT OF INDIA DIVISON BENCH MALKEET SINGH GILL — Appellant Vs. THE STATE OF CHHATTISGARH — Respondent ( Before : Indira Banerjee and J.K. Maheshwari, JJ. ) Criminal Appeal…

Cr P C

Bail canceled – Apprehension of the appellants and of the prosecution that the witnesses may be tampered with cannot be regarded as lacking in substance – Considering the nature and gravity of the offence

Jun 26, 2022 sclaw

SUPREME COURT OF INDIA DIVISON BENCH MAMTA AND ANOTHER — Appellant Vs. THE STATE (NCT OF DELHI) AND ANOTHER — Respondent ( Before : Dr. Dhananjaya Y. Chandrachud and Bela…

Cr P C

Double jeopardy – Article 20(2) – Section 300 Cr PC – – Accused having gone through the trial in relation to offences under Sections 504 and 506 IPC and having been acquitted, cannot be subjected to another trial for the same charges on the same facts

Jun 25, 2022 sclaw

SUPREME COURT OF INDIA DIVISON BENCH MS. P[1] XXX — Appellant Vs. STATE OF UTTARAKHAND AND ANOTHER — Respondent ( Before : Dinesh Maheshwari and Vikram Nath, JJ. ) Criminal…

Cr P C

While quashing the criminal proceedings “No useful purpose will be served by prolonging the proceedings of the case” cannot be a good ground and/or a ground at all to quash the criminal proceedings

May 24, 2022 sclaw

SUPREME COURT OF INDIA DIVISON BENCH SATISH KUMAR JATAV — Appellant Vs. THE STATE OF U.P. AND OTHERS — Respondent ( Before : M. R. Shah and B.V. Nagarathna, JJ.…

Cr P C

Pre-mature release policy applicable in state where the crime was committed and not the State where the trial stands transferred.

May 16, 2022 sclaw

SUPREME COURT OF INDIA DIVISON BENCH RADHESHYAM BHAGWANDAS SHAH @ LALA VAKIL — Appellant Vs. STATE OF GUJARAT AND ANOTHER — Respondent ( Before : Ajay Rastogi and Vikram Nath,…

Cr P C

Quashing of proceedings – Money Laundering – HELD till the allegations are proved, the appellant would be innocent – High Court by the impugned order has recorded the finding without due consideration of the letter of the I.T. Department and other material in right perspective – Proceedings quashed – Appeal allowed.

May 9, 2022 sclaw

SUPREME COURT OF INDIA DIVISON BENCH J.SEKAR @SEKAR REDDY — Appellant Vs. DIRECTORATE OF ENFORCEMENT — Respondent ( Before : Vineet Saran and J.K. Maheshwari, JJ. ) Criminal Appeal No.…

Cr P C

Furlough – Multiple Murders – Death sentence reduced to life imprisonment by the Hon’ble President of India – If the person is not to get any remission and has to remain in prison for whole of the reminder of his natural life, that does not, as a corollary, means that his right to seek furlough is foreclosed

May 3, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH ATBIR — Appellant Vs. STATE OF NCT OF DELHI — Respondent ( Before : Dinesh Maheshwari and Aniruddha Bose, JJ. ) Criminal Appeal No.…

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Constitution

Criminal Procedure Code, 1973 (CrPC) – Section 311 – Power to summon – In terms of Section 311 of the CrPC, to summon and examine or recall and re-examine any material witness at any stage and the closing of prosecution evidence is not an absolute bar.

(CrPC) – Section 482 – At the stage of deciding the application under Section 482 Cr.P.C. mini trial is not permissible – Order of quashing criminal proceedings is unsustainable.

(CrPC) – Section 374(2) – Appeal against conviction – Appeal was already admitted – No ground to dismiss an appeal against conviction, which was already admitted for final hearing, for non-prosecution without adverting to merits.

Bail canceled – Apprehension of the appellants and of the prosecution that the witnesses may be tampered with cannot be regarded as lacking in substance – Considering the nature and gravity of the offence

Double jeopardy – Article 20(2) – Section 300 Cr PC – – Accused having gone through the trial in relation to offences under Sections 504 and 506 IPC and having been acquitted, cannot be subjected to another trial for the same charges on the same facts

While quashing the criminal proceedings “No useful purpose will be served by prolonging the proceedings of the case” cannot be a good ground and/or a ground at all to quash the criminal proceedings

Pre-mature release policy applicable in state where the crime was committed and not the State where the trial stands transferred.

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Supreme Court of India Judgements

Category: Cr P C

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