Cr P C Archives - Page 34 of 61 - Supreme Court of India Judgements

October 11, 2026 10:25 pm

NDPS – (CrPC) – Ss 313 – Power to examine the accused. – Where accused offers false answers in examination u/S 313 Cr.PC, same also can be used against him. Merely because independent witnesses are not examined, same is no ground to reject the case of the prosecution.

Sep 15, 2020 sclaw

SUPREME COURT OF INDIA FULL BENCH JEET RAM — Appellant Vs. THE NARCOTICS CONTROL BUREAU, CHANDIGARH — Respondent ( Before : Ashok Bhushan, R. Subhash Reddy and M.R. Shah,…

Cr P C

HELD “… difference between the offences in Section 195(1)(b)(i) & Section 195(1)(b)(ii) of the CrPC – Where the facts mentioned in a complaint attracts the provisions of Ss 191 to 193 of the IPC, Section 195(1)(b)(i) of the CrPC applies. The offence punishable under these sections does not have to be committed only in any proceeding in any Court but can also be an offence alleged to have been committed in relation to any proceeding in any Court.

Sep 3, 2020 sclaw

HELD “…it is important to understand the difference between the offences mentioned in Section 195(1)(b)(i) and Section 195(1)(b)(ii) of the CrPC. Where the facts mentioned in a complaint attracts the…

Cr P C

Drugs and Cosmetics Act, 1940 – Sections 22(1)(d) – An arrest can be made by the Drugs Inspector in regard to cognizable offences falling under Chapter IV of the Act without any warrant and otherwise treating it as a cognizable offence.

Aug 29, 2020 sclaw

SUPREME COURT OF INDIA DIVISION BENCH UNION OF INDIA — Appellant Vs. ASHOK KUMAR SHARMA AND OTHERS — Respondent ( Before : Sanjay Kishan Kaul and K.M. Joseph, JJ.…

Cr P C

(CrPC) – Ss 372 and 377 – (IPC) – Ss 364A and 34 – Kidnapping for ransom – Enhancement of sentence -It is fairly well settled that the remedy of appeal is creature of the Statute. – State Government to prefer appeal for inadequate sentence under Section 377, Cr.PC but similarly no appeal can be maintained by victim under Section 372, Cr.PC on the ground of inadequate sentence.

Aug 28, 2020 sclaw

SUPREME COURT OF INDIA DIVISION BENCH PARVINDER KANSAL — Appellant Vs. THE STATE OF NCT OF DELHI AND ANOTHER — Respondent ( Before : Ashok Bhushan and R. Subhash…

Cr P C

(CrPC) – S 357(3) – Release of compensation – Police officers have illegally detained complainant’s son in connection with a theft case and he was tortured in the police lock up and succumbed to the injuries – Appellant herein who is the father of the victim is relentlessly pursuing the matter from last more than a decade -Instead of ordering release of compensation to the appellant at this stage – It appropriate to request the High Court for expeditious disposal of the Case – Appeal dismissed.

Aug 28, 2020 sclaw

SUPREME COURT OF INDIA DIVISION BENCH DALBIR SINGH — Appellant Vs. STATE OF NCT OF DELHI AND ANOTHER ETC. — Respondent ( Before : Ashok Bhushan and R. Subhash…

Cr P C

Criminal Law–FIR–A cryptic telephonic message of a cognizable offence received by the police agency would not constitute a FIR–Criminal Procedure Code, 1973, Section 154 and 162

Aug 23, 2020 sclaw

State of A.P. v. V.V. Panduranga Rao 2009(3) LAW HERALD (SC) 1633 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Arijit Pasayat The Hon’ble Mr. Justice Ashok…

Cr P C

HELD general guidelines issued by the High Court cannot override the direction(s) given by this Court on the judicial side in the given case, which the concerned Court(s) and all concerned are expected to comply with without any demur in its letter and spirit, unless relaxed by this Court.

Aug 16, 2020 sclaw

HELD general guidelines issued by the High Court cannot override the direction(s) given by this Court on the judicial side in the given case, which the concerned Court(s) and all…

Cr P C

Quashing–High Court ordinarily would not exercise its inherent jurisdiction to quash a criminal proceeding and, in particular, a First Information Report unless the allegations contained therein, even if given face value and taken to be correct in their entirety, disclosed no cognizable offence.

Jul 26, 2020 sclaw

2009(2) LAW HERALD (SC) 1032 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice S.B. Sinha The Hon’ble Mr. Justice Asok Kumar Ganguly Criminal Appeal No. 417 of…

Cr P C

High Court has not indicated any basis or reason for exercising jurisdiction under Section 482 of the Code–The application was disposed of in a casual manner–order of the High Court is clearly indefensible and is, accordingly, set aside–Criminal Procedure Code, 1973, Section 482–Penal Code, 1860, Section 406 and 498-A.

Jul 26, 2020 sclaw

2009(2) LAW HERALD (SC) 1016 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Dr. Arijit Pasayat The Hon’ble Mr. Justice Asok Kumar Ganguly Criminal Appeal No. 450…

Cr P C

Criminal Appeal Against Order Of Conviction Cannot Be Dismissed For Default: Reiterates SC HELD We, therefore, set aside the judgment and order dated 22.04.2014 and remand the matter to be disposed of on merits. Meanwhile, considering that the appellant has been in jail for a period of almost 11 years, we grant bail subject to the satisfaction of the trial Court.

Jul 10, 2020 sclaw

Criminal Appeal Against Order Of Conviction Cannot Be Dismissed For Default: Reiterates SC [Read Order] Ashok Kini 10 July 2020 7:32 PM The Supreme Court recently set aside a Madras…

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NDPS – (CrPC) – Ss 313 – Power to examine the accused. – Where accused offers false answers in examination u/S 313 Cr.PC, same also can be used against him. Merely because independent witnesses are not examined, same is no ground to reject the case of the prosecution.

Drugs and Cosmetics Act, 1940 – Sections 22(1)(d) – An arrest can be made by the Drugs Inspector in regard to cognizable offences falling under Chapter IV of the Act without any warrant and otherwise treating it as a cognizable offence.

Criminal Law–FIR–A cryptic telephonic message of a cognizable offence received by the police agency would not constitute a FIR–Criminal Procedure Code, 1973, Section 154 and 162

HELD general guidelines issued by the High Court cannot override the direction(s) given by this Court on the judicial side in the given case, which the concerned Court(s) and all concerned are expected to comply with without any demur in its letter and spirit, unless relaxed by this Court.

Quashing–High Court ordinarily would not exercise its inherent jurisdiction to quash a criminal proceeding and, in particular, a First Information Report unless the allegations contained therein, even if given face value and taken to be correct in their entirety, disclosed no cognizable offence.

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Supreme Court of India Judgements

Category: Cr P C

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